ASHWANI KUMAR Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) This is yet another case of red-tapism where the petitioner is made to run from pillar to post between respondent No.4 on one side and respondent Nos.1 and 2 on the other side. The writ petition has been filed inter-alia, seeking issuance of a writ of certiorari to quash the impugned orders dtd. 8/3/2016 (Annexure P-8) and 17/6/2016 (Annexure P-9), whereby claim of the petitioner for the grant of Grade Pay of Rs.4800.00 has been rejected.

(2.) Briefly, the factual backdrop of the case is that vide notification dtd. 15/12/2011 (Annexure P-2), revision of pay-scales of various posts was directed by the Government of Punjab, Department of Finance w.e.f. 1/12/2011, wherein Grade Pay of Rs.4800.00 was granted alongwith Regular Pay Band for the post of Superintendent Grade-II.

(3.) Learned counsel for the petitioner contends that the said notification is applicable, mutatis-mutandis, to the Municipal Corporation, Jalandhar. He further submits that on a representation submitted by the petitioner, the respondent-Corporation had recommended grant of Grade Pay as per the notification dtd. 15/12/2011, but respondent Nos.1 and 2 have declined such recommendation by opining that anomaly in fixation of pay of the petitioner would be sent to the next Punjab Pay Commission for consideration.