SUNIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Inter-alia, issuance of a writ in the nature of certiorari has been sought herein to quash the order/judgment dated 12.02.2014 (Annexure P-10) passed by Educational Tribunal, Punjab, whereby orders annexed at Annexures P-7 and P-8 both dated 29.09.2012 and order/letter dated 31.05.2012 (Annexure P-11) passed by respondent No.3/College rejecting the claim of the petitioner to grant them minimum of the regular pay-scale on their respective posts.

(2.) Succinctly factual narrative first. The petitioners were appointed as Clerk and Mali respectively on consolidated salary of Rs.5400/- and Rs.3940/- per month with effect from their respective dates of appointment i.e 13.09.1999 and 03.07.2000.

(3.) Both the petitioners are working uninterruptedly ever since their initial appointment and have been discharging their respective duties as Clerk and Mali. They are working on full time basis at par with other employees on the aided posts in the College. Respondent No.3 is an aided college and accordingly 95% of the grant-in-aid is being granted by Government of Punjab to the College for running its affairs. Both the petitioners are otherwise stated to be qualified to hold regular posts of Clerk and Mali, respectively. Yet, they are being paid consolidated salary notwithstanding that they are working at par with the other regular employees for the past 20 and 19 years, respectively.