BALBIR GULSHAN GUPTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the claim of the petitioner is for the grant of minimum pay band of 37400-67000 with AGP of 9000/- while fixing the pension of the petitioner w.e.f. 1/1/2006.

(2.) The facts as pleaded in the writ petition are that the petitioner was appointed as a Librarian with the Department of Economic and Statistical Organization Punjab at Chandigarh by way of direct recruitment on 25/1/1974 in the pay scale of .220-500. The pay-scales of the employees of the State of Punjab were revised on 1/1/1978 and the revised pay scale of 700-1200 was given to the Librarian. In paragraph 3 of the writ petition, it has been pleaded that keeping in the view the decree passed in favour of the petitioner in Civil Suit No.215 of 1986, decided on 30/1/1989, the petitioner was to be treated equivalent to the Librarian in the State of Punjab for the purpose of pay and allowances.

(3.) In the next revision, which was granted to the employees of the State of Punjab w.e.f. 1/1/1986, a pay-scale of 2200-4000 was granted to the Librarians. Librarians, who had completed eight years of service were granted pay-scale of 3000-5000. The selection grade of 3700-5700 was given to Librarian w.e.f. 25/1/1990. As per the averments made in the writ petition as per Annexure P-8, the petitioner was drawing the pay-scale of 3700-5700 w.e.f. 25/1/1990.