BALJIT SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) In the present writ petition, the claim which has been made by the petitioner is that the respondents are not releasing the arrears of the grade pay for which he is entitled for.

(2.) As per the averments made in the present writ petition, the pay scale of the employees of the Government of Punjab were revised in the year 2009 w.e.f. 1/1/2006. Government of Punjab issued Instructions dtd. 29/12/2010 that the arrears for the period 1/1/2006 till 31/7/2009 will be paid in three installments. The first installment of 40% was payable after the salary of April, 2011 and the next two installments @ 30% each was payable in May, 2012 and May, 2013.

(3.) Learned counsel for the petitioner states that the said payments were made by the respondents much after the date as envisaged in the Instructions mentioned above and, therefore, the petitioner is entitled for interest on the said amount, which was retained by the respondents without any valid justification.