Punjab-Haryana High Court
Thuru Ram & Others vs State Of Punjab & Others on 7 August, 2013
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CWP No. 17141 of 2013 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No. 17141 of 2013
Date of decision: 07.08.2013
Thuru Ram & others .... Petitioners
Vs.
State of Punjab & others .... Respondents
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. M.K. Dogra, Advocate for the petitioners.
....
TEJINDER SINGH DHINDSA, J. (ORAL).
It is contended that the petitioners while working on the substantive post of Work Charge Munishis under the Punjab PWD (Building & Roads) Branch were called upon to discharge duties of the higher post as they were given the additional charge of the post of Junior Engineer (Civil) in January, 2008. It is further asserted that the petitioners continued to discharge the duties of such higher post till the date of their retirement in the year 2009-10.
The claim raised in the present writ petition is for the grant of pay/emoluments of the higher post which they have discharged their duties and responsibilities. Reliance in this regard has been placed upon a judgment of the Hon'ble Supreme Court in Smt. P.Grover Vs. State of Haryana & others 1983 (3) SLR 474.
The present writ petition is disposed of with a direction to respondents No. 3 & 4 to consider the claim of the petitioners and to take a final decision on the representations dated 30.04.2013 and 17.04.2013 Kaur Harjeet 2013.08.08 10:26 I attest to the accuracy and integrity of this document CWP No. 17141 of 2013 -2- (Annexures P-4 & P-5 respectively) strictly in accordance with law and by passing a speaking order within a period of four months from the date of receipt of a certified copy of this order.
Disposed of.
August 07, 2013 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
Kaur Harjeet
2013.08.08 10:26
I attest to the accuracy and
integrity of this document