Punjab-Haryana High Court
Amarjit Singh & Others vs State Of Punjab & Another on 25 September, 2012
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CWP No.19068 of 2012 (O&M) -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No.19068 of 2012 (O&M)
Date of Decision: 25.9.2012.
Amarjit Singh & others
--Petitioners
Versus
State of Punjab & another
--Respondents
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. Nirmal Singh, Advocate for the petitioners.
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TEJINDER SINGH DHINDSA.J The petitioners are either working or have retired from the post of Principals/Lecturers/Masters from the respective schools under the Education Department, State of Punjab.
The grievance of the petitioners is that inspite of having officiated against the higher post of Principal, they have been denied the pay/emoluments of such higher post. The details of the officiating period in respect of each of the petitioners having worked against such the higher post have been furnished in annexure P-1 appended alongwith the petition.
Learned counsel for the petitioners contends that an employee who has called upon to perform the duties/responsibilities on a higher post is entitled in law to claim the pay/emoluments in respect of such higher post. Counsel further submits that the claim as raised in the present writ petition is covered in terms of judgment dated 15.05.2012 passed by this Court in CWP No.9023 of 2012 titled as Charan Singh & others Vs. State CWP No.19068 of 2012 (O&M) -2- of Punjab & others. The petitioners have already submitted a representation dated 14.03.2012 (Annexure P-6).
The present writ petition is disposed of in terms of directing the respondent/authorities to take a final decision on the representation dated 14.03.2012 (Annexure P-6) strictly in accordance with 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.
(TEJINDER SINGH DHINDSA) JUDGE 25.9.2012.
harjeet