Punjab-Haryana High Court
Subh Karan And Others vs State Of Punjab And Others on 10 May, 2013
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 10068 of 2013
Date of Decision : 10.5.2013
Subh Karan and others ..... Petitioners
Versus
State of Punjab and others ..... Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present:- Mr. Ramesh Goyal, Advocate, for the petitioners.
AUGUSTINE GEORGE MASIH, J. (ORAL)
Petitioners have approached this Court with a grievance that although they alongwith others such as Revenue Clerks, Canal Patwaris, Constables, Head Constables, Gram Sewak/Gram Sewika, Field Assistant in Agriculture Department, Forest Guards and Foresters in the Forest Department as also Head Warder/Matron were granted the similar pay scales or lesser pay scales, but through subsequent notifications Annexures-P-2 to P-9 have been granted enhanced pay scales and grade pay, which are higher than the petitioners. The claim was projected by the petitioners through a representation to the Chief Engineer, North, Water Supply and Sanitation Department, Punjab-respondent No. 3, who had upon consideration of their representation, forwarded their claim to the Principal Secretary to Government of Punjab, Water Supply and Sanitation Department, Punjab-respondent No. 2, vide letter dated 12.4.2012 (Annexure-P-11), but the same has till date not been considered and decided. Petitioners have thereafter served a legal notice dated 30.12.2012 (Annexure-P-12) upon respondent No. 1, which is still pending consideration without any decision thereon. CWP No. 10068 of 2013 -2-
Counsel states that the petitioners, at this stage, would be satisfied if directions be issued to respondents No. 1 and 2 to consider and decide the claim of the petitioners within some specified time.
In view of the statement made by the counsel for the petitioners, the present petition is disposed of with a direction to the State of Punjab through Chief Secretary and Principal Secretary to Government of Punjab, Water Supply and Sanitation Department, Punjab-respondents No. 1 and 2 to consider and decide the claim of the petitioners within a period of six months from the date of receipt of certified copy of this order. In case the claim of the petitioners is not to be accepted, then well reasoned and speaking order be passed respondents No. 1 and 2 and the same be conveyed to the petitioners forthwith.
(AUGUSTINE GEORGE MASIH) JUDGE 10.5.2013 sjks