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Judgment
JITENDRA CHAUHAN, J.
This writ petition under Articles 226/227 of the Constitution of India has been filed for the issuance of a writ, in the nature of mandamus directing the
respondents to pay arrears of difference of pay after restoration of 4 special increments in accordance with the judgment in LPA-1161-2009
(Annexure P-8) as modified by Hon'ble the Supreme Court in SLP (C) 13027-2011 decided on 16.07.2014 (Annexure P-9).
Learned counsel for the petitioners states that at this stage he would be satisfied, if a direction is issued to respondent No.2 to consider and decide
the claim of the petitioners in the light of judgment passed by this Court in LPA-1161-2009 (Annexure P-8) and judgment passed by Hon'ble the
Supreme Court in SLP (C)-13027-2011 decided on 16.07.2014 (Annexure P-9) where relief to the extent of restoration of 4 special increments have
already been allowed. However, the difference of the arrears have not been paid. It is asserted that for redressal of the grouse, the petitioners
submitted representation dated 01.06.2017 (Annexure P-11), however, the same has not been acted upon.
Heard.
In view of the above, without adverting to the merits of the case, the present petition is disposed of with a direction to respondent No.2-Chief
Engineer, Ranjit Sagar Dam, Shahpurkandi Township, Tehsil & District Pathankot to consider and decide the representation dated 01.06.2017
(Annexure P-11) in the light of Annexures P-8 and P-9 expeditiously at this stage. In case, on consideration, the competent authority reaches to the
conclusion that the benefit claimed by the petitioners is admissible to them, in such eventuality, the consequential relief be allowed to them, within a
period of six weeks thereafter. However, in case the competent authority feels that the relief claimed by the petitioners is not admissible to them or
made out, in that case, a speaking order be passed in the matter.