Balbir Chand and others vs State of Punjab and others

Tejinder Singh Dhindsa, J.—The petitioners, who are all retirees, have filed the instant writ petition praying for issuance of directions to

revise their pay scale w.e.f. 1.11.1971 instead of 16.7.1975 as also to fix the pay scale of such petitioners whose unrevised pay falls between two

stages in the new time scale in the revised scale in the next stage. Towards such claim, reliance is placed upon a judgment of this Court dated

24.3.2009 passed in CWP No. 2208 of 1989 titled as Lekhraj Khera and others Vs. State of Punjab and others. The present writ petition is,

accordingly, disposed of with a direction to the respondent-authorities to consider the claim of the petitioners and to take a final decision on the

legal notice dated 12.12.2012 (Annexure P-10), 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.

It is clarified that in case the claim of the petitioners is found covered under the judgment of this Court rendered in Lekh Raj Khera''s case

(supra), it shall be open for the respondents to grant the benefit to the petitioners on a notional basis and to grant the revised pensionary benefits

accruing thereupon. It shall also be open for the respondents to confine the benefit of such revised pensionary benefits to a period of 38 months

prior to the date of filing of the instant writ petition. Petition disposed of.