Madan Lal Saini And Others vs State Of Punjab And Others

This common order shall dispose of below mentioned twelve petitions bearing CWP-15574-2016, CWP-22015-2016, CWP-546-2017, CWP-21587-2017, CWP-16085-2016, CWP-16577-2016, CWP-18816-2016, CWP-1599-2017, CWP-5584-2017, CWP-7774-2017, CWP-985-2017 and CWP-2611-2017 and the titles thereof are detailed at the footnote of the order.

Learned counsel for the petitioners place reliance upon the judgment passed by this Court on 16.01.2017 in CWP-15537-2013, titled as Sukhchain Singh and others vs. State of Punjab and others, which also relates to the grant of arrears to the period of 38 months from the filing of the previous writ petitions.

A bare perusal of the order passed by this Court mentioned above would show that the Finance Department has already taken a decision, in case of the query raised by the Department of Agriculture, to grant the benefit of arrears of 36 months prior to the date of filing the previous writ petitions which the petitioners filed for the grant of revision of the pay scale by removing the anomaly.

Learned for the respondent(s) states that in some of the writ petitions which are pending today also, the decision has been taken to grant the benefit to the petitioners on the same footing as noticed by the Coordinate Bench of this Court while deciding CWP-15537-2013 on 16.01.2017.

Counsel for the parties agreed that the present writ petitions can also be disposed of in the same terms.

The writ petitions, details of which are given in the order at the end, stand disposed of in terms of order dated 16.01.2017 passed in CWP-15537-2013.