Sukhwant Kaur And Another vs State Of Punjab And Another

Deepinder Singh Nalwa, J

In the present writ petition, the petitioners are praying for issuance of a direction to the respondents to pay emoluments/the higher pay scale and additional increment to the petitioners for performing duty on a higher post.

Learned counsel appearing on behalf of petitioners submits that the petitioners had performed the duties on a higher post for a period from the year 2005 to 2007 and 2008 to 2011. He further submits that since the issue involved in the present writ petition is in respect of their salary as such,it involves the recurring cause of action and on the basis of judgment passed by Co-ordinate Bench of this Court in CWP No.9741 of 2021 titled as 'Surinder Parkash Dhiman and others Vs Uttar Haryana Bijli Vitran Nigam Limited', decided on 01.04.2024, the claim of petitioners cannot be denied on the ground of delay and is entitled for grant of higher pay scale etc.

Learned counsel, on instructions from the petitioners, submits that at this stage, petitioners will be satisfied if a direction is given to respondent No.2 to decide the representation dated 21.04.2025 (Annexure P-5) submitted by petitioner No.1, in a time bound manner.

Notice of motion.

Mr. Amarpreet Singh Bains, AAG, Punjab, accepts notice on behalf of respondents and does not object to the prayer made by learned counsel for the petitioners.

In view of the above and without commenting upon the merits of the case, this petition is hereby disposed of with a direction to respondent No.2 to consider and decide the representation dated 21.04.2025 (Annexure P-5), submitted by the petitioner No.1 within a period of 06 months from the date of receipt of certified copy of this order in accordance with law.

Pending application(s), if any, shall also stand(s) disposed of accordingly.