Tirath Ram and Others vs State of Punjab and Another

Tejinder Singh Dhindsa, J.—The petitioners were working as Agriculture Sub Inspectors in the Department of Agriculture, State of Punjab and have since retired. It is contended that the post of Agriculture Sub Inspector in different departments of the State Government are entitled to the same scale of pay. The petitioners are seeking par parity with the Agriculture Sub Inspector working in the Department of Soil Conservation and Engineer, State of Punjab. Learned counsel appearing for the petitioners further submits that the claim of the petitioners is clearly covered in terms of the decision dated 28.5.2012 (Annexure P-5) passed by this Court in CWP No. 12370 of 2000. Counsel further submits that even a representation dated 01.6.2012 (Annexure P-6) already stands served upon the respondent/authorities but the same is pending consideration. In the light of the averments made in the petition and the submissions raised by the counsel for the petitioners, I deem it appropriate to dispose of the present petition with a direction to the respondent/authorities to decide the representation dated 01.6.2012 (Annexure P-6) in terms of passing a speaking order within a period of three months from the date of receipt of certified copy of this order. Suffice it to observe that while considering the claim of the petitioners and taking a final decision on the representation dated 01.6.2012 (Annexure P-6), the respondent/authorities shall keep in mind the judgment of this Court dated 28.5.2012 (Annexure P-5) passed in CWP No. 12370 of 2000.

The civil writ petition is disposed of accordingly.