Punjab-Haryana High Court
Jagdev Singh Saini And Ors vs Punjab State Coop. Supply And ... on 2 March, 2022
CWP-13151-2007 (O & M)
CWP-15956-2007 (O & M) -1-
CWP-15955-2007 (O & M)
CWP-5231-2008 (O & M)
In the High Court of Punjab and Haryana at Chandigarh
208-4 cases CWP-13151-2007 (O & M)
Date of Decision: March 02, 2022
JAGDEV SINGH SAINI AND ORS. .....PETITIONERS
VERSUS
PUNJAB STATE COOP. SUPPLY AND
MARKETING FED. LTD. ....RESPONDENT
CWP-15956-2007 (O & M)
ANIL GHAZAN AND ORS. .....PETITIONERS
VERSUS
PUNJAB STATE COOP. SUPPLY AND
MARKETING FED. LTD. ....RESPONDENT
CWP-15955-2007 (O & M)
SANDEEP PURI AND ORS. .....PETITIONERS
VERSUS
PUNJAB STATE COOP. SUPPLY AND
MARKETING FED. LTD. ....RESPONDENT
CWP-5231-2008 (O & M)
TARA SINGH AND ORS. .....PETITIONERS
VERSUS
PUNJAB STATE COOP. SUPPLY AND
MARKETING FED. LTD. ....RESPONDENT
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CWP-13151-2007 (O & M)
CWP-15956-2007 (O & M) -2-
CWP-15955-2007 (O & M)
CWP-5231-2008 (O & M)
CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present: Mr.Rajiv Atma Ram, Senior Advocate with
Mr. Brijesh Khosla, Advocate for the petitioner(s).
Mr. Brijesh, Advocate for petitioners No.1 to 18 in
CWP-13151-2007 and petitioner No.23 in
CWP-15956-2007.
Mr. Naresh Gopal Sharma, Advocate and
Mr. Vipan Kumar, Advocate for
Mr. Mehardeep Singh, Advocate for the respondent.
****
ANUPINDER SINGH GREWAL, J (ORAL)
The petitioners are seeking directions to the respondent to release
the pay scale of Rs.570-1080 with effect from the date of their initial
appointment/promotion on the post of Assistant Accountants along with the
subsequent pay revisions as have been granted to the similarly situated
employees.
Learned Senior counsel for the petitioner contends that the
petitioners were working on the post of Account Assistants/Assistant
Accountants. The feeder cadre of these posts is the post of Clerk. Some of the
petitioners had been promoted from the post of Clerk while others had been
directly appointed as Account Assistants/Assistant Accountants. Other
similarly situated employees, who were posted as Clerks and had been
promoted as Store Keepers, Godown Keepers, Time Keepers etc. had been
granted the pay-scale of Rs.570-1080. Some of the Assistant Accountants had
also been granted this pay-scale while the petitioners were granted the pay-
scale of Rs.525-825. He further contends that a Division Bench of this Court
in an appeal bearing LPA No.338 of 1998 decided on 17.05.2004 has affirmed
the order of the Coordinate Bench of this Court passed in CWP-5298-1986
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CWP-13151-2007 (O & M)
CWP-15956-2007 (O & M) -3-
CWP-15955-2007 (O & M)
CWP-5231-2008 (O & M)
titled as Tapinder Paul Walia and others versus Managing Director Punjab
State Cooperative Supply and Marketing Federation Chd, and had directed
the MARKFED therein to grant the same pay-scales as were granted to other
similarly situated employees in view of the factum that the promotion from the
post of Clerk takes place to various categories of posts. He also contends that
the claim of the petitioners has been erroneously rejected by the respondents on
the ground of delay and also the fact that the petitioners had not approached the
Court while others, who had approached the Court, had been granted the relief.
He has relied upon the judgment of the Division Bench of this Court in the case
of Satbir Singh vs. State of Haryana, 2002 (2) SCT 354 wherein it has been
held that if similar employees have been granted relief by the Court then the
Government has to extend the same relief to other similarly situated employees,
who may not have approached the Court. He also contends that the demand of a
higher pay scale is a recurring cause of action and delay could not come in the
way of the petitioners. They did not approach the Court earlier and had been
representing to the respondents to grant them the relief as had been granted to
the other similarly situated employees.
Heard.
The petitioners were working on the post of Account
Assistants/Assistant Accountants. The feeder cadre of these posts is the post of
Clerk. The petitioners have been denied the pay scale of Rs.570-1080 with
effect from the date of their initial entry into service. In CWP-5298-1986 titled
as Tapinder Paul Walia and others versus Managing Director Punjab
State Cooperative Supply and Marketing Federation Chd, the employees of
the MARKFED, who are similarly situated as the petitioners herein and were
working on the posts of Account Assistants/Assistant Accountants, had been
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CWP-13151-2007 (O & M)
CWP-15956-2007 (O & M) -4-
CWP-15955-2007 (O & M)
CWP-5231-2008 (O & M)
granted the pay scale of Rs.570-1080 with effect from the date of their initial
entry by this Court. It was also held that promotion from the post of clerk takes
place to various categories of posts and all those, who were working on the
promoted posts, are entitled to the pay scale of Rs.570-1080. The case of the
petitioners appears to be covered by the ratio of this judgment which has
attained finality as LPA there against was dismissed. Thereafter review
application was filed by the MARKFED, which was also dismissed vide order
dated 27.10.2006. The respondent No.1-MARKFED filed SLP (Civil)
No.20712 of 2006 against the order dated 27.10.2006, which was also
dismissed by the Supreme Court on 03.01.2007. After dismissal of the SLP by
the Supreme Court, MARKFED had granted the benefits of pay scales to the
petitioners therein.
Therefore, in view of the above and in the light of the judgment of
this Court in the case of Satbir Singh vs. State of Haryana (supra), the
petitioners would be entitled to the same pay-scales as were granted to other
similarly situated employees.
Consequently, the petitions stand disposed of with the direction to
the respondent 'MARKFED' to grant the same pay scale as was granted to the
other similarly situated employees in CWP-5298-1986 within a period of six
months from the date of receipt of certified copy of this order.
(ANUPINDER SINGH GREWAL)
JUDGE
March 02, 2022
A.Kaundal
Whether speaking/ reasoned : Yes/No
Whether Reportable : Yes/No
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