Jasvir Singh And Others vs State Of Punjab And Others
2023 Latest Caselaw 15481 P&H

                                                     Neutral Citation No:=2023:PHHC:118929-DB




                                                                   2023:PHHC:118929-DB
           IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH


(Sr. No. 112)                                      CWP No. 18642 of 2023
                                                   Date of decision : 11.09.2023

Jasvir Singh and others
                                                                          .....Petitioners
                Versus

The Government of Punjab and others
                                                                       .....Respondents


CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL
                HON'BLE MRS. JUSTICE SUKHVINDER KAUR


Present :       Mr. R. S. Shahpur, Advocate for the petitioners.
                Ms. Deepali Puri, Addl. A. G., Punjab.
                Mr. Aman Sharma, Advocate for respondent No.12.
                       ***

DEEPAK SIBAL, J. (Oral)

(1) Through order of this Court dated 06.09.2023, on the statement

made on behalf of learned counsel for the petitioners, the present petition

qua petitioners No.44 and 152 was dismissed as withdrawn.

(2) So far as the other petitioners are concerned, through the

present petition, they seek quashing of notification and circular dated

15.01.2015 (Annexures P-2 and P-3) through which the State has directed

that new recruits like the petitioners shall be paid minimum basic salary of a

pay band (without Grade Pay) as also without any annual increment or

allowances except travel allowances and that on confirmation of these

employees the period prior to their confirmation shall not be treated as

regular service. The petitioners further pray for issuance of directions to the

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State to release arrears of full salary to them from the date of their

appointment till the date of completion of their probation in the applicable

pay scale (along with Grade Pay), annual increments and all other

allowances etc.

(3) At the outset, learned counsel for the petitioners contends that

the case of the remaining petitioners is fully covered in their favour by a

recent judgment of a Division Bench of this Court dated 16.02.2023 passed

in a bunch of petitions in which the lead case was CWP No. 17064 of 2017 -

Ajay Kumar Singla and others vs. State of Punjab and others.

(4) Learned State counsel very fairly does not deny the above

assertion.

(5) In the light of the above, the present petition qua the remaining

petitioners is also allowed in terms of the directions as given in Ajay Kumar

Singla's case (supra) which are as follows:-

(a) Notification No.7/204/2012-4FP1/60 dt.15.01.2015 having already been quashed in Gurwinder Singh and others (1 supra) and Dr. Vishavdeep Singh and others (4 Supra), there is no need to quash it again;

(b) Clarification No.7/204/2012-4FP.1/166 dt.15.01.2015 and notification GSR.3/Const/Article 309/AMD.(5)/ 2015 dt.22.12.2015 to the extent they held that during period of probation or if increase in such period of probation, only fixed emoluments shall be paid to the employee, which shall be equal to the minimum of pay band of the service or post to which he is appointed and shall not include Grade Pay, Special Pay, Annual Increment or any other allowance except Travelling Allowance AND further directing that the period of probation shall not be treated to be the time spent on the time scale applicable to his post, are quashed;

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(c) Any conditions included in appointment letters issued to petitioners on the basis of the above notifications, are also quashed;

(d) The respondents are directed to grant to the petitioners the regular pay scale along with all other emoluments, allowances etc. from the date of their initial appointment and pay the arrears within three months from today;

(e) The respondents are directed to count the period spent on probation as regular services for the purpose of determination of the total length of service under the Service Rules.

(f) The validity of the notification No. GSR.56/Const./Art.309/ AMD.(18)/2016 dt.05.09.2016 issued by the State of Punjab is left open for consideration in an appropriate case.

(6)           No costs.


                                                               (DEEPAK SIBAL)
                                                                   JUDGE



11.09.2023                                                 ( SUKHVINDER KAUR )
sunil yadav                                                      JUDGE

      Whether speaking/reasoned : Yes / No
      Whether reportable : Yes / No

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