STATE OF PUNJAB Vs SURINDER PAL SINGH
Bench: K.G. BALAKRISHNAN,P. SATHASIVAM, , ,
Case number: C.A. No.-000797-000797 / 2009
Diary number: 29157 / 2006
Advocates: AJAY PAL Vs
JAGJIT SINGH CHHABRA
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.797 OF 2009 (@SPECIAL LEAVE PETITION (CIVIL)NO.21016 OF 2006)
STATE OF PUNJAB & ANR. Appellant(s)
VERSUS
SURINDER PAL SINGH & ANR. Respondent(s)
O R D E R
Leave granted.
2. The respondents, by a judgment dated 5th April, 1999 of the
Division Bench of the Punjab & Haryana High Court at Chandigarh, were
directed to be appointed in service and the Public Service Commission was
to take steps within 30 days for doing so. Thereafter steps were taken by
the State and as there was some delay, the respondents again went to the
Court for implementation of the order and the appointments were made in
September, 2000. As they had to be given appointments from 1998
onwards the notional scale pay was fixed and they were also given the
notional increments for belated appointments. The respondents thereafter
filed a writ petition claiming that they should be given arrears of salary from
the period 1998. The High Court, by the impugned judgment, has directed
that as these respondents ought to have been appointed from 1998, the
State should pay their salary from 1998 onwards.
3. Heard both sides.
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4. Learned counsel appearing for the State contends that the
respondents were appointed only from the year 2000 and so the State may
not be directed to pay the salary for the period for which they were not
working and, in our opinion, there is no justifiable reason to give salary to
these respondents for the period for which they had not worked. The
respondents, in any way, are entitled to get their notional increments as they
ought to have been appointed from the year 1998 onwards. They were not
entitled to salary for the period for which they were not working. Therefore,
we set aside the order of the High Court to that extent.
5. The appeal is allowed to the extent indicated above. No costs.
...............CJI. (K.G. BALAKRISHNAN)
.................J. (P. SATHASIVAM)
NEW DELHI; FEBRUARY 6, 2009.