SATNAM SINGH Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) Through this writ petition, filed under Article 226/227 of the Constitution of India, the petitioner prays for issuance of a writ in the nature of mandamus directing the respondents to consider his claim for grant of regular pay scale plus allowances/benefits at par with regular Peons from the date of joining the service.

(2.) At the outset, it is important to note that during the pendency of the writ petition, the petitioner has retired on attaining the age of superannuation i.e. on 31.05.2020.

(3.) The petitioner claimed that he was appointed as temporary Peon on 11.02.1985 with the respondent-bank and thereafter, he continued to work. At one stage, the services of the petitioner were dispensed with. However, the Industrial Tribunal ordered reinstatement of the petitioner. The petitioner also filed Civil Writ Petition No. 18566 of 2007. The petitioner was directed to be reinstated, however, he gave a statement that he shall not claim regularization or past service benefits as well as back wages. In fact, various writ petitions had come up for final disposal together. The petitioners including the petitioner stated that they be paid minimum pay as it being paid to those who are serving in the light of interim order of the High Court. The petitioner, as noticed above, now claims the benefits of regular pay scale plus allowances/benefits at par with the regular Peons. A written statement has been filed pointing out that the petitioner is already being paid the minimum of the pay scale of the regular employees. In para 11 of the written statement, the respondents have stated as under: