- (1.) The petitioner, who had worked on current duty charge as a Principal with N.D. Victor Senior Secondary School, is seeking for payment of the differential amount of what he was entitled to be paid for his officiation in the post as a Principal from 30.10.1997 to 31.10.2010. It appears that his right to continuance in the post of Principal was itself affirmed by a decision of this Court in RSA No.1539 of 1999.
(2.) The petitioner relies on the instructions issued by the Government of Punjab, Department of Finance to all the Heads of Departments relating to fixation of pay of a Government employee on appointment to a post involving the assumption of duties and responsibilities of greater importance. The instructions were with reference to the Punjab Civil Services (Revised Pay) Rules of 2009 that say that a person, who was appointed to a post involving the assumption of duties and responsibilities of greater importance, the scale applicable to that post shall be paid. The instructions applied to persons, who were holding such higher post from 01.01.2006 to the date preceding the date of issue of these instructions. The petitioner claims that he held higher post within the prescribed dates mentioned in the instructions.
(3.) The counsel appearing for the State contends that these instructions would be applicable only to a Government employee and will not be applied to a Teacher and a Principal in an aided school. The Management through its counsel contends that the petitioner had never made his demand that he should be paid higher scale during all the time when he was officiating as a Principal.;