- (1.) Learned counsel for the parties have been heard at length.
(2.) The petitioners were initially appointed in the Department of Health and Family Welfare, State of Punjab on the posts of Basic Health Workers, Vaccinators and Multipurpose Workers on different dates. The aforementioned posts along with other posts were merged and re-designated as Multipurpose Workers (Male) in terms of notification dated 9/12.2.1990 with effect from 20.1.1989. Vide notification dated 21.8.1990, Annexure P5, the State Government took a decision that 50% of the cadre of Multipurpose Workers would be granted a selection grade/senior scale of Rs. 1350-2400. In pursuance to such decision, all the petitioners were granted selection grade/senior scale with effect from different dates in terms of order dated 2.1.2002, Annexure P6. In terms of order dated 13.4.2011, the State Government took a decision to withdraw the benefit of the senior scale that had been granted to the petitioners.
(3.) The present writ petition has been filed impugning the order dated 13.4.2011 whereby the benefit of senior scale that stood already granted to the petitioners has been withdrawn as also to impugn the consequent recovery to be effected from the petitioners.;