- (1.) Having regard to the commonality of facts as well as legal issues raised in these three petitions, they are taken up together and, after hearing the learned counsel for the parties, we proceed to dispose of the same in the following manner.
(2.) The petitioners herein were appointed as Constables (General Duty) in the Armed Forces of Punjab Police (PAP) and Indian Reserve Battalion (IRB) for which applications were invited by public notices. In the said public notices, it was mentioned that salary of the persons to be recruited would be in the pay scale of Rs. 3120-5161/-. While giving this pay scale specifically, in some of the advertisements, it was also represented that the initial pay would be Rs. 3,320/- p.m. and in some of the public notices this figure was mentioned as Rs. 3,330/- p.m. All these petitioners, after undergoing the selection process, were recruited to the aforesaid posts and started getting initial pay of Rs. 3,320/- or Rs. 3,300/-, as the case was.
(3.) The respondents, some time in the year 2009, accepting the recommendations of the Sixth Pay Commission, revised the salaries of their employees as well which included the petitioners herein.;