- (1.) This order shall dispose of aforementioned three writ petitions. In CWP No.19175 of 2010 & CWP No.3685 of 2011, the claim of the petitioners is that on account of revision of pay scales on the recommendations of the 6 th Pay Commission, they are eligible to be considered for flats as Group 'B' employees. In the third writ petition i.e. CWP No.21804 of 2010, the petitioners i.e. the original applicants of Group 'B' category, have challenged the list of successful applicants prepared in terms of an interim order passed by this Court in earlier writ petition, permitting the consideration of Group 'C' employees in the list of Group 'B' as well provisionally. Since the issue is common, all such writ petitions are taken up for hearing together.
(2.) In the year 2008, Chandigarh Housing Board (for short 'the Board') introduced a "Self-Financing Housing Scheme, 2008" (for short 'the Scheme') proposing to allot flats on lease-hold basis for 99 years for the employees of Chandigarh Administration. The date of opening of the Scheme was 14.01.2008 and the closing date was 29.02.2008, which was extended to 26.03.2008.
(3.) It is the assertion of the petitioners that prior to acceptance of the recommendations of 6 th Pay Commission, the petitioners in CWP Nos.19175 of 2010 & CWP No.3685 of 2011 were Group 'C' employees, but in terms of the revised pay-scales w.e.f. 01.01.2006 after the acceptance of the recommendations of 6 th Pay Commission by the Central Government as well as by the Chandigarh Administration vide notification dated 07.07.2009, the petitioners were placed in Group 'B'. It is, thus, alleged that since in terms of the revised pay scales, the petitioners are Group 'B' employees with retrospective effect i.e. 01.01.2006, therefore, they are eligible for flats reserved for Group 'B' employes of the Chandigarh Administration.;