- (1.) Petitioners, who are retirees, claim higher pay scale and other emoluments prescribed for higher post i.e. Elementary Education Officer on account of alleged performance of their duties of higher responsibility, by officiating/holding current duty charge of the higher post, during their service.
(2.) Particulars regarding the officiating period of the petitioners, as pointed out in Annexure P-1, are as under:- JUDGEMENT_1013_LAWS(P&H)7_2014_1.html
(3.) Learned counsel for the petitioners submits that petitioners were having a continuing cause of action. Similarly situated persons approached the Court and necessary relief was granted vide order dated 31.5.2011 (Annexure P-4) by this Court in CWP No.8924 of 2010. He further submits that thereafter the petitioners served the respondent authorities by way of legal notice dated 22.10.2013 (Annexure P-5), but the same is also pending decision, thereby compelling the petitioners to approach this Court at this juncture. Thus, he prays for allowing the present writ petition.;