Surya Kant, J. (Oral) - (1.) With the consent of the parties, the main case is taken up on board for final disposal. C.M. stands disposed of. Re: Petition
(2.) In this writ petition, the petitioners have sought quashing of the letters dated 9.11.2001 and 20.12.2001 (Annexures P-4 and P-5) in terms whereof the benefit of increments granted to them on account of higher qualifications has been withdrawn and recoveries are sought to be effected.
(3.) The petitioners, on the basis of qualifications of MBBS, joined the Punjab Civil Medical Services (PCMS) on the recommendations of the Punjab Public Service Commission (PPSC). While in service, they were selected for the post-graduation degree course which they successfully completed. It is the petitioners' case that in terms of the government policy contained in the order dated 27.10.1993 and 9.6.2000 (Annexures P-1 and P-2), they were granted six additional increments in lieu of the postgraduation qualifications possessed by them. While the petitioners have been enjoying the benefits of these additional increments, vide the impugned orders, the said benefit was withdrawn and recoveries were sought to be effected.;