- (1.) The petitioners aggrieved by the rejection of their plea for pay parity with Sanitary Inspector in Municipal Corporation, Chandigarh, stoppage of recovery of alleged excess payment, promotion to the post of Chief Sanitary Inspector and retransfer to Municipal Corporation, Chandigarh from Chandigarh Administration, have preferred the present writ petition.
(2.) The writ petitioners were appointed as Sanitary Inspectors in the office of Medical Officer of Health, Chandigarh Administration. Petitioners No.1 to 3 joined as such on 4.5.1987 and petitioner No.4 joined on 6.5.1987. The Administrator, Union Territory, Chandigarh, exercising his powers conferred by Section 428A(2)(h) of the Punjab Municipal Corporation Act, 1976, which was extended to the Union Territory, Chandigarh, transferred the writ petitioners vide notification dated 1.11.1995 to the Municipal Corporation, Chandigarh. Thereafter, the Administrator, Union Territory, Chandigarh vide notification dated 7.2.2000, exercising the powers conferred under the above provision of law ordered retransfer of the control of office of "Pest Control and Malaria Eradication Programme" from Municipal Corporation, Chandigarh to Director, Health Services, Chandigarh Administration w.e.f. 24.5.1994. The writ petitioners were transferred back to Chandigarh Administration vide letter dated 29.3.2000. The period spent by the writ petitioners in the Municipal Corporation, Chandigarh was ordered to be treated as period on deputation. An audit objection was raised with regard to the grant of scale of Rs. 1800-3200 to the writ petitioners after retransfer to the Chandigarh Administration w.e.f. 1.4.2000. A show cause notice was issued on 5.3.2004 to explain as to why recovery of excess payment made w.e.f 1.4.2000 be not effected from their salary.
(3.) The writ petitioners have claimed parity of pay scale for the post of Sanitary Inspector in Municipal Corporation even after retransfer to MPHS in the Chandigarh Administration. They sought for quashing the orders passed for recovery of the alleged excess payment made to them. They have also claimed promotion to Group-B post of Chief Sanitary Inspector which is actually not existing in the Chandigarh Administration. Finally, they have sought for retransfer from Chandigarh Administration to Municipal Corporation, Chandigarh.;