- (1.) This order of mine shall dispose of CWP Nos.779, 17185 and 22688 of 2014. The facts are extracted from CWP No.17185 of 2014.
(2.) There are seven petitioners in this petition, who were promoted to various posts i.e Assistant Engineer as well as Assistant Executive Engineers from the department of Punjab Power Corporation Limited. They have retired from their duties on different dates between 30.09.2006 to 30.09.2010.
(3.) They seek the quashing of Circular dated 18.11.2011 issued by respondent No.2 (Annexure P-3) as well as Circular dated 20.09.2012 (Annexure P-6) regarding the fixation of date for the purpose of grant of benefits, which is contrary to the Regulations dated 15.10.2009 framed under Section 79 (C) of the Electricity (Supply) Act 1948 (Annexure P-2) as well as subsequent communication dated 10.05.2013 (Annexure P-8). They also seek quashing of the order dated 23.07.2014 passed by respondent No.4 (Annexure P-12), whereby their representations were rejected. They further seek writ of mandamus directing the respondents to grant the grade pay as well as revised pay in view of Regulations (Annexure P-2) as they are fulfilling the eligibility criteria laid down in the said regulation.;