- (1.) Brief facts of the present case are that the petitioners were working as Lecturers/Headmasters/ Headmistresses in various Schools in the Education Department of the Government of Punjab. In the absence of regular Principal/Head Master/Head Mistress in their respective Senior Secondary and High Schools, the petitioners were assigned the duties of higher posts of School Principal/Head Master/Head Mistress and were retired as such.
(2.) However, in the meanwhile, petitioner Nos. 5, 6 and 16 were regularly promoted as Principal/Head Master/Head Mistress before their retirement. The following chart would show the details of the period in which they were on the said higher posts alongwith their date or retirement: - JUDGEMENT_176_LAWS(P&H)9_2016.html
(3.) The petitioners were refused the salary of the higher posts on which they are working in officiating capacity. The petitioners then approached this Court by way of writ petition bearing CWP No. 18974 of 2012 and in compliance of the order of this Court passed in the aforesaid writ petition, the respondents have passed the order No. 14/287-2013 Estb. 1(2) dated 20.10.2014 (Annexure P-2) wherein though, the petitioner had been allowed higher pay on the officiating higher posts but they have denied the pension for the said high posts and in which they worked in officiating capacity.;