- (1.) This judgment shall dispose of LPA No.376 of 2003 and four other writ petitions bearing CWP No. 16919 of 2006, CWP No. 17261 of 2006, CWP No. 2178 of 2007 and CWP No. 3537 of 2007 as the similar facts and common questions of law are involved.
(2.) LPA No. 376 of 2003 has been filed by the State of Punjab against the judgment dated 26.2.2003 passed by learned Single Judge whereby Inspectors Audit Grade-I in t,he Audit Wing of the Punjab Co-operative Department have been granted the pay scale of Rs. 1800-3200 w.e.f. 01.01.1986 with all consequential benefits. The aforesaid four writ petitions have been filed by the Inspectors Grade-I of the General Wing of the Punjab Co-operative Department claiming the similar relief on the basis of the aforesaid impugned judgment dated 26.2.2003 passed by Learned Single Judge. Therefore, the facts from LPA No. 376 of 2003 have been taken and dealt with, with the consent of learned counsel for the parties.
(3.) State of Punjab has filed the present L.P.A. against the judgment dated 26.2.2003 passed by the learned Single Judge vide which C.W.P. No. 14174 of 1995 filed by the present respondents (Writ Petitioners) was allowed and order dated March 16, 1995 (Annexure P-10), passed by the Government of Punjab rejecting their claim, was set aside and the present appellants were directed to grant parity of pay scale to the Writ Petitioners/Inspectors Audit Grade-I at par with Junior Auditors/Assistants/ Accountants in the pay scale of Rs. 1800-3200 with all consequential benefits w.e.f. 01.01.1986. The facts giving rise to the matter in controversy are as under:-;