RAM KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted. Heard the parties.

(2.) The appellant, who was working as Mason on daily wages from June 1988, was regularised with effect from 7-10-1998 by order dated 29-2-2000. As there was no vacant post of Mason Grade II where he could be regularised, he was accommodated in the vacant post of Washerman making, it clear that until a post of Mason Grade II was available, his salary will be in the pay scale of Rs 2550-3200.

(3.) Feeling aggrieved, the appellant filed a writ petition before the High Court in the year 2005 praying for a direction to grant him the benefit of pay scale of Rs 3050-4590 applicable to the posts of Mason Grade II and Washerman, from 7-10-1998. He also claimed confirmation of his service on the post of Mason Grade II with all consequential benefits.