STATE OF HARYANA Vs. KRISHAN LAL SEHGAL

JUDGEMENT

(1.) Substitution allowed.

(2.) Special leave granted in SLP (C) No. 22356/ 94.

(3.) In all these appeals a common question of law arises. As a matter of fact the main judgment was given by the High Court of Punjab and Haryana in C. W. P. No. 12969/91. The common issue agitated before the High Court was whether the respondents were entitled to parity of scales of pay with those of their counter-parts in Rural Community Theatres.