STATE OF HARYANA Vs. HARDAYAL SINGH RAWAT

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal, by special leave, is to a final judgment and order dtd. 14/11/2002, passed by the High Court of Punjab and Haryana at Chandigarh in CWP No. 17983 of 2002. By the impugned order, without independently going into the facts of the case, the High Court has allowed the writ petition, preferred by the respondent, on the basis of its earlier decision dtd. 5/7/2002 in the case of Man Singh v. State of Haryana CWP No. 19722 of 1998.

(3.) At the outset, it has been brought to our notice by learned Counsel for the appellants that against the judgment of the High Court in the case of Man Singh (supra), a SLP was preferred and vide a common judgment dtd. 2/8/2006, the appeal of the State has been partly allowed with certain directions relating to the revision of pay scales of the respondents therein. Learned Counsel prays that this appeal may also be disposed of in terms of the said decision.