PREM KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) These four writ petitions involving common questions of law and fact were taken up for hearing together and are being disposed of by this common judgment.

(2.) The petitioners in these writ petitions, approached this court, inter alia, for issuance of a writ of or in the'nature of mandamus directing the respondents to pay unto them all monetary benefits including scale of pay and allowances of regular employees and other benefits including increments, with interest, as also for confirmation in service from their respective dates of joining.

(3.) The contention of the petitioners in these writ petitions is that they had been appointed on a regular basis in terms of offer of appointment dated 19/03/1991 on a starting basic pay of Rs.1100.00 on the pay scale of 1100-20-1400 in. the year 1991 but they had all along been paid a consolidated sum of Rs.1500.00. The writ petitioners further contended that persons similarly situated had obtained reliefs against the respondents from Madhya Pradesh High Court, Rajasthan High Court and even a suit filed in High Court of Punjab & Haryana had been decreed and the Special Leave Petitions filed by the respondents herein had been dismissed. SUBMISSIONS