UNION OF INDIA Vs. HARENDER KUMAR

JUDGEMENT

(1.) WHEN WP(C) 2217/2011 was called for hearing, Mr.Krishan Kumar, Advocate drew our attention to an order dated May 25, 2011 passed in WP(C)3643/2011 directing that said writ petition should be listed for hearing along with WP(C) 2217/2011. Accordingly, after passing over WP(C) 2217/2011 we had directed the Registry to list WP(C) 3643/2011 today itself before us and accordingly the said writ petition has been listed at serial No.18 in the 'Admission List' today. Both matters have been taken up at the second call.

(2.) HEARD learned counsel for the parties.

(3.) APPLICANTS before the Tribunal were seeking pay parity with Section Officers of the Central Secretariat Services.