STATE OF HARYANA Vs. JAGAT SINGH

JUDGEMENT

(1.) THIS appeal by special leave is directed against the judgment of the Punjab and Haryana High Court in Civil Writ Petition No. 16441 of 1993. The respondents were recruited as Constables in the Police Department of Haryana Government. After their appointment, they were deputed either as Wireless Operators, Drivers or Messengers in the Telecom Wing of the Police Department. The respondents in this case were deputed as Constable Drivers in the Telecom Wing of the Police Department.

(2.) THE respondents filed Writ Petition No. 16441 of 1993 seeking parity with the pay scale of Rs. 1200 -2040 which was applicable to the Drivers employed in the Civil Department of the Haryana Government with effect from 1.5.1990, mainly on the ground that the duties discharged by the respondents and the Drivers employed in the Civil Department are identical.

(3.) THE High Court, however, wrongly following a judgment of this Court in Randhir Singh v. Union of India (1982) 1 SCC 618 allowed the writ petition and aggrieved by that, the present appeal has been filed by the State of Haryana.