STATE OF HARYANA Vs. AMAR SINGH

JUDGEMENT

(1.) By this judgment, we will dispose of Letters Patent Appeal Nos. 950 of 1992, 1136 of 1994, 810 of 1995, 636 of 1997, 669 of 1997 and CWP No. 15133 of 1992, as the same are based on common question of facts and law. Facts of the case, however, have been taken from LPA No. 950 of 1992.

(2.) Writ petition was filed by the respondents, who were working as Electricians having two years ITI certificate, for grant of pay scale of Rs. 480-760/- with effect firm 1.2.1981 and further revised pay scale of Rs. 1200-2040/- with effect from 1.1.1986 on the ground that the same benefit was granted to other similarly placed Electricians in all other departments of the Government.

(3.) On the basis of pleadings of parties, learned Single Judge held that a case of invidious discrimination was made out and there was no reason forthcoming to deny the relief sought by the petitioners-respondents. Consequently, learned Single Judge allowed the above noted prayer made in the writ petition, with all consequential reliefs in the nature of arrears of salary etc.