STATE OF HARYANA AND ANR Vs. KHAZAN SINGH

JUDGEMENT

(1.) This is second appeal by the defendants-State of Haryana and General Manager, Haryana Roadways.

(2.) Respondent plaintiff Khazan Singh was employee of the defendants-appellants as driver. Plaintiff's claim is that he joined service in the year 1978-79. His services were illegally terminated on 13.2.1989. However, vide award dated 12.11.2002 passed by Labour Court, termination of plaintiff's services was set aside and reinstatement of plaintiff with continuity of service and full back wages was ordered. When the award remained un-implemented, the plaintiff filed complaint and thereupon, defendants deposited Rs. 7,14,400/- and the said amount has been disbursed to the plaintiff.

(3.) Plaintiff's grouse, however, is that he has not been granted first and second higher standard pay scale/ACP scale although he was entitled to the same on completion of 10 years and 20 years of continuous service. Accordingly, the plaintiff claimed the said benefits by filing the suit.