STATE OF HARYANA Vs. SANDEEP KUMAR

JUDGEMENT

(1.) THE respondent in this appeal is working against the post of Constable Computer Operator. He filed CWP No. 19947 of 2008 to claim higher pay scale of Rs. 4000 - -6000 with effect from the date of his appointment in service on 19th June, 2002. The learned Single Judge of this Court allowed his prayer vide order dated 11th August, 2009.

(2.) TO grant relief to the petitioner, primary reliance was placed upon a Division Bench judgment of this Court in Ishwar Singh and others versus State of Haryana and another (CWP No. 15347 of 2006) decided on 25th March, 2008. To the contrary, the claim of the respondent was refuted by the appellant -State by placing reliance upon Division Bench judgment of this Court in Lalit Kumar and others versus State of Haryana CWP No. 8745 of 2007 decided on 9th July, 2008, which did not find favour with the Court. The appellant -State has filed this appeal against the order passed in favour of the respondent. When the matter was taken up for hearing by a Division Bench of this Court on 9th December, 2009, following order was passed: -

(3.) LEARNED Single Judge allowed the claim, following the judgment, Annexure P -15.