SAT PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners, who were working as Taxation Inspectors in the office of the Deputy Excise and Taxation Commissioner, Panchkula have filed the present petition under Articles 226/227 of the Constitution of India for the issuance of a writ in the nature of certiorari for quashing the order dated August 30, 2001 vide which the arrears of refixation of the pay of the petitioners in the pay scales of Rs. 1600-2600with effect from January 1, 1986 instead of October 1, 1991 has been denied. A further prayer has been made for the issuance of a writ of mandamus for directing the respondents to grant the arrears of pay to the petitioners on their refixation of pay with effect from January 1, 1986 or in any case with effect from the date of their joining instead of October 1, 1991 along with consequential benefits. The petitioners have also prayed for the issuance of a further writ of certiorari also to quash order dated August 10, 2000 to the extent that no arrears would be paid to other Excise and Taxation Inspectors who had not filed the writ petition in this Court earlier, though their pay had been revised with effect from January 1, 1986 instead of October 1, 1991.

(2.) Certain facts may be noticed.

(3.) The petitioners are working as Excise Inspectors and Taxation Inspectors in the Excise and Taxation Department, Haryana. Some of the petitioners have further been promoted to the posts of Assistant Excise and Taxation Officers. The case of the petitioners is that the pay scales of Excise Inspectors and Taxation Inspectors were always higher in comparison to the feeder posts of Assistants/Junior Auditors/Accountants/Statistical Assistants and on the recommendations made by the expert pay revision committees, the pay scales were revised with effect from February 1, 1969 and April 1, 1979 and the pay scales of Excise Inspectors and Taxation Inspectors were always higher in comparison to the feeder posts.