KRISHAN CHANDER Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) Learned counsel for the petitioner contends that the petitioner is working on a technical post under the Haryana State Transport Department.

(2.) The claim raised in the present writ petition is for the grant of pay scale of Rs.480-760 as per govt. notification dated 30.3.1982 (Annexure P-1) as also for the grant of corresponding revised scale and A.C.P benefit.

(3.) Learned counsel for the petitioner would contend that the claim as raised in the present writ petition would be squarely covered in the light of the judgement dated 18.1.2010 passed by this Court in CWP No. 18754 of 1991 titled as Gurdev Singh and others Vs. State of Haryana and others and other connected petitions.(Annexure P-5).