SUBE SINGH Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) This order disposes of C.W.P. No. 494 and 5637 of 1993.

(2.) In C.W.P. No. 494 of 1993, the petitioner has sought a mandate to the respondents to refix his pay counting his ad hoc service from May 4, 1972 to August 22, 1973 for the purpose of grant of increments.

(3.) In C.W.P. No. 5637 of 1993, the petitioner has sought a mandate to the respondents to refix his pay counting the regular service rendered by him under respondent No. 3 from March 21, 1973 to September 13, 1978, for the purpose of grant of increments.