DILBAG RAI MANOCHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution prays for issuance of a writ of mandamus directing, the respondents to grant pay scale, emoluments and selection grade at part with the Village Extension Workers (Gram Sachivs) in terms of order dated 8.5.1980 (Annexure P-4) which is based on a judgment of the Supreme Court (Annexure P-3).

(2.) After issuance of notice of motion, the respondent-State has filed reply and the petition was admitted by a Division Bench on 6.4.1987. Lateron, the petition was referred to the permanent Lok Adalat of this Court. On 14.5.2001 and 2.8.2001 the permanent Lok Adalat by passing two separate orders during the hearing allowed the writ petition. Order dated 2.8.2001 passed by the Lok Adalat reads as under :

(3.) Brief facts of the case are that petitioners like Gram Sewaks were appointed as Village Extension Workers under the World Bank Loan Scheme. The Gram Sewaks who were 450 in number had approached the Supreme Court. Their petition was allowed on 24.7.1979 and a copy of the order has been placed on record as Annexure P-3. In the order of the Supreme Court dated 24.7.1979 a reference has been made to Annexure P-1 which is the World Bank Loan Scheme and it has been described by the Supreme Court as Ex. P-1. The view of the Supreme Court with regard to implementation of the World Bank Loan Scheme reads as under :