RATTAN SINGH Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) Practice adopted by various State Governments, and Government of Haryana is no exception to this practice, to grant relief only to those persons who approach the Court of law leads to avoidable litigation in the Courts. Those running Governments are wholly unmindful of indirect loss to the public exchequer caused due to this unsavory practice. They do not realise the magnitude of injury which is suffered by the Society on account of filing of Court cases in relation to a subject-matter which already stands decided not only by the High Courts but also by the highest judicial institution of the country. Each petition/plaint presented in the Court consumes substantial amount of papers and the biggest source from which the paper is manufactured is forest wood. Consumption of papers in the Courts indirectly contributes to the consumption of forest and all must remember that future generation will not pardon us for our failure to protect the environment and ecology. These few words are as a reminder to those actively involved in the running of the Government of the State that once a judgment is tendered by a Court of law and particularly the High Court of the State and such judgment acquires finality, principles laiddown in that judgment should be applied unanimously to all persons similarly situated. Time has come when we must give a decent burial to the theory of litigious perseverance.

(2.) This bunch of petitions is a clear illustration of the failure of the administrative authorities to give relief to similarly situated persons even after two judgments by the Apex Court and a host of other judgments by this Court on the point of entitlement of higher scale to the teachers on their acquiring additional/higher qualifications.

(3.) Since a common point is required to be determined in all these petitions, we are disposing all of them by a common order.