SUNIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Rejoinder to the reply filed by respondents No.1 and 2 is taken on record. Registry is directed to tag the same at an appropriate place.

(2.) As common issues are involved in the captioned petitions, with the consent of both sides, the same are hereby disposed of by this common order.

(3.) The petitioners through instant petition under Article 226/227 of the Constitution of India are seeking direction to respondent(s) to grant them pay scale at par with drivers of other departments of State Government.