BIR CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) This will writ petition is similar to a large number of writ petitions already decided by this Court.

(2.) The petitioners have claimed issue of a writ of mandamus for the grant of the benefit of higher pay scale with effect from the dates they have acquired higher qualifications. In para-2 of the writ petition, the petitioners have set out the dates on which they acquired higher qualifications. According to the petitioners, in terms of the policy decision of the Government circulated vide letter dated 23.7.1957, they have become entitled to be given higher pay scales.

(3.) Respondents have opposed the writ petition on the ground of delay and laches and also on the ground that after the issue of Annexure R-1 dated 9.3.1990 (wrongly typed as 9.3.1991), the petitioners are not entitled to the benefit of higher grades.