G P VERMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners pray for the issue of a writ of mandamus directing the respondents to consider their claim for the grant of Selection Grade with effect from the date of which they have completed eighteen years of service in accordance with circular letter dated February 27, 1975. A copy has been produced as annexure T-2 with the writ petition.

(2.) Mr. Kheterpal, learned counsel for the respondents states that vide order dated July 31,1993, petitioner Nos. 1 to 4 have been granted selection grade form the due date. So far as respondent No. 5 is concerned, learned counsel states that the necessary orders could not be issued on account of the non- availability of the service book. Mr. Kheterpal further states that in case the needful has not been done so far, the necessary order shall be passed within three months from today.

(3.) Mr. Manohar Lall learned counsel for the petitioners admits that the selection grade has already been granted to respondent Nos. 1 to 4. He further submits that the arrears have already been paid to them. His only prayer is that the petitioners should be awarded interest on account of delay in payment.