RANDHIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the petitioner states that case of the petitioner is squarely covered by order dtd. 15/7/2025 passed in CWP No. 19110 of 2014, titled as "Raj Kumar and others vs. State of Haryana and others".

(2.) Order dtd. 15/7/2025 passed in CWP No. 19110 of 2014 is reproduced as below:- their claim for grant of arrears on revision of pay scale from Rs.1200.002040 to Rs.4000.006000 w.e.f. 1/5/1990 has been rejected.

(3.) The petitioners claim that issue involved herein is no more res integra. A Division Bench of this Court vide judgment dtd. 25/3/2025 passed in a bunch of petitions including Civil Writ Petition No.11710 of 2014 titled as 'Sarbans Singh and others Vs. The State of Haryana and others' has settled the issue.