RISHI PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking direction to respondents to grant them pay scale as per Clause 26 of Annexure 'A' attached with Finance Department letter No. 6/23/3PR(FD)-88 dtd. 23/8/1990 (Annexure P-4).

(2.) The petitioners pursuant to advertisement issued by Police Department applied for the post of Draftsman. As per advertisement, they were supposed to possess qualification of Matric and Diploma/Certificate of Draftsman from I.T.I. In the advertisement, pay scale of Rs.1000.0025-1200-30-1560-40-1800 was prescribed. The petitioners came to be selected as Draftsman. Two of them were sent on deputation to Haryana Police Housing Corporation. They are claiming that they should be paid salary at par with Draftsman of PWD (B&R).

(3.) Learned Senior Counsel submits that as per judgment of Division Bench of this Court in Sandeep Mehta and others vs. State of Haryana and another 2010 (1) SCT 350. The petitioners are entitled to pay scale as paid to Draftsman of PWD (B&R).