BALDEV RAJ CHADHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners seek the relief of grant of 1st ACP scale, as per the Haryana Civil Services (Revised Pay Scales) Rules, 1998 (for short, the 'Rules') and to fix the pay of the petitioners at par with the other co-employees and to pay to the petitioners the arrears of their salaries arising from such grant of 1st higher standard scales, revised and ACP scales till March, 2001, when the petitioners were retrenched from service. The re- calculation of the terminal benefits like gratuity, retrenchment compensation and other benefits have also been prayed for along with interest.

(2.) It is not disputed that the petitioners are the erstwhile employees, except petitioners No.6 and 12, who are widows of the employees and their husband have since expired. The Haryana State Small Industries and Export Corporation Ltd. in which they were working had declared them surplus in February, 2001 and they had stood retrenched from service from the Corporation, as per communication dated 06.02.2001 (Annexure P-2). Thus, their contract of service with the Corporation came to an end, at that point of time.

(3.) The claim, now, has been preferred, for the first time, by filing the present writ petition, on the ground that they are entitled for the benefits from 01.01.1996 till 2001. At no stage prior to this, they had agitated for their claim. It has also been mentioned that petitioner No.1 had challenged the order of retrenchment, which was dismissed and petitioners No.1, 2 and 6 were adjusted in other departments where they had completed their service, till their superannuation.