RAVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners are seeking benefits of 7th Pay Commission who are working as Assistant Manager and are governed by Haryana School Shiksha Pariyojna Parishad Service Bye-Laws 2013 with all consequential benefits.

(2.) Vide order dated 24.08.2018 (Annexure P-12) while considering the case of the petitioners for grant of benefit of 7th Pay Commission, the State Project Director has stated that the matter of giving benefits of service Bye-Laws and 7th Pay Commission is pending with the Finance Department for providing funds.

(3.) Learned counsel for the petitioners has referred to an order dated 11.05.2018 (Annexure P-13) whereby similar benefit of 7th Pay Commission has been granted to other employees of Haryana School Shiksha Pariyojna Parishad as per clause 12(1)(b) of