VIJAY KUMAR LAMBA Vs. STATE OF HARYANA

JUDGEMENT

(1.) In the present writ petition, the grievance which is being raised by the petitioner is that the petitioner was entitled for the pay scale of Rs.13500-17250 with effect from 01.01.1996, which was granted by the respondents-State to 20% of the cadre stand i.e. to the cadre in which the petitioner was discharging the duties.

(2.) Learned counsel for the petitioner states that the claim of the petitioner is squarely covered by the decision rendered by this Court in LPA No.930 of 2010 titled as State of Haryana and another Vs. Dr. K.L. Kumar and others, decided on 10.08.2010 wherein, view of learned Single Judge vide judgment dated 06.10.2009 has been upheld to the effect that 20% of the cadre employees are entitled for the higher pay scale of Rs.13500-17250 w.e.f. 01.01.996. The Special Leave Petition against the said judgment already stand dismissed by the Hon'ble Supreme Court of India vide order dated 12.10.2018.

(3.) Learned counsel for the petitioner states that another bunch of writ petitions involving the same question of law on the similar facts came up for hearing before the Coordinate Bench of this Court being CWP No.15887 of 2011 titled as Jagdish Chander Narang and others Vs. State of Haryana and others, decided on 11.03.2019 and other connected cases and the same were disposed of by the following order:-