N.K. CHAUDHARY Vs. STATE OF HARYANA

JUDGEMENT

(1.) In the present writ petition, the claim which is being raised by the petitioners is that the petitioners were 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. Notice of motion.

(2.) Heard.

(3.) These petitions have to succeed with the dismissal of the Special Leave Petition in State of Haryana and others v. K.L. Kumar and others (SLP No.39474-39475 of 2013) on October 12, 2018 attaching finality to the Division Bench judgment and order of this Court in LPA No.930 of 2010, State of Haryana and another v. K.L. Kumar and others decided on August 10, 2010 and the dismissal of the review application therein on August 07, 2013.