BANSI RAM Vs. H.P.S.E.B.

JUDGEMENT

(1.) ALL these petitions, which have been filed on identical facts and raise common questions of law, are being taken up for disposal by a common judgment.

(2.) THE petitions have been filed on the following identical prayer: That the Respondents may be directed to grant the proficiency increments to the applicant from the due date with all benefits incidental thereof such as arrears, fixation of pay etc.

(3.) THE Petitioners had initially joined the employment of the Respondent -Board as T -Mate on daily wages. Later on they were vested with the status of work charged T -Mate. They were ultimately regularized as such.