JAGDISH RAI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner No. 2 was working as a Process Server in Civil Court in the State of Haryana when the present writ petition was filed. Petitioner No.1 is a Haryana Process Serving Establishment Union, Head Office, Jhajjar, which is a registered Union. The grievance made by the petitioners in this case is that the Haryana Government has discriminated the category of Process Servers while making revision in the pay scales in March, 1982 (which pay scales became effective from 1.2.1981).

(2.) Vide Notification of the Finance Deptt. of the Haryana Government dated 29.2.1980, rules were promulgated known as Haryana Civil Services (Revised Scales of Pay) Rules 1980, which came into force w.e.f. 1.4.1979. With these rules, is attached a schedule, in which the existing pay scales and the revised pay scales of "posts belonging to common categories" have been given, Item No. 2 of the said schedule is in the following terms :-

(3.) The above item in the schedule would go to show that the posts mentioned under Item No. 2 were equated for the purpose of pay scales, though their unrevised pay scales were not equal. The pay scales of all the categories were revised to Rs,350-500/-.