Arijit Pasayat, J. - (1.) Leave granted.
(2.) The State of Haryana is in appeal against the judgment rendered by a Division Bench of the Punjab and Haryana High Court, whereby the respondents herein were directed to be paid the minimum pay in the scale of pay applicable to the regular employees.
(3.) Factual position so far as relevant for determination of the controversy needs to be noted in brief.;