- (1.) Heard Ms. Nidhi Gupta, learned counsel appearing for the State of Haryana and Mr. M. C. Dhingra, learned counsel appearing for the respondents.
(2.) The State is aggrieved by the Judgment dated 11.08.2003 in Civil Writ Petition No. 4518 of 2000, in the matter of additional Dearness Allowance, wherein the High Court followed an earlier judgment in CWP No. 13300 of 1990, however, limiting the monetory benefits to 38 months immediately preeceding the filing of the Writ Petition.
(3.) It is seen that the relied on judgment was pursued before this Court in SLP (C) No. 2578 of 1996 and by order dated 09.05.1997, the same was dismissed on the ground of delay. The State filed Review Petition (C) No. 2246 of 1998. There was a delay in filing the Review Petition as well. However, this Court dismissed the Review Petition observing ".....both on the ground of limitation as well as on merits." Thus, the relied on Judgment has become final at the hands of this Court.;