Mrs. Sujata V. Manohar, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) These appeals have been filed by the State of Haryana against the various judgments of the Punjab and Haryana High Court granting to persons employed by the State of Haryana on daily wages the same pay as those holding regular posts in Govt. service. For the sake of convenience the particulars of special leave petition No. 27150 of 1995 are set out.;