KURIAN,J. - (1.) Leave granted.
(2.) It is the undisputed case of the appellants that they are similarly situated as the appellants covered by the order of this Court dated 17.11.2016 passed in Civil Appeal Nos.11005-11042 of 2016 titled Piyara Singh and Another Etc., v. State of Haryana and Ors. Etc., wherein this Court has taken a view that the 12% increase is to be granted cumulatively from the year 2000 itself and that there should be no cut.
(3.) The same judgment will apply in the case of the appellants as well.;