- (1.) Leave granted.
(2.) These appeals by special leave arise from the judgment of the High court of Punjab and Haryana, made on 19-4-1996 in LPAs Nos. 2 and 3 of 1996.
(3.) The admitted facts are that the appellants have formulated a scheme for voluntary retirement of the employees who have completed 45 years of age, effective from 1/4/1989 for a period of three months subject to the conditions specified in the scheme. The respondents had accepted the scheme and retired thereunder. Thereafter by Office Order No. 45 of 1990 dated 1/3/1991 pay scales were revised in respect of existing employees and those who retired from time to time. In furtherance thereof, the respondents claimed and revision of the scale of pay was sought to be given effect by the office but the audit objection to the payment thereof was raised. Consequently, the respondents filed the writ petitions in the High court and the learned Single Judge allowed the writ petition and appeals were dismissed. Thus, these appeals by special leave.;