UDAY UMESH LALIT - (1.) We have heard learned counsel for the parties and perused the record.
(2.) The claim of the respondents in this case was for parity in pay-scale which the Division bench of the High Court has accepted in the impugned judgment, reversing the view of the Single Judge.
(3.) Having regard to the entirety of the circumstances, we restore the judgment of the Single Judge with the modification that the State will pay a sum of Rs.1,00,000/- (Rupees One Lakh) as ex-gratia payment to all the respondents and also to similarly placed persons, within three months from today.;