- (1.) Except the Special Appeal No.304 of 2012, all the special appeals have been filed by the State-appellant against the various orders passed by the learned Single Judge. But the facts, circumstances and prayers are identical in all the special appeals, hence, all the special appeals are disposed of by this consolidated order for the sake of breviate.
(2.) The brief facts of the cases are that all the private opposite parties-petitioners are working as daily wagers in the Estate Department and Trade Tax Department of the State-appellant. They filed various writ petitions, where the learned Single Judge has granted the minimum of the pay scale to them. Further, dearness allowance was also awarded on the minimum of the pay scale. Being aggrieved the State-appellant has filed the present special appeals. In Special Appeal No.304 of 2012, appellant could not get the said order from the learned Single Judge. So, he is also before this Court.
(3.) With this background, Sri Shobhit Mohan Shukla, learned Standing Counsel submits that on 11.12.2012, this Hon'ble Court in Special Appeal No.304 of 2012, has passed the following order. The said order is reproduced as under:- "As the appellants have been admittedly granted minimum pay scale under a final order dated 02.02.2006 passed in Writ Petition No.1534 (S/S) of 2002, which was not called in question in higher forum and has thus attained finality, prima facie it appears that the appellants would also be entitled to get other allowances including the dearness allowance as admissible to other similarly situated candidates in other services. Dearness allowance is not relatable to the employee but to the scale he is drawing.";