R.L. Anand, J. - (1.) By this judgment I dispose of R.S.A. No. 800 of 1992 filed by Haryana State Electricity Board and others and Civil Writ Petition No. 1632 of 1999 titled Anil Kapoor and others v/s. Haryana Power Generation Corporation as in my opinion the appeal as well as the writ petition can be disposed of by the common judgment.
(2.) The fate of the relief claimed by the petitioners in the writ petition will depend upon the decision of the regular second appeal. The facts of the case have been taken from the appeal itself.
(3.) The brief facts of the suit are that Anil Kapoor and 15 others fully described in the head note of the plaint filed a suit for declaration with consequential relief praying that the plaintiffs are entitled to higher scale on the basis of equal work for equal pay. It was pleaded by the plaintiff that plaintiff Nos. I to 11 are employed as Senior technician with defendant No. 1 i.e. Haryana State Electricity Board now know as Haryana Vidyut Parsaran Nigam at Faridabad and their date of joining of service has been specifically given in para No. 1 of the plaint. Similarly plaintiff Nos. 12 to 16 are employed as technicians and they joined their post on different dates as mentioned in para No. 2 of the plaint. It is pleaded by the plaintiffs 1 to 11 that they are drawing the pay in the scale of Rs.450 -760 while plaintiffs 12 to 16 are drawing their salary in the pay scale of Rs.400 -700 and these scales have been made effective w.e.f. 1st April, 1979. It was further submitted by the plaintiffs that their counter -parts who are also working as Senior Technicians/Technicians at Thermal Power House, H.S.E.B.Panipat have been given initial pay scale w.e.f.1st April, 1979 as follows: - Senior Technicians Rs.700 -1250/ -Technicians Rs.600 -1100/ -;