- (1.) C.M. No. 21096 of 2001 Legal representatives of deceased Sham Lal petitioner No. I named in paragraph 2 of the application are brought on record. Memorandum of parties shall be amended, accordingly. The application is, accordingly, allowed. C.M. No. 21095 of 2001 Main case is taken up for final disposal forthwith. The application is, accordingly, allowed. C.W.P. No. 18849 of 1995 Petitioners were working as Electricians having two years I.T.I. certificate, for grant of pay scale of Rs. 480-760/- with effect from 1.1.1981 and further revised pay scale of Rs. 1200-2040/- with effect from 1.1.1986 on the ground that the same benefit was granted to other similarly placed Electricians in all other departments of the Government.
(2.) Petitioners are entitled to the same relief as that given to the other similarly placed persons in terms of order dated 21.11.2000 passed in Letters Patent Appeal No. 950 of 1992 State of Haryana and others v. Amar Singh and others.
(3.) The writ petition is disposed of in above terms. Orders accordingly. Order accordingly.;