- (1.) This order will dispose of five Letters Patent Appeal Nos. 666 of 1993, 640 of 1993, 1041 of 1992, 1042 of 1992 and 1043 of 1992, arising out of common judgment. Facts have been taken from Letters Patent Appeal No. 666 of 1993.
(2.) State of Haryana has preferred this appeal against the judgment of the Single Bench dated 18.11.1991 allowing the writ petition filed by the petitioners/respondents herein directing the State to pay them arrears of salary in the scale of Rs. 1200-2040/- for the period they had actually worked as part time instructor in the Non Formal Education Scheme, which was abolished with effect from 1.4.1989.
(3.) The learned single Judge has allowed the writ petition primarily in view of the decision of the Division Bench of this Court in another case Phul Kumar v. State of Haryana and others, Civil Writ Petition No. 12755 of 1989, which was identical on facts. In that case the writ petition was allowed on the basis of Supreme Court judgment in Jaipal and others v. State of Haryana, 1988 3 SCC 354, as also Government instructions contained in letter dated 4.7.1989 Annexure P'1.;