J.S. Narang, J. - (1.) Learned counsel forthe parties are ad-idem that the petitioners earned promotion to the rank of District Treasurers from time to time and that the source is also admitted, i.e., from the Clerks, Assistant Treasurers and Sub-Treasurers. It is further admitted that the posts of Assistants were also being filled from the said common source. The pay scales were revised from time to time and the last revision was made in January, 1986 and the pay scales of the posts of District Treasurers and Assistants remained the same. However, the pay scale of Assistants was subjected to further revision on June 15,1990 but at that time, the pay scale of the District Treasurers was to revised. The petitioners represented to the Government and upon representation, the pay scale of District Treasurers was also revised and was made equitable to the pay scale of the Assistants vide order dated 28.10.1991.
(2.) The controversy is that the pay revision was granted to the District Treasurers with effect from 28.10.1991, whereas to the Assistants with effect from 1.1.1986. The petitioners represented before the Government and sought that they should be equated with the Assistants as their pay scales have been revised with effect from 1.1.1986 at the time when their pay scales were revised in June, 1990. The said representation was referred to the Pay Anomaly Committee and that the said Committee rejected the representation of the petitioners and held that their pay cannot be equated with the Assistant and that they are not entitled to revision with effect from 1.1.1986.
(3.) The dicta of this Court has been enunciated time and again in the judgment which has been referred from time to time. Reliance has been placed upon the judgments referred in C.W.P. No. 6159 of 1992, Ramesh Kumar Dangi and others v. State of Haryana and others, decided on 12.5.2000 , CWP No. 1388 of 1995, C.B. Sangwan and others v. State of Haryana and others, decided on 11.5.1999 , CWP No. 13360 of 1996, Shyam Sunder and other v. Haryana State Electricity Board and others, decided on 22.9.1997 and CWP No. 1380 of 1998, K.C. Hooda and others v. State of Haryana and others, decided on 2.12.1998 ,;