ASHUTOSH MOHUNTA, J. - (1.) The Ajnala Co-operative Sugar Mills Ltd. - respondent No. 3 advertised in the newspaper on 12.10.1990, (Annexure P1), for filling various posts like fitter helper, electrical helper, Blacksmith, machinist helper etc. In pursuance of the advertisement the petitioner also applied for the post of machinist helper. Interviews were held and the petitioner was selected as a machinist helper vide letter dated 31.12.1990, annexure P2. In the said letter, it was mentioned that "the grade etc. will be mentioned in the appointment letter which will be issued to you after joining the duty."
(2.) Instead of issuing the appointment letter the petitioner was being paid fixed salary of Rs. 1200/- per month from the date of his initial appointment till the date of his regularisation i.e. upto 15.6.1996. The claim in the present petition is that the petitioner should be paid salary of machinist helper in the grade of Rs. 800-1050 from the date of his initial appointment and not from the date of regularisation which was with effect from June, 1996.
(3.) Mr. Rana, learned counsel for the petitioner states that the persons similarly situated filed civil writ petition No. 3608 of 1997 in this Court and a Single Bench of this Court vide order dated 4.1.2001 held as follows: "the services of the petitioners have to be regularised from the respective dates of their initial appointment and they are also entitled to be paid regular scales of pay from the respective dates of their initial appointment as prayed for. But so far as the arrears are concerned the petitioners will be entitled to the same for a period of 38 months preceding the dates of the earlier writ petitions namely CWP No. 381 of 1995 and CWP No. 2379 of 1995 filed by them respectively." ;