Augustine George Masih, J. - (1.) By this order, I propose to dispose of CWP No.19965 of 2010, titled as Inder Singh Poria v. The State of Haryana and another, CWP No.13825 of 2010, titled as Kali Ram and others v. The State of Haryana and another and CWP No.16763 of 2010, titled as Nemat Singh v. The State of Haryana and another.
(2.) Petitioners have approached this Court claiming the benefit which their juniors, namely, Sube Singh Behamni, Amar Singh, Prem Chand and Mehar Chand Prem have been granted i.e. the grant of arrears from the date of their promotion, which was granted with retrospective effect as Under Secretary and Deputy Secretary which benefit as regards the notional fixation of pay and promotion have been granted to the petitioners but arrears have been declined.
(3.) Petitioners contend that their juniors have been granted the benefit which has been stated above but when the petitioners approached the respondents for grant of the same benefit although they have been granted the promotion from the date which they were entitled to on the basis of promotion of their juniors but arrears have not been granted and only notional fixation of pay has been granted.;