- (1.) Both the writ petitions are connected and they are taken up together. The petitioners are employees of various Sugar Mills situate within the State of Haryana. They are governed by the Service Rules for the Employees of the Cooperative Sugar Mills in the State of Haryana. The Rule No. 43 of the Service Rules is as follows:- 43. Pay and Allowances Employees' covered under Sugar Wage Board will be governed in the matter of pay and allowances as per the Sugar Wage Board recommendations. The pay of other employees will be as per Annexure-A and their allowances will be as per Government Rules. The petitioner's grievance is that the pay scales of the employees, which shall be as per the Government Rules ought to provide for a parity for employees doing the same type of work and having the same type of responsibility and the Government cannot approve of varying scales of pay. The petitioner's grievance is particularly directed against higher scales provided for Panipat Sugar Mill and approved by the Haryana Government.
(2.) The Government has filed its counter stating that all the petitioners have bound themselves to terms and conditions of employment and they are bound by the Government scales, which are fixed in terms of the Rules and they cannot bring a comparison to their own scales of pay to the scales applied for employees of Panipat Sugar Mill.
(3.) Learned counsel appearing for the respective management of the sugar mills where the petitioners are working also have a similar contention to make that all the petitioners are bound by the terms and conditions of service and they cannot ask for a parity with the scales of any one particular sugar mill where higher scales of pay are given.;