Augustine George Masih, J. - (1.) CM No. 13664 of 2011 Prayer in this application is for disposal of the writ petition. Notice of the application was issued to the respondents. Counsel for the parties have consented for taking up of the main case and disposal thereof. Accordingly the main writ petition is taken up for hearing for final disposal. CWP No. 15050 of 2009
(2.) The petitioners, who are ex-servicemen, have been appointed on technical posts, are claiming technical pay scales on that basis.
(3.) Counsel for the petitioners contends that petitioners No. 1 to 6 were appointed as Constable-Motor Mechanic and petitioners No. 7 to 10 as Constable-Electricians in pursuance to an advertisement dated 15.6.2002 (Annexure P-5). As per the qualifications prescribed for the said post, the petitioners possessed the qualifications in the light of the instructions dated 21.1.1972 (Annexure P-4), according to which a decision was taken by the Government of Haryana that qualifications for certain posts included therein should be deemed to have been relaxed to the extent mentioned in respect of Ex-Servicemen candidates. The petitioners were appointed after due verification from the defence authorities with regard to their eligibility and their discharge certificates, which have been placed on record as Annexure P-1 & P-2. Petitioners on this basis are claiming technical pay scales. He accordingly contends that the writ petition deserves to be allowed.;