- (1.) As per the averments made in this petition, the petitioners joined the respondent-Corporation as Sub Divisional Engineers and subsequently, they were promoted as Executive Engineers. Some of the engineers who were working in the respondent-Corporation filed a writ petition, raising grievance that they were entitled to same scales as were granted to the engineers of the PWD Department and thus, they should also be given same scales. The said writ petition was allowed by this Court by judgment dated 18.5.1993 passed in CWP No.14200 of 1992. Appeal filed by the respondents against the aforesaid judgment being LPA No.725 of 1993, was also dismissed vide judgment dated 22.8.2001. Even Civil Appeal Nos.9244, 9239 and 9248 of 2003, filed by the respondents against the aforesaid judgment was dismissed by the Hon'ble Supreme Court vide judgment dated 16.4.2008.
(2.) It is the further case of the petitioners that the aforesaid judgment was implemented by the respondents only qua the persons who were party in the writ petition. Thus, the petitioners filed representation dated 21.5.2008 (Annexure P-5) to give the benefit of aforesaid judgment to them also. However, the said judgment was not implemented qua the petitioners and thus, they approached this Court by filing CWP No.19457 of 2008 titled as Sudarshan Lal Chaudhary v. State of Haryana & ors. The said writ petition was disposed of by this Court vide judgment dated 17.11.2008 (Annexure P-5A), giving directions to the respondent-State to decide the representation of the petitioners as per law. The said representation was disposed of by the respondents vide order dated 15.1.2009 (Annexure P-6), observing therein that the petitioners will be considered and settled as per law, rules and regulations in terms of judgment dated 18.5.1993.
(3.) It is the further case of the petitioners that the said judgment was finally implemented and all the petitioners were granted arrears w.e.f. 1.5.1989. However, the claim of the petitioners regarding interest on arrears was declined by the respondents vide order dated 24.2.2010 (Annexure P-7).;