- (1.) The relief claimed in the present petition is to grant payscale of Rs. 2000-3500/- to the petitioners on the ground that same had been granted to similarly situated employees i.e. Lecturers (School Cadre) of Education Department, Haryana in accordance with the orders passed by this Court in Civil Writ Petition No.16543 of 1990 Ram Chander and others Vs. State of Haryana and another decided on 15.7.1992.
(2.) It has been pleaded that the petitioners had been making repeated representations and some of the colleagues of the petitioners had approached this Court by way of filing Civil Writ Petition No.901 of 1990 wherein a direction was issued that respondents would examine and decide the case of the petitioners. It was thereafter the claim of the petitioners was rejected by passing a speaking order dated 23.8.1990. Thereafter, Civil Writ Petition No.16543 of 1990 Ram Chander and others Vs. State of Haryana and another was filed by some of the Language Teachers wherein a direction was issued on 15.7.1992 to fix their pay in the pay scale as admissible to the Lecturers in the School Cadre in the Education Department with effect from 16.1.1990. The said order was upheld in LPA No.1267 of 1992 which was decided on 4.10.1983 (Annexure P-6).
(3.) The defence of the State in the written statement was that they had filed SLP No.18021 of 1994 which was converted into Civil Appeal No.2450 of 1995 in the Hon'ble Supreme Court of India against the judgment passed in the aforesaid LPA and interim stay was granted and thus, the petitioners were not entitled for grant of pay scale of Rs. 2000-3500/-.;