- (1.) This order will dispose of this writ petition as well as Civil Writ Petition No. 16465 of 1992 as common questions of fact and law are involved in the same. Facts have, however, been extracted from Civil Writ Petition No. 2648 of 1993 "Pritam Singh vs. Haryana Land Reclamation and Development Corporation Limited, Chandigarh" as written statement has been filed in the same.
(2.) Before the matter is proceeded any further, it requires to be mentioned that claim in all the cases is for grant of equivalent pay to a particular post with at one particular time was having the same pay scales as that of the petitioners in each case.
(3.) It is pleaded that the scale of pay of Head Clerk and the Accountant was always the same, so much so that when a revision was made in the same, it attracted the same hike for both the posts i.e. Head Clerk and the Accountant. The Haryana Land Reclamation and Development Corporation Limited, respondent herein, however, recently revised the pay scale of the post of Accountant but the same was not made available to the petitioner who was working as Head Clerk and, therefore, it is this non hike commensurate to the one which was given to the other post that has been highlighted in the present petition.;