- (1.) In this writ petition filed jointly by Om Parkash and five others prayer has been made for the issuance of a writ of mandamus to the respondents to apply the judgment dated 6.12.1991 given in C.W.P. No. 12193 of 1990, Amar Singh and others vs. State of Haryana and others, and grant them the benefit of the revised pay-scale of Rs. 480-760 with effect from 1.2.1981 and also to give them, the benefit of the revised pay-scale for Rs. 1200-2040 with effect from 1.1.1986. Additional prayer made by the petitioner is for the consequential reliefs.
(2.) It is not necessary to make a detailed reference to the facts narrated in the writ petition or in the written statement because I am of the opinion that the claim of the petitioners is fully covered by the order dated 6.12.1991 passed by this Court in Amar Singh's case .
(3.) It is sufficient to mention that all the petitioners possess the qualification of Matric with 2 years' I.T.I. Certificate. This is the qualification which was passed by the petitioners in the aforesaid writ petition No. 12193 of 1990 decided on 6.12.1991. This court has examined the claim of the petitioners in that case for the grant of the pay- scale of Rs. 400-700 with effect from 1.2.1981 and hold that there was no justification for its denial to them. Since the petitioner in the present case also possess the same qualifications and hold the identical posts. I find sufficient justification for accepting their claim for the grant of the revised pay scale of Rs. 480-760 with effect from 1.2.1981 and the subsequently revised pay scales of Rs. 1200-2040 with effect from 1.1.1986.;