Amarjeet Chaudhary, J. - (1.) THIS order will dispose of Civil Writ Petition Nos. 10254 of 1993, 519, 520, 521, 522, 4915, 4916, 5378, 6004, 6355, 11720 of 1994, 869 and 5428 of 1995 as common questions of law and fact are involved therein.
(2.) IN all these petitions, the relief sought is for issuance of a direction to the respondents to grant higher pay scales to the petitioners from the date they acquired higher qualifications. Learned counsel for the petitioners contends that though there are numerous pronouncements on this proposition yet the respondent -State is not granting higher pay scales to the petitioners from the date they acquired higher qualification. In order to fortify his submission, counsel relied upon Chaman Lal and Ors. v. State of Haryana : A.I.R. 1987 S.C. 1621, Rattan Singh and Ors. v. State of Haryana and Ors. and recent judgment of this Court in Nirmala Devi and Ors. v. The State of Haryana and Ors., Civil Writ Petition No. 14688 of 1993, decided on 25.7.1995.
(3.) ON the other hand, Mr. Sibal contends that the petitioners are not entitled to the higher pay scales.;