HARI RAM DAGAR Vs. STATE OF HARYANA AND OTHERS
LAWS(P&H)-2016-8-260
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 10,2016

Hari Ram Dagar Appellant
VERSUS
State Of Haryana And Others Respondents

JUDGEMENT

- (1.) The instant writ petition was instituted in the year 2013 i.e. at a point of time when the petitioner was serving as a Water Pump Operator-II (W.P.O.-II) under the Public Health Department, State of Haryana.
(2.) The short grievance raised by the petitioner was that he is entitled to pay parity with his junior namely Sh. Satya Prakash. Accordingly, a Writ of Mandamus was prayed for to fix the pay of the petitioner at par with Sh. Satya Prakash and to be granted the arrears of pay as well.
(3.) In support of the claim raised in the petition the seniority list of Regular Mech. Employee Group 'C' as on 1.7.2009, Public Health Engineering, Mewat Project Circle, Palwal at Annexure P-1 was adverted to and in which the name of the petitioner figures at Sr. No.17 reflecting his date of initial appointment to be 7.12.1979 on work charge basis and date of regularization to be 1.1.1987. On the other hand name of the junior Sh. Satya Prakash is reflected at Sr. No.85 reflecting his initial engagement as W.P.O-II on work charge basis on 7.3.1983 and date of regularization to be For Subsequent orders see CWP-27026-2013, CWP-27028-2013, -- and 1 more.;


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