- (1.) This judgment will dispose of afore-stated two Civil Writ Petitions as the point involved therein is common i.e whether the petitioners, who are employees of the Haryana State Small Industries and Export Corporation Limited (hereinafter referred to as 'the Corporation') are entitled to payment of Dearness Allowance, merger of 50 % Dearness Allowance in Basic Pay, House Rent Allowance etc, as admissible to the employees of Haryana Government and other benefits occurring to the employees of the Corporation because of revision of the pay scales of all its employees by the Haryana Government with effect from January 01, 1996 by implementing Haryana Civil Services (Revised Pay) Rules, 1998 (for short 'the Rules of 1998') and Haryana Civil Services (Assured Career Progression) Rules, 1998 (for short 'A.C.P. Rules of 1998') and their adoption by the Corporation.
(2.) The case of the petitioners is that the Corporation implemented both the Rules of 1998 and the A.C.P. Rules of 1998 and benefits flowing from the implementation of these Rules were granted to various employees by the Corporation. However, the petitioners were not extended this benefit.
(3.) In the year 2000, the Corporation had issued a list of surplus employees. The names of the petitioners were included in the said list. Thereafter, the petitioners filed various Civil Writ Petitions in this Court and their termination was stayed. Those Civil Writ Petitions stand admitted for final hearing. The petitioners are continuing in service of the Corporation due to stay orders passed by this Court.;