- (1.) This order shall dispose of C.W.P. No. 12448 of 1995 and 12649 of 1994.
(2.) Prayer in this writ petition is for the issuance of a writ in the nature of Certiorari, quashing the order dated 5.5.1994, in so far as it denies the benefit of revised pay scales to the petitioners with effect from 1.5.1990, as awarded to other categories of employees.
(3.) Counsel for the petitioners submits that pursuant to a revision of pay scales/recommendations of the 4th Pay Commission, the Chief Architect, Haryana, recommended revision of pay scales to all categories of employees w.e.f. 1.5.1990. The petitioners who are Architectural Assistants were however, granted the revised pay scale w.e.f. 1.4.1994 without any rationale or reason. It is further asserted that a Senior Draftsman, i.e. a feeder post for promotion to the post of Architectural Assistant, draws the same pay scale as an Architectural Assistant except for a special pay. In case of Sr. Draftsman, revised pay scales have been granted from 1.5.1990, whereas the petitioners have been denied the said benefit without any reason or cause. It is, therefore, submitted that this fact has been acknowledged by the respondents, in their letter dated 25.4.1994, annexed as Annexure P-5 in CWP No.12649 of 1994 and as no reason exists for denial of the revised pay scales to the petitioners from 1.5.1990, a direction be issued to the respondents to reconsider the entire matter and grant revised pay scales to the petitioners with effect from 1.5.1990.;