K.C. Puri, J. - (1.) AS in the instant Civil Writ Petition and Civil Writ Petition Nos. 6044 of 1995, titled Savitri Devi and others v. State of Haryana and others, 7684 of 1995 titled Yash Pal Dass and others v. State of Haryana and others, 8374 of 1995 titled Raj Kumar and others v. State of Haryana and others, 8381 of 1995 titled Charanjeet Sharma and others v. State of Haryana and others, 8382 of 1995 titled Yoginder Singh Sharma and others v. State of Haryana and others, 8383 of 1995 titled Subhash Chand Bansal and others v. State of Haryana and others, 8384 of 1995 titled Subhash Chander and others v. State of Haryana and others, 546 of 2003 titled Mange Ram v. State of Haryana and others, 5144 of 2003 titled Ashok Kumar Arora and others v. State of Haryana and others, 12929 of 2003 titled Tej Pal and others v. State of Haryana and others, 13363 of 2003 titled Ram Bhaj Sharma and others v. State of Haryana and others, 18749 of 2003 titled Jai Singh Saini and others v. State of Haryana and others, 2523 of 2004 titled Hans Raj Dahiya and others v. State of Haryana and others, 2973 of 2004 titled Kamla Devi and others v. State of Haryana and others, 14895 of 2004 titled Daya Nand and others v. State of Haryana and others, 15389 of 2004 titled Mohinder Singh and others v. State of Haryana and others, 18352 of 2004 titled Mewa Devi and others v. State of Haryana and others, 8500 of 2005 titled Mangat Ram and others v. State of Haryana and others, 10565 of 2006 titled Parveen Kumar Goel and others v. State of Haryana and others, 12568 of 2006 titled Dharam Singh and anothers v. State of Haryana and others, 15804 of 2006 titled Dr. Satya Pal Sharma and anothers v. State of Haryana and another, 17048 of 2006 titled Tek Chand and others v. State of Haryana and others, 19742 of 2006 titled Shanta Devi and another v. State of Haryana and others, 2874 of 2007 titled Ishwar Singh and others v. State of Haryana and others, 5454 of 2007 titled Mast Ram and others v. State of Haryana and others, 5667 of 2007 titled Bhajan Singh and others v. State of Haryana and others, 9585 of 2007 titled Baisakhi Ram v. State of Haryana and others, 11800 of 2007 titled Asha Rani v. State of Haryana and others, 15014 of 2007 titled Piara Lal v. State of Haryana 18356 of 2007 titled Baljit Singh and others v. State of Haryana and others, 19310 of 2007 titled Rajender Kumar and others v. State of Haryana and others, 5485 of 2008 titled Brij Lal v. Director Secondary Education Haryana and another, 7391 of 2008 titled Dharampal and others v. State of Haryana and others, 7471 of 2008 titled Smt. Salochna Gupta and others v. State of Haryana and others, 1595 of 2008 titled Kalawati v. State of Haryana and others, identical questions of fact and law are involved, so the concurrence of learned counsel for the parties, all these Civil Writ Petitions are being disposed of by this common judgment. However, facts are being taken from Civil Writ Petition No. 7862 of 2006. The petitioners filed the instant Civil Writ Petition under Articles 226/227 of the Constitution of India seeking a writ in the nature of Certiorari, for quashing impugned orders dated 10th May, 2006 (Annexures P -8, P -9 and P -10), - -vide which the benefit of seniority, Higher Standard Pay Scale and ACP granted after completion of 8/18 years of service had been withdrawn. They also seek a writ in the nature of Mandamus, thereby directing the respondents to allow them to draw their pay as was drawn by them prior to the passing of the impugned orders.
(2.) SHORT and shorn of unnecessary details, the case of the petitioners is that they were appointed as Diesel Pump Attendants on 11th December, 1973, 20th May, 1977 and 18th April, 1974 respectively. Subsequently, they were promoted to the posts of Assistant Cashiers in the pay scale of Rs. 400 - -600. Even list of Diesel Pump Attendants was prepared and the names of the petitioners also figured in the seniority list. The first grievance of the petitioners is that initially they were appointed as Diesel Pump Attendants through proper channel and their appointment was made after following due procedure. As such, they were entitled to seniority from the dates of initial appointments as Diesel Pump Attendants.
(3.) THEIR second grievance is that from the date of regularization i.e. with effect from the grant of seniority, they are also entitled to regular pay scale of Diesel Pump Attendants. Apart from this, they are also entitled to the revision of pay scale as admissible to the Haryana Government employees by introduction of Haryana Revised Pay Scales Rules, 1998, which were made applicable with effect from 1st January, 1996.;