Jeet Singh vs State of Haryana and Others

Ranjit Singh, J.—The Petitioner, who is working as Laboratory Attendant, has filed this writ petition for seeking direction to the Respondents to grant the same pay-scale to him as has been granted to Matric passe Laboratory Attendants on the ground of equal pay for equal work and pay-scale at the time of recruitment being the same for Middle pass and Matric pass. This writ petition was admitted.

Civil Misc. No. 5600 of 2010 has now been filed to plead that the issue involved in the present writ petition is squarely covered by the decision rendered by this Court in C.W.P. No. 3901 of 1988 decided on 29.7.2008.

Mr. Rathee very fairly submits that the issue involved in the petition is covered by the decision relied upon by the counsel for the Petitioner, copy of which has been annexed with the application. He however, submits that he is not yet certain whether any appeal has been filed against this order or not.

Since the issue involved in the present petition is squarely covered by the decision rendered in CWP No. 3901 of 1988, application is allowed and the present writ petition is also disposed of in the same terms. If the said judgment is subject matter of L.P.A., the State can challenge the present order on similar grounds.