Punjab-Haryana High Court
State Of Haryana Th Collector Jind And ... vs Rajinder Singh on 19 March, 2015
Author: Ritu Bahri
Bench: Ritu Bahri
RSA No.807-2015 (O&M) -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
RSA No.807 of 2015 (O&M)
Date of decision : 19.03.2015
The State of Haryana & another ....Appellants
versus
Rajinder Singh ...Respondent
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. D.R. Singla, DAG, Haryana.
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RITU BAHRI , J (Oral)
CM-2392-C-2015 There is a delay of 505 days' in filing the present appeal. For the reasons stated in the application, the application is allowed and the delay of 505 days in filing the appeal is condoned. RSA-807-2015 The appellants challenge in this appeal judgment and decree dated 16.07.2013 passed by the District Judge, Jind in Civil Appeal No.24 of 10.02.2012 whereby the appeal of the appellants has been dismissed; for acceptance of appeal, setting aside impugned judgment and decree dated 03.01.2012 passed by the Civil Judge (Sr. Division), Jind and dismissal of suit with costs through out.
Counsel for the appellants submits that necessary payment in compliance of the judgment and decree dated 16.07.2013 has been made.
VINAY 2015.03.20 15:05 I attest to the accuracy and authenticity of this document Punjab & Haryana High Court, Chandigarh RSA No.807-2015 (O&M) -2- The plaintiff was seeking payment of pay scale of Rs.4000-6000 with effect from 01.01.1997 and pay scale of Rs.5450- 800 with effect from 01.01.2007. The plaintiff was appointed on the post of Helper and was later on as Fitter Grade-II. As per the notification Ex.D9, the plaintiff was seeking payment of revised pay scale without insisting on the condition that at the time of initial appointment he was matric with ITI as per the requirement of the notification Ex.D9. Juniors to the plaintiff were granted revised pay scale who were possessing the qualification of matric with ITI. This issue has been clarified in a number of writ petitions and by the Hon'ble Supreme Court in the case of Commissioner Secretary to Government of Haryana Vs. Ram Saroop & ors. 2007 Vol. 2 SCT 476. Since the appellant has now complied with the judgment and paid the requisite amount of pay scale, this appeal is dismissed.
19.03.2015 (RITU BAHRI)
Vinay JUDGE
VINAY
2015.03.20 15:05
I attest to the accuracy and authenticity of this document Punjab & Haryana High Court, Chandigarh