Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5001 OF 2009
[Arising out of SLP(C) No. 17612/2003]
STATE OF HARYANA AND ORS. ... APPELLANT(S)
:VERSUS:
DEVINDER SINGH RAWAT AND ORS. ... RESPONDENT(S)
O R D E R
Leave granted.
This case appears to be covered by a decision of this Court in
Commissioner and Secretary to Government of Haryana and Ors. vs. Ram
Sarup Ganda and Ors., reported in 2006 (12) SCALE 440, wherein this Court
held :
“In the result, all the appeals are partly allowed. The appellants
shall revise the pay scales of the respondents. In case of any
anomaly, if the employees who, on fixation of ACP scales, are in
receipt of lesser salary than their juniors in the same cadre/post,
then their salary shall be stepped up accordingly. Revised orders
shall be passed within a period of two months of the receipt of the
copy of this order by the Government. However, if upon revision of
the pay-scales, any employee is
-2-
liable to refund any amount, the Government shall not insist on
refund of such amount. If any employee is entitled to get any
amount by way of pay revision, the said amount shall be made
available to him within a period of six months from the date of
receipt of the copy of this order by the Government.
Consequently, the appeals are partly allowed with no
order as to costs.”
As this case also arises out of the same pay scales, it shall also be
governed by the aforesaid decision of this Court.
The appeal is disposed of with the aforementioned direction.
.......................J
(S.B. SINHA)
.......................J
(DEEPAK VERMA)
NEW DELHI,
JULY 24, 2009.