THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
AND
THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
W.A.Nos.224, 225, 226, 227, 228, 229, 230, 231, 232, 233,
234, 235, 236, 237, 239 and 240 of 2019
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)
The present writ appeals are arising out of the interim orders
passed by the learned Single Judge in the respective writ petitions.
The facts of the present cases reveal that the writ petitioners
(respondent before this court), working as daily wagers on the post
of Borewell Mechanic, came up before this court for grant of pay scale on par with regular employees and the learned Single Judge has passed the impugned interim orders granting minimum of the pay scale, keeping in view the judgment delivered by the Hon'ble Supreme Court in the case of State of Punjab and others vs. Jagjit Singh1.
Sri Prabhakar Chikkudu, learned counsel appearing for the respondents/writ petitioners, has informed this Court that later on applications for vacating the interim orders were also filed and the same have been dismissed. However, the main writ petitions are still pending before the learned Single Judge.
This Court has carefully gone through the interim order passed by the learned Single Judge and as it is only an interim order, which has been made absolute later, the present writ appeals stand disposed of with a liberty to the parties to argue all grounds before the learned Single Judge. The learned Single Judge is also requested to decide the writ petitions, as 1 (2017) 1 SCC 148 2 expeditiously as possible, preferably within a period of six months from today.
Pending miscellaneous applications, if any, shall stand closed.
___________________________ SATISH CHANDRA SHARMA, CJ ___________________________ A.RAJASHEKER REDDY, J 18.11.2021 JSU