IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 1699 OF 2002

HARYANA AGRICULTURAL UNIVERSITY .......APPELLANT(S)  

Versus

DEVI PRAKASH & ORS. .....RESPONDENT(S)

O R D E R

We have heard learned counsel for the parties. The appeal is directed against

a judgment of the Punjab & Haryana High Court in a second appeal. No question of

law was raised before the High Court.  The finding of fact recorded by the District

Judge which were endorsed by the High Court is that the respondents were technical

hands and were matriculates with ITI certificates and were entitled to a pay scale of

1200-2040.  The learned counsel for the appellant has sought to produce before us a

document dated 18th September 1991.  This document is subsequent to the suit and in

any case was not exhibited in the present proceedings. We, therefore, decline the prayer

of the learned counsel for the appellant to take this on record.

2. In view of the  above,  we find no merit  in  this  appeal.  It  is,  accordingly,

dismissed.

  ...........................J.    ( HARJIT SINGH BEDI )

New Delhi;    ...........................J. April 30, 2009.           ( B. SUDERSHAN REDDY )