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.