AI Structured Summary
Not yet generated for this judgment
Judgment
Counsel for the parties jointly submit that this writ petition is squarely covered by the order dated 19.05.2016 passed in S.B.
Civil Writ Petition No.8988/2014 (Anand Purohit & Ors. Vs.
State & Ors.), appeal against which has also been dismissed by the Division Bench of this Court vide order dated 02.03.2017 in D.B. Special Appeal Writ No.854/2016 [State & Ors. Vs.
Madhusudan Vyas & Ors. along with other connected matters).
In view of the above, the present Writ Petition is allowed in terms of the order dated 19.05.2016 passed in S.B. Civil Writ Petition No.8988/2014 (Anand Purohit & Ors. Vs. State & Ors. and other connected cases). The operative portion of the said judgment is reproduced as under and the same shall apply to the petitioners (herein) also.
"Resultantly, the writ petitions are allowed with a direction to consider the claim of the petitioners for increments as per Clause 15 of the agreements and to revise the remuneration of the petitioners has been done vide order dated 10.12.2010 so as to bring them in parity with other contractual employees. The needful shall be done within a period of three months from receipt of certified copy of this order. After the remuneration is re-fixed and increments, if any, are due, the arrears be released within a period of three months thereafter, failing which the amounts payable will carry an interest of 6% from the date due till date of disbursement."
No order as to costs.