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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.1036 OF 2017

[ARISING FROM SPECIAL LEAVE PETITION (C) NO.36446/2016]

BUDH RAM AND ORS. APPELLANT(S)                                 VERSUS

STATE OF HARYANA AND ORS. RESPONDENT(S) WITH

     CIVIL APPEAL NO.1037/2017 @ SLP(C) No. 36447/2016 J U D G M E N T

KURIAN, J. Leave granted.   

2. It is the undisputed case of the appellants that they are similarly situated as the appellants covered by the order of this Court dated 17.11.2016 passed in Civil  Appeal  Nos.11005-11042  of  2016  titled  Piyara Singh and Another Etc., v.  State of Haryana & Ors. Etc., wherein this Court has taken a view that the 12% increase is to be granted cumulatively from the year 2000 itself and that there should be no cut. 3. The same judgment will apply in the case of the appellants as well. 4. The appeals are allowed to the above extent and the directions granted in the order referred to above shall hold good for these appeals also. 5. However,  it  is  made  clear  that  the  appellants shall not be entitled to any statutory benefits for the period covered by the delay.

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6. Pending  application(s),  if  any,  shall  stand disposed of. 7. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [A.M. KHANWILKAR]  

NEW DELHI; JANUARY 27, 2017.

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