STATE OF UTTARAKHAND Vs. DINESH SINGH

JUDGEMENT

(1.) The appellants have come-up in Appeals against the judgment of the learned Single Judge dtd. 13/12/2021 whereby a bunch of six writ petitions challenging the order dtd. 8/12/2017 and the order dtd. 13/12/2017 passed by the Principal Secretary and the Director of Education denying grant of the Selection Grade to the respondents-writ petitioners were set aside and the writ petitions were allowed.

(2.) Brief facts of the case are that the respondents-writ petitioners were initially appointed as 'Shiksha Bandhu' in the year 2001. Vide order dtd. 31/1/2006, they were granted ad hoc status and thereafter, they were placed in the Grade Pay of Rs.650010500.00 as payable to the Lecturers (English) and this fact has not been disputed by any of the parties. The respondents-writ petitioners were claiming the benefit of Selection Grade consequent to grant of ad hoc status. The Selection Grade of Rs.7500.0012000 with Grade Pay of Rs.5400.00 was to be determined in view of the parameters laid down by the Government Order No. 655/Madhyamik/2002, dtd. 12/7/2002.

(3.) The case of the respondents-writ petitioners is that as per the above said Government Order dtd. 12/7/2002, the Selection Grade was to be given if the employee has completed 10 years of satisfactory service after being placed in common cadre (Sadharan Vetanmaan). The respondents-writ petitioners were granted the benefit of Selection Grade by order dtd. 27/8/2016 as per the parameters provided in Government Order dtd. 12/7/2002. After grant of the Selection Grade, the same was withdrawn by the Government vide impugned orders dtd. 8/12/2017 and 13/12/2017.