RANJIT KUMARI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS are working as teachers in different Government schools in the State of Punjab. They initially joined service on ad hoc basis and their services were subsequently regularised. They made a claim for the grant of additional increments after 8/18 years of service to which they were entitled in terms of the Government instructions dated 1.12.1988 and 20.9.1994. They wanted their ad hoc service to be counted for the purpose of granting them the proficiency step up after 8/18 years of their service. This claim was turned down by the State Government on the ground that the additional increments in terms of the aforesaid instructions were available to the teachers only after counting their regular service.

(2.) FEELING aggrieved by the action of the respondents, they have filed the present petition under Article 226 of the Constitution. The prayer made is for a direction to the respondents to count their ad hoc service for the purpose of granting them the proficiency step up by way of additional increments after 8/18 years of service.

(3.) WE , therefore, allow the writ petition in the same tenns in which Harjinder Kaur's case (supra) was disposed of. A direction is issued to the respondents to consider the claim of the petitioners after counting their ad hoc service for the purpose of granting senior and selection grades and proficiency step up in terms of the aforesaid government instructions. Arrears, if any, to which the petitioners may become entitled would be restricted to a period of three years and two months preceding the date of filing the writ petition. No costs.