DEVI CHAND JAIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed that directions be issued to the respondents to release the increment in accordance with Rule 11 of the Punjab Treasury Establishment Subordinate Service (Class III) Rules, 1962 (for short 'the Treasury Establishment Rules') alongwith all consequential benefits.

(2.) The petitioner joined as Clerk in the Treasury Organization of the Punjab State on 19.3.1957. He was promoted as Assistant Treasury Officer on 16.6.1975. As per Rule 11 of the Treasury Establishment Rules, the petitioner was to be given increment in the normal course on completion of one year of his promotion. Rules 11 of the Treasury Establishment Rules is reproduced as under:

(3.) Learned Counsel for the petitioner submits that as the petitioner joined his duties as Assistant Treasury Officer on 4.7.1975, therefore, he was entitled to be given his increment in normal course on 1.7.1976, whereas the petitioner was given the increment on 11.4.1977. It is contended that one increment given to the petitioner was deemed to be given to him w.e.f. 1.7.1976.