BALJEET KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner has challenged the order passed by the District Education Officer dated 3.2.1997 (Annexure P.3) whereby benefit of ad hoc service towards proficiency step up on completion of eight and eighteen years service was not granted.

(2.) The State of Punjab had issued a circular on 1.12.1988 granting additional increments besides the regular increments on each occasion of completion of eight years service on or after appointed day i.e. 1.1.1986. In instructions dated 1.12.1988 by State of Punjab, proficiency step up to be given after eight years of service. The instructions read as under:-

(3.) The "service" in instructions dated 1.12.1988 means service in accordance with Rules i.e. after regular selection itself and not the service rendered on ad hoc basis. The Supreme Court has found that the benefit of higher scales of pay after eight and eighteen years of service under the proficiency step up scheme cannot be granted after taking into consideration the ad hoc service.