KHIROD CHANDER, PLUMBER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners have filed the present writ petition under Articles 226/227 of the Constitution of India for the issuance of a writ in the nature of mandamus for directing the respondents to grant them the benefits of additional increment and also of higher pay scale after completing of 8/18 years and 10/20 years of service by taking into account the work- charge service rendered by them.

(2.) The petitioners were initially appointed on work-charge basis under the respondents' department. Subsequently, their services were regularised from time to time. On May 14, 1991, the State Government of Haryana formulated a policy in which it was decided to grant additional increment to such employees at the 10th and another increment at 20th year of their appointment in the time scale as was applicable from January 1, 1986 to Group 'C' and 'D' employees in addition to normal increment. A copy of the aforesaid policy has been appended as Annexure P.1 with the petition. Subsequently, another policy was issued on August 7, 1992 amending the earlier policy and the Government of Haryana reduced the period of 10 and 20 years of service to 8 to 18 years of service. The aforesaid policy has been appended as Annexure P.2 with the petition.

(3.) The petitioners have now approached this Court with a prayer that although they have completed the aforesaid period of 10/20 years and 8/18 years of service if the period of work-charge service spent by them was taken into consideration, however, the respondents were not taking into consideration the aforesaid work-charge period.