HARYANA JUDGES ASSOCIATION Vs. STATE OF HARYANA

JUDGEMENT

(1.) The challenge in the present petition is to the instructions dated 28.12.2010. whereby the judicial officers working in the State of Haryana were denied benefit of cash payment in lieu of Leave Travel Concession in a Block of four years in a discriminatory manner, as the said benefit has been granted to the other employees of the State Government. It has been pointed out that the State of Haryana has framed Leave Travel Concession Scheme dated 5.2.2009 for all State Government employees which includes for members of the Haryana Civil Service (Executive) Branch Officers as well. As per the said scheme. one month salary is admissible to the State Government employees, who do not avail Leave Travel Concession facility in the Block of four years. The relevant condition reads as under:--

(2.) Another circular was issued on 28-12-2010. wherein the benefit of Leave Travel Concession was restricted to the judicial officers working in Haryana State once in four years to any place of India (Clause 4). In circular dated 28.12.2010, it is specifically provided that the judicial officers will not be entitled to cash payment in lieu of Leave Travel Concession.

(3.) It is argued that the judicial officers are employees of the State of Haryana and are entitled to be treated at par with other employees and cannot be treated as separate class so as to deny the benefit of cash payment in lieu of the scheme applicable to all employees of the State of Haryana.