GURTEJ SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) It has been pleaded that the petitioner initially joined the Punjab State Education Department as J.B.T Teacher on 16.2.1972. He was, thereafter, promoted as Head Teacher on 2.4.2002 and retired from service on 31.3.2003 upon attaining the age of superannuation.

(2.) The State of Punjab, Department of Personnel & Administrative Reforms issued policy instructions dated 25.9.1998, whereby the Assured Career Programme Scheme was implemented towards alleviating stagnation and a financial benefit in the nature of proficiency step-up increments were admissible to an employee upon completion of 8/16/24/32 years of service in the same cadre.

(3.) Learned counsel for the petitioner submits that the petitioner had been granted the benefit of 8 years service and released the 1st proficiency step-up w.e.f 1.1.1986. The petitioner had completed 16 years service on 1.1.2002 i.e. prior to his promotion as Head Teacher on 2.4.2002. The present writ petition has, accordingly, been filed for the grant of benefit of A.C.P/2nd Proficiency Step-up increment w.e.f. 1.1.2002 and for all other consequential benefits.