BALBIR CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was appointed as a 'Carpenter' in the Revenue Department of the State of Haryana on September 29, 1987. He was placed in the pay scale of Rs. 800-1150. Vide order dated August 23, 1990, it was directed that such persons as are holding technical posts in various departments in different scales of pay and possess the qualification of Matric with I.T.I/Polytechnic Certificate be placed in the pay scale of Rs. 1200-2040. As for others, vide order date July 26, 1991, a copy of which has been produced on record as Annexure P.4, it was inter-alia decided that all persons holding technical posts in the pay scales of Rs. 750-940- 775- 1025-800-1150 posts in various departments may be placed in the uniform pay scale of Rs. 950-1400 "without insistence on Matric."

(2.) Even though in the writ petition, it had been claimed that all persons holding technical posts are entitled to parity of treatment and to be placed in the scale of Rs.1200-2040, yet at the hearing Mr. Surinder Mohan Sharma, learn counsel for the petitioner, has only claimed that the petitioner is entitled to be placed in the scale of Rs. 950/ 1400 with effect from May 1, 1990. Mr. Jaswant Singh, appearing for the respondents, does not, and in my view vightly, contest the claim of the petitioner. It is indisputable that vide order dated July 26,1991, the Government had taken a decision to revise the scale of Rs. 800-1150 to 950-1400. It was also provided that there shall be no insistence on the qualification of Matric. The revised scale was sanctioned with effect from May 1, 1990. The petitioner, admittedly fulfils these requirements.

(3.) In view of the clear decision of the State Government to grant the scale of Rs. 950-1400 to persons holding technical posts and working in the scale of Rs. 800-1150, the relief sought by the petitioner in this behalf deserves to be allowed. Accordingly, the respondents are directed to fix the petitioner's pay in the pay scale of Rs. 950-1400 with effect from May 1, 1990. The arrears etc. which may become due to the petitioner shall be paid to him within three months from the date of the receipt of a copy of this order.