INDER JIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS have approached this Court praying for issuance of a writ of mandamus directing the respondents to grant the benefit of additional increment and higher pay scale by counting the work -charge service rendered by them followed by regularization. Petitioners, who were initially appointed on different posts on work -charge basis, were ultimately regularized in service and are now regular employees of the respondent -department. They are claiming the benefit of Haryana Government Instructions notified on 08.02.1994 which came into effect from 01.01.1994.

(2.) SCHEME known as the Higher Standard Pay Scales Scheme, under which it was decided to grant higher standard scales after completion of 10/20 years regular satisfactory service. Certain clarifications were sought by various departments, which were clarified vide Instructions dated 29.12.1995, wherein it was mentioned that ad -hoc service and work -charge service was not to be counted while calculating the required regular and satisfactory service for the purposes of grant of Higher Standard scales, because of which, the petitioners were denied the benefit.

(3.) INITIALLY , the scheme was introduced vide Instructions dated 14.05.1991, which was to take care of stagnation and lack of promotion avenues for employees belonging to Group 'C' and 'D' as a welfare measure. According to the said instructions, provision of additional increments after 10 or 20 years of service was provided as also the grant of annual increments even after reaching the maximum pay scale in place of biennial increments. This scheme was modified vide Government Instructions dated 07.08.1992, under which additional increments on completion of 8/18 years regular satisfactory service instead of 10/20 years service were provided.