JAGAT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the petitioners contends that additional increments have to be grated to the petitioners after taking into consideration the period of ad hoc service, followed by regular service. The facts and circumstances of this case are squarely covered by a judgment of this Court rendered in CWP No.720 of 1994 (Dharam Vir Gupta V/s. State of Haryana etc.) decided on July 27,1994.

(2.) In view of this, the writ petition is allowed. The respondents are directed to consider the case of the petitioners in accordance with law laid down in the said judgment, and in case the petitioners are found entitled to increments), the same shall be released within three months from today.Writ petition allowed.