LAWS(P&H)-2005-3-173

HARDEEP CHOPRA Vs. STATE OF HARYANA AND OTHERS

Decided On March 29, 2005
HARDEEP CHOPRA Appellant
V/S
State Of Haryana And Others Respondents

JUDGEMENT

(1.) Heard the learned counsel for the Parties.

(2.) The Petitioner was initially appointed on the post of a Clerk on 5.8.1976 but on account of his experience, as also being a graduate in the subject of Economics, he was promoted on the post of investigator by the Chief Executive officer, District Rural Development Agency, Ambala (for short, "the D.R.D.A.") on 23.5.1989 in the pay-scale of Rs. 1400-2600/-.

(3.) On 5.9.1990, by Annexure P-3, the Additional Deputy Commissioner-cum-Chief Executive Officer of the D.R.D.A. issued on office order by reason whereof the petitioner was granted revised pay-scale of Rs. 1600-2660 with effect from 1.5.1990 as per the Haryana Government Notification No. 6/23/3PR (ID)-88 dated 23.8.1990. That notification is Annexure P-12 appended to the instant writ petition and begins at running page 41. The revised scales have been marked as Annexure-A and the same is appended to the said Notification as contained in Annexure P-12. From a perusal thereof, it is seen that it reads thus : <FRM>JUDGEMENT_173_LAWS(P&H)3_2005.htm</FRM>