DHARAMPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the writ petition is for the issuance of a writ in the nature of Certiorari for quashing Rule 10 of the Haryana Civil Services (Revised Pay) Rules, 2008 to the extent that the same denies annual increment to the employees who is not present on 1st July. A further prayer is made to re-fix the pension of the petitioners by granting them the benefit of annual increment.

(2.) Controversy raised in the present petition already stands answered by this Court while deciding CWP-26988-2025, titled as Joginder Kumar and another vs. State of Haryana and others, wherein this Court held as under:-

(3.) The denial of increment only on the ground that increment fell due on the date next to the superannuation of the employee was held to be arbitrary once it was found that the employee had satisfactorily worked for 12 months by 30th June. The issue further came to be reiterated by the Supreme Court in Union of India & Anr. Vs. P. Ayyamperumal, R.P. (C No.1731/2019 in SLP (C) No.22008/2018.