SUNIL KUMAR GARG Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present writ petition filed by the petitioner seeks quashing of the orders dtd. 3/12/2004 (Annexure P-5), issued by Respondent No. 2, whereby the petitioner's pay was directed to be fixed in the scale of Rs.8000.00 13500, being the correct admissible scale for his adhoc promotion as Sub Divisional Engineer (SDE).

(2.) The petitioner, possessing the qualification of AMIE/Bachelor of Engineering, was initially appointed as Sec. Officer in the respondent- department on 22/8/1977. The post was subsequently re-designated as Junior Engineer, and the petitioner continued to draw the revised pay scales applicable from time to time, including the scales of Rs.200.00450, Rs.525.00105 w.e.f. 1/4/1979, and thereafter Rs.1400.002300 w.e.f. 1/1/1986.

(3.) The petitioner was promoted as Sub Divisional Engineer (SDE) on adhoc basis w.e.f. 14/5/1990 in the pay scale of Rs.2200.004000. On completion of five years of regular service, he was granted the higher pay scale of Rs.3000.004500 w.e.f. 1/5/1995 in terms of the State of Haryana Notification dtd. 16/5/1989. Upon revision of pay scales w.e.f. 1/1/1996, the petitioner was further granted the scale of Rs.10000.0013900, as admissible after completion of the requisite period of service.