K L SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner had approached this Court with a two-fold grievance. Firstly, he challenged the charge- sheets issued on August 24 and October 24, 1986 respectively. He prayed for the quashing of these charge-sheets. Secondly, the petitioner prayed for the issue of a direction to the respondents to release the super-time scale.

(2.) Mr. K.K. Jagia, learned counsel for the petitioner states that so far as the charge-met dated October 24,1986 is concerned (a copy of which has been produced as Annexure P-2 with the writ petition), the grievance does not survive as the proceedings have been dropped. As for the other charge-sheet, a copy of which is at Annexurc P-1 with the writ petition, counsel for the parties are agreed that a final order has already been passed by the respondents. Mr. Jagia submits that the petitioner shall seek his remedy by filing a fresh writ petition or otherwise in accordance with law.

(3.) In regard to the petitioner's grievance for the release of super- time scale, Mr. Khetarpal, states that the respondents shall examine the petitioner's case in accordance with law and in case the petitioner is found entitled to the grant of super-time scale, the necessary relief shall be granted to him within four months. If on examination of the case, it is found that the petitioner was entitled to the grant of super-time scale prior to his retirement on February 28, 1990, the necessary consequential reliefs in the nature of arrears of salary and revision of pension etc. shall be granted to him alongwith interest at the rate of 12 per cent per annum. If the petitioner is not satisfied with the final order, he will be entitled to avail of such remedy as may be available to him under the law.