A P GARG Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed for issue of a direction to the respondents to grant pay scale of Rs. 3000-4500 and Rs. 4100-5300 to the petitioner with effect from 31.12.1984 and 31.12.1991 respectively upon completion of five years and 12 years service as Sub Divisional Officer (Civil).

(2.) Ordinarily the aforementioned argument of Shri Goel deserved acceptance but I find that the petitioner has not disclosed true facts before the Court regarding the passing of various orders by the Government in the matter of promotion of Sub Divisional Officers and if those facts are taken note of it is not possible to give a direction to the respondents to give the pay scales prayed for by the petitioner.

(3.) In C.W.P. No. 3219 of 1993 (Sharwan Kumar Munjal v. State of Haryana and another, 1996 1 SCT 136) decided on 17.8.1995 along with three other writ petitions, I have taken note of the fact that order dated 15.1.1984 was superseded on 11.12.1990, 28.1.1991 and again 30.11.1992. The position of the petitioner has undergone change in these orders. His year of promotion has also undergone a change. Those orders have not been placed before the Court to indicate the year in which the petitioner has been accorded promotion. In this view of the matter, it is not possible to give any direction to the respondents on the supposition that the petitioner is a regular promotee of the year 1978.