SOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The claim of the petitioner in the instant writ petition is for the release of the second proficiency step up which had accrued to him on 13.8.2000. Although it is conceded at the hands of the respondents that the petitioner had rendered service making him eligible for the release of the aforesaid proficiency step up, it is submitted that the same was denied to the petitioner on account of the fact that his over all service record could not be adjudged as "Good". Insofar as aforesaid bench mark is concerned, it is asserted that it has been laid down by the State Government in consultation with the department of finance that the term "over all good service record" would mean that the concerned employee must have at least 50% "Good" or above reports, and the concerned employee should additionally have earned at least two or more good and above reports out of the last three reports. The annual confidential reports earned by the petitioner have been summarised in paragraph 7 of the written statement, details of which are being extracted hereunder:- <FRM>JUDGEMENT_1927_TLP&H0_2006Html1.htm</FRM>

(2.) It is, therefore, apparent that the petitioner had earned only one "Good" report in the five reports preceding the date of consideration of his claim for release of the second proficiency step up. In all other reports, he had been adjudged as "Average".

(3.) In view of the above, the petitioner obviously did not satisfy either of the two conditions stipulated for determining, whether or not, his over all service record could be adjudged as 'Good'. Thus, the petitioner was not allowed to cross the second proficiency step up which accrued to him on 13.8.2000. For the reasons recorded above, we find no infirmity in the action of the respondents. Dismissed.