MOTI RAM KALKAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this writ petition filed under Articles 226/227 of the constitution of India, the petitioners have prayed for issuance of a direction to the respondents to grant them the benefit of additional increment on completion of 8 and 18 years service by taking into consideration the ad hoc service rendered by them from the date of their initial appointment on ad hoc basis.

(2.) Learned counsel for the petitioner contends that the matter is squarely covered by the decision of this Court rendered in Dharam Vir Garg v. State of Haryana & Ors, Civil Writ Petition No. 720 of 1994, on July 27, 1994, which was subsequently followed by two Division Benches of this Court in Manohar Lal & Ors. v. State of Haryana & Ors., Civil Writ Petition No.749 of 1994 (decided on 12.9.1994) and Bishan Dev & Ors. v. State of Haryana & Ors., Civil Writ Petition No. 1210 of 1994 (decided on October 11,1995)

(3.) Mr. Sethi, Addl. Advocate General, Haryana has fairly conceded that the matter is squarely covered by the decisions of this Court rendered in the writ petitions referred to above.