RAM NIWAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Articles 226/227 of the Constitution, seeking a direction to the Government of Haryana to grant annual increments to the petitioner for the service rendered by him as Junior Engineer in the Block Development Panchayat office from 11-3-1982 to 19-11-1987.

(2.) The petitioner was appointed by the Deputy Commissioner, Narnual, initially for a period of six months as Junior Engineer in the Bawal Block, vide order dated 9-2-1982. Certain posts of Junior Engineers/Sectional Officers were advertised by the Subordinate Services Selection Board, Haryana. The petitioner made an application and was selected. He was appointed as a Sectional Officer in the Town and Country Planning Department, vide order dated 13-11-1987. He was relieved from his duty from Bawal Block on 19-11-1987 and the joined the office of the District Town Planner, Gurgaon, on 20-11-1987. The petitioner made a request that his services rendered as Junior Engineer in the Bawal, Block be counted for the purpose of annual grade increment and pension. He wanted his pay to be fixed accordingly. The request of the petitioner was, however, declined.

(3.) The petitioner's case is based on two primary pleas. First, he had earlier worked in the Block Development and Panchayat Office (Bawal Block) in the same pay scale and had perfomed similar duties as in the new office of District Town Planner, Gurgoan. Second, there was no break in service inasmuch as he was relieved from the office of the Bawal Block on 19-11-1987 and joined the new office on 20-1 l -1987. It is also contended that the petitioner had been relieved from his earlier office and he was entitled to all the benefits accruing from his earlier service. He had also obtained a "No Objection Certificate" for making applications for any job in any other Department.