SUKHVARSHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ of mandamus directing the respondents to grant to the petitioner the proficiency step-up increments on completion of 8/18 years of service after taking into consideration of ad hoc service rendered by her; for grant of an additional increment for non-participation in the strike on 8.2.1978 and to allow her to change her option to come to the new pay scales with effect from 1.1.1987 under the Punjab Civil Services (Revised Pay) Rules, 1988.

(2.) Petitioner was appointed as S.S. Mistress on 19.10.1977 on ad hoc basis. Her services were regularised with effect from 1.10.1980. State of Punjab decided to grant proficiency step up increments with effect from 1.1.1988 to the employees working in the State on completion of 8 and 18 years of service. Petitioner became entitled to the proficiency step-up increment on completion of 8 years service in the year 1985 and to the step-up increment on completion of 18 years of service with effect from 18.10.1995, as she was appointed to the service on 19.10.1977. Petitioner was not granted the proficiency step-up increments on completion of 8/18 years of service on the due dates on the ground that her ad hoc service could not be counted while calculating 8/18 years of service for grant of proficiency step-up increments on completion of 8/18 years of service.

(3.) Grievance of the petitioner that her ad hoc service should be counted for calculating 8/18 years of service has been conceded by the respondents in their written statement. Petitioner has been ordered to be granted the proficiency step-up increments on completion of 8/18 years of service with effect from 1.1.1987 and 19.10.1995 respectively, after counting her ad hoc service. Writ Petition regarding this relief has become infructious in view of the written statement filed by the respondents.