(1.) The petitioners in this petition are seeking the benefit of the instructions of the Haryana Government dated 16.04.2012, Annexure P-2, by which all employees of the Haryana Government, whose dates of annual increments in their respective pay scales fell between 01.07.2006 to 01.01.2007, were to be given that annual increment with effect from 01.07.2006 itself and not on the usual dates when the increment would accrue to them as per normal process. Thereafter, the increments were to be given to all employees of the Haryana Government, in the future also, on the 1st of July of every year.
(2.) The petitioners are working as Assistant/Associate Professors in different Government colleges located in Panchkula and Rohtak, but have been denied the said benefit, with the stand of the respondents, in their written statement, being as follows:-
(3.) As to what the nexus is between the UGC instructions on the grant of different pay scales, to the issue of a uniform pattern of granting annual increments to the Haryana Government employees, is wholly ununderstandable; and in fact learned counsel for the petitioners has pointed to the reply of the University Grants Commission, i.e. respondent no.4, wherein in paragraph 10, it is specifically stated as follows:-