RAGHBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Mr. Malik submits that this writ petition is squarely covered by the judgment rendered in writ petition No. 720 of 1994, Annexure P.5, decided on 27.7.1994 by the Division Bench of this High Court.

(2.) The State-respondent passed the impugned orders holding that ad hoc mployees are not entitled to get the benefit of additional increment under the aforesaid Rule, but in the case of Dharamvir Garg v. State of Haryana and others, (Writ Petition No. 720 of 1994) Annexure P.5, the High Court held as under :-

(3.) Thus, this writ petition is also decided in the same terms. Annexure P.4 and similar orders passed with regard to other petitioners are hereby quashed. Petitioners are also held entitled for re-fixation of pay in accordance with these orders within three months of the communication of this order.