JIA LAL Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner was engaged as Bonus Worker of Social Education Squad, in the Education Department, PEPSU, Patiala. He was promoted to the post of teacher in the grade of Rs. 50-100/- with effect from 01.07.1956 vide order dated 29.06.1956. Thereafter, the petitioner was promoted as Supervisor under the Rural Functional Literacy Scheme in the grade of Rs. 620-1200/- vide order dated 03.03.1981 (Annexure P-2) by the Director, Education Department (S), Punjab. On reorgnisation of the State, the service of the petitioner was allocated to the State of Punjab. The State Government ordered the adjustment of the Social Education Workers in the department of education as JBT Teacher vide memo dated 24.02.1992 (Annexure P-3), in the pay scale of Rs. 1200-2100/- with certain conditions. Consequently, the petitioner was formally appointed as JBT Teacher in the SPS Khiali Block Mehal Kalan, Distt. Sangrur, in the pay scale of Rs. 1200-2150/-, vide order dated 28.02.1992 (Annexure P- 4). It is relevant to notice some of the conditions mentioned in the appointment letter which are as under :-

(2.) It is clarified that this offer is for a temporarily vacant post;

(3.) It is clarified that you will get seniority on the basis of this new appointment and no benefit shall be given of seniority from the back date."