STATE OF HARYANA Vs. HARPAT SINGH

JUDGEMENT

(1.) The learned Single Judge having accepted the claim of the respondent-Writ petitioner with regard to the grant of a higher scale of pay, the State of Haryana has filed the present letters patent appeal. A few facts may be briefly noticed.

(2.) The respondent was appointed as a Head Clerk in the Panchayat Samiti Department on March 5, 1996. this post was in the pay scale of Rs. 150-300. On March 6, 1968, he was confirmed on the post of Head Clerk. With effect from February 1, 1969, the pay scale of the post of Head Clerk was revised from Rs. 150-300 to Rs. 225-500.

(3.) In the year 1960, the posts of Head Clerks and Stenotypists in the Panchayat Samiti Department were abolished by the State Government. Resultantly, the persons working on these posts were rendered surplus. Vide letter dated February 14, 1969, instructions were issued for their adjustment in different departments/offices of the State Government. It appears that certain posts of Sub Inspectors were available in the Food and Supplies Department. On April 2, 1969, the respondent made a request for his adjustment as a Sub Inspector. His request was accepted. Vide order dated May 2, 1969, he was appointed as a Sub Inspector in the Food and Supplies Department. This post carried a pay scale of Rs. 60-120. A few months later, the posts of Inspectors which were in the pay scale of Rs. 90-120 became available. On July 7, 1969, the respondent requested that he be promoted as an Inspector. This request was also accepted. Vide order dated December 2, 1969, the respondent was appointed as an Inspector and given the pay scale of Rs. 140-300. The respondent continued to work as such.