O P GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal has been preferred against order of learned Single Judge, partly allowing the writ petition to the extent of directing grant of revised pay scale of Rs. 18750 - 22850 w.e.f. 1.11.1997 for the period of his working as President of District Consumer Forum and also to give benefit of enhanced leave encashment along with arrears for the period of his judicial service prior to re - employment as President of District Consumer Forum. Claim for revised pay w.e.f. 1.1.1996 and increase in pension and gratuity and leave encashment period by counting service on reemployment was rejected.

(2.) Undisputed facts are that the appellant retired as District Judge in 1995 and was reemployed as President of District Consumer Forum for five years as per terms of appointment mentioned in order dated 18.10.1995, Annexure R - 1.

(3.) The appellant claimed that on his reemployment, he should be treated at par with other officers in Govt. service including pay revision w.e.f. 1.1.1996 and revised pension, gratuity and leave encashment by counting period of reemployment and in any case, he could not be denied pay scale given to directly appointed Presidents of District Fora w.e.f. 1.11.1997.