SACHIN MOR Vs. PUNJAB AND HARYANA HIGH COURT

JUDGEMENT

(1.) The petitioner is working as a Clerk on the establishment of this Court since 30/5/2012. Before joining this Court he had served as Clerk- cum-typist in one of the Subordinate Courts of Haryana w.e.f. 24/7/2009 to 29/5/2012. The petitioner joined this Court by direct recruitment through proper channel. Hon'ble the then Chief Justice had, vide orders dtd. 11/4/2013, granted a premature increment to all the employees on the establishment of this Court, who had completed a minimum of one year service as on 1/4/2013 and subject to certain other conditions. The petitioner had not put in the requisite period of one year service in the establishment of this Court on 1/4/2013 entitling him to the benefit of premature increment. Therefore, the petitioner was denied the benefit.

(2.) The representation dtd. 15/3/2016 submitted by the petitioner was declined by the High Court on 29/8/2018. It is mentioned that the request of the petitioner for counting of his past service rendered in the subordinate Court for the purpose of grant of promotion/higher scale had already been rejected by the High Court vide orders dtd. 17/5/2016 and 23/9/2016.

(3.) This Court in similar circumstances in 'Sat Pal Chauhan vs. Punjab and Haryana High Court and another' (CWP No.17409 of 2016) decided on 26/8/2016 had dismissed the claim of the petitioner for premature increment while holding that:-