SACHIN MOR Vs. PUNJAB AND HARYANA HIGH COURT

JUDGEMENT

(1.) The petitioner is working as a Clerk on the establishment of this Court since 30.05.2012. Before joining this Court he had served as Clerk-cum-typist in one of the Subordinate Courts of Haryana w.e.f. 24.07.2009 to 29.05.2012. The petitioner joined this Court by direct recruitment through proper channel. Hon'ble the then Chief Justice had, vide orders dated 11.04.2013, 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 01.04.2013 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 01.04.2013 entitling him to the benefit of premature increment. Therefore, the petitioner was denied the benefit.

(2.) The representation dated 15.03.2016 submitted by the petitioner was declined by the High Court on 29.08.2018. 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 dated 17.05.2016 and 23.09.2016.

(3.) This Court in similar circumstances in 'Sat Pal Chauhan vs. Punjab and Haryana High Court & another' (CWP No.17409 of 2016) decided on 26.08.2016 had dismissed the claim of the petitioner for premature increment while holding that:-