SHIV DEV SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner was appointed as Drawing Teacher in the respondent-Department on 4.10.1973. He was appointed as Trained Graduate Teacher on 11.10.1996 in Government Middle School, Khagna, Tehsil Chopal. He was also granted two increments over and above his existing pay after he was posted as Trained Graduate Teacher. Respondent-State has issued Annexure A-1 whereby it has been decided to award two special increments to the Classical and Vernacular Teachers, who had completed 20 years of regular service in the respective cadre. Text of letter dated 18.6.1999 reads thus:

(2.) The Governor, Himachal Pradesh is further pleased to order that these two special increments shall be set off against the Assured Career Progressions Scheme.

(3.) This issue with the prior concurrence of the Finance Department obtained vide Financial Commissioner (Finance) office Dy. No. 3072 dated 2.6.1999."