HARI SARAN Vs. STATE OF H P

JUDGEMENT

(1.) THE petitioner has prayed that pay fixation order dated 25.7.2002 Annexure A-2 may be quashed and set aside qua the petitioner, the respondents may be directed not to reduce the basic pay of the petitioner and give him all consequential benefits of the Scheme. THE case of the petitioner is that he was drawing basic pay of Rs. 2625/- Rs. 25/- as on 1.7.1995 and consequent upon revision of pay scales w.e.f. 1.1.1996, vide H.P. Govt. notification dated 20.1.1998, the pay of the petitioner was fixed at Rs. 8375/- w.e.f. 1.1.1996 with his next date of increment as 1.7.1996 raising his pay from Rs. 8375/- to Rs. 8650/- by giving him annual increment.

(2.) THE Govt. of H.P. had notified Assured Career Progression Scheme in the year 1998. This Scheme envisaged grant of next higher Whether the reporters of the local papers may be allowed to see the Judgment? pay scale/proficiency step up in the hierarchy of pay scale after rendering regular service of 8/16/24/32 years to those JBT/Head Teachers/Centre Head Teachers who had not been promoted to the next higher level due to non-availability of vacancy or non existence of promotion level in his cadre. THE respondents had issued order fixing the pay of the petitioner vide office order dated 25.7.2002, Annexure A-2, under the Scheme. It has been submitted that a perusal of the pay fixed by the respondents would reveal that the basic pay of the petitioner had been reduced from Rs. 8375/- to Rs. 8100/- per month w.e.f. 1.1.1996 with the next date of increment 1.8.1996.THE petitioner has also submitted that as per impugned fixation the respondents are now going to make recovery from his salary for the alleged over payment.

(3.) NO other point was urged.