SHYAM SUNDER SHARMA Vs. STATE

JUDGEMENT

(1.) There does not appear to be must controversy regarding the facts which have led to the tiling of this writ petition under Article 226 of the Constitution by the petitioner,

(2.) The petitioner joined as Music Teacher in the grade of Rs. 80 -5 -150 -EB 7/2 -185 with effect from 16 -5 -1931 in the erstwhile State of Bilaspur vide order dated 175 -1951 issued by the Education Officer, Bilaspur State, found at annexure ˜B Later on vide order dated 23 -7 -1952 found at annexure ˜C he was promoted to the higher selection grade of Rs. 140 -10 -21 with effect from 22 -7 -1952. Subsequently vide order No. 207 dated 2 -12 -1952 issued by the Chief Commissioner of the erstwhile State of Bilaspur, copy found at annexure ˜D the petitioner was appointed to officiate as Lecturer in the Government Intermediate College, Bilaspur with effect from 1 -12 -1952. The Punjab University also accorded its approval to the appointment of the petitioner as Lecturer vide its letter No. Misc. 9692 dated 21 -3 -1953.

(3.) With the integration of the erstwhile State of Bilaspur with the Himachal Pradesh State, the services of the petitioner were also transferred to Himachal Pradesh State and he was then posted as Lecturer in the Government College Chamba by the order of the Director of Education, Himachal Pradesh, dated 15 -12 -1959 in the pay scale of Rs. 200 -10 -300/l6 -400/2f0 -440.