HARI DUTT SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) INITIALLY , the Petitioner was appointed in the Transport department on 1st October, 1963. Thereafter, in sequel to the decision of the State Government, the department was converted into Himachal Road Transport Corporation on 2nd October, 1974. He became employee of the Respondent -Corporation. He was promoted to the post of Traffic Manager on adhoc basis on 22nd September, 1998. He joined his duties on 23rd September, 1998. On promotion to the post of Traffic Manager, his pay was fixed in the pay scale of Rs.6400 -10640/ - at Rs.7660/ - under F.R. -22 -1(a)(i) w.e.f. 23rd September, 1998. The next date of increment was fixed as 1st September, 1999. He retired on 31st May, 2000. His basic pay was Rs.7880/ - on the date of retirement.

(2.) MR . M.C. Verma, learned Counsel for the Petitioner has strenuously argued that his client should have been given an opportunity to opt for the old date of increment, i.e., 1st February, 1999 instead of 1st September, 1999. He further argued that his client has suffered monetary loss, which has adversely affected his pensionary benefits, including gratuity etc.. He lastly contended that his pay was to be treated at Rs.8100/ - instead of Rs.7880/ - on the date of his retirement.

(3.) I have heard the learned Counsel for the parties and gone through the pleadings.