GOPAL SHARMA Vs. STATE OF H P

JUDGEMENT

(1.) BY means of this petition, the petitioner has prayed for the grant of the following reliefs:-

(2.) THE petitioner was initially appointed as Language Teacher/Shastri against the post of Junior Basic Trained Teacher (JBT) on ad hoc basis on 16.3.1985. His services were regularized on 16.11.1995. THE petitioner claims that the benefit of the service rendered by him on ad hoc basis should be counted for the purpose of grant of annual increments. It is also claimed that the respondents should be restrained from fixing his pay in the pay scale less than Rs.1650-2925 which he was receiving at the time of his regularization.

(3.) IN view of the above judgments, this petition is allowed and the respondents are directed to take into consideration the ad hoc service rendered by the petitioner for the purpose of calculating his increments and he shall be granted benefit of such service for the purpose of calculating the increments. Furthermore, the respondents are restrained from reducing the pay scale of the petitioner from Rs.1650-2925 and shall keep his pay fixed in the aforesaid pay scale and in the corresponding scale after revision of pay scales as has been directed in Subhash Chand's case supra.