MANGAT RAM Vs. STATE OF H P

JUDGEMENT

(1.) THE only question which arises in this petition is whether the army service rendered by the petitioner is to be taken into consideration for grant of proficiency step-up increment.

(2.) THE petitioner was enrolled in Indian army from 27.3.1981. He was discharged on 15-11-1990 after putting in 9 years 7 months and 18 days of service. After discharge from the army, he was appointed as JBT Teacher on 14-12-1994. THE petitioner was given the benefit of the service rendered in the Indian Army for fixation of his pay in terms of the relevant rules and was treated to be in service w.e.f 30.11.1985. THE petitioner therefore, claims that he should be granted proficiency step-up on completion of 8 years of service.