PREM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for following substantive reliefs:

(2.) Case of the petitioner is that initially, he was engaged as Physical Education Teacher (PET) by respondents on tenure basis. His services were regularized w.e.f. 1/4/1994. Petitioner was promoted as D.P.E. in the year 2009, and he was superannuated from the same post on 28/2/2014.

(3.) Respondent No.1, vide notification dtd. 27/9/2012, issued in exercise of the powers conferred by Rule 9 of Himachal Pradesh Civil Services (Category/Post wise Revised Pay) Rules, 2012, enhanced the pay scales of different categories of teachers w.e.f. 01/10/2012. As per said notification, Trained Graduate Teacher (TGT) was granted pay scale of 10300-34800 with 5000 as Grade Pay with effect from 1/10/2012. This benefit was however, made applicable to the persons having rendered 2 years regular service.