JAGPAL SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. B.C. Verma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents.

(2.) The petitioners, have claiming promotional increments on promotion from JBT to Head Teacher, under Fundamental Rule 22(I) (a) (i) and the higher pay fixation from the said due date(s) till day, have filed the instant writ petition, with the following relief(s):-

(3.) Case of the petitioner(s), as submitted by the learned Counsel, is that the petitioners were promoted from the post of Junior Basic Teacher (JBT) to the post of Head Teacher prior to 1/10/2012 and though the JBTs who were promoted to the post of Head Teacher on or after 1/10/2012 have been granted the promotional increment(s) under Fundamental Rule 22(1)(a)(i) of the Fundamental Rules but this benefits was denied arbitrarily to the petitioner(s). Learned Counsel submits that the issue, as to whether the incumbents who were promoted as Head Teacher alike the petitioners herein before 01/10/2012 were entitled for the promotional increments on the analogy of these incumbents who were promoted as Head Teacher(s) on or after 1/10/2012, and were even Juniors to the petitioner(s) in service; stands decided by this Court, in CWP No.2500 of 2021, decided on 7/7/2023, titled as Ranjit Singh and Ors vs. State of Himachal Pradesh and Ors, Annexure P-1.