N K ARYA (RETD ) Vs. CANTONMENT BOARD

JUDGEMENT

(1.) Present petition has been filed for grant of revised basic pay of Rs. 15, 100/-, alleging wrong fixation of his pay scale w.e.f. 1.1.1996 on revision of pay scale vide Pay Scale Rules, 1998 issued by the State of Himachal Pradesh and against payment of lesser rate of interest against deposit in GPF and also for extension of benefit of Assured Carrier Progression Scheme dated 13.12.1998 introduced by the State of Himachal Pradesh for regular employees adopted by the respondent.

(2.) I have heard learned counsel for the parties and have also gone through the records of the case.

(3.) It is undisputed fact that petitioner being MBBS, was appointed as Sub Incharge in Cantonment Dispensary in the year 1972 and the post was re-designated as Resident Medical Officer w.e.f. 1.11.1982. It is also admitted that revision of pay scale and Assured Carrier Progression Scheme notified by State of Himachal Pradesh to its employees are also applicable in present case. Pay scales of services, including H.P. Health Services Class-1 (Generalist) were revised by the State Government vide notification dated 1.9.1998 w.e.f. 1.1.1996. Initially, grant of four tier pay scale to H.P. Health Services Class-1 (Generalist) along with some other categories was withheld with the objective of framing guidelines for such releases and such guidelines were issued by the Government of Himachal Pradesh on 23rd June, 2000 (Annexure PB) for implementing the four tire pay scale in respect of these categories, including H.P. Health Services Class-1 (Generalist) . These guidelines were to be effective w.e.f. 1.1.1996 and it was considered to be Assured Career Progression Scheme, in respect of these categories.