UMA DUTT SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner was appointed as Junior Basic Trained Teacher in Government Primary School, Mailing, District Kinnaur on 16.7.1983 on ad hoc basis. He worked there till November, 1983. He was transferred to Government Primary School, Bari, District Kinnaur. He worked there up to 30.4.1985. Thereafter he was appointed as Language Teacher on ad hoc basis in the month of May, 1985 and was posted in Government Middle School, Hango, District Kinnaur. He worked in Government Middle School, Hango till 16.7.1985. Thereafter he worked as Language Teacher in the Government High School, Katgoan up to April, 1990. Vide office order dated 21.4.1990, he was appointed on tenure basis as Shastri in the pay scale of Rs. 1640 -2925 and was transferred from Government High School, Katgoan to Government High School, Chhota Khamba, District Kinnaur. He was regularized vide office order dated 4.12.1995 with effect from 21.4.1994 as Shastri, but the period with effect from 21.4.1990 to 21.4.1994 has not been counted by the respondents for the purpose of seniority and increment.

(2.) MR . S.S. Sood, Advocate has vehemently argued that the petitioner has worked uninterruptedly pursuant to Annexure A -1 dated 21.4.1990 till the date of his regularization i.e. 21.4.1994 and this period is to be counted for the purpose of seniority and increments.

(3.) I have heard the learned Counsel for the parties and have perused the pleadings.