MOHD. AKBAR WANI Vs. STATE

JUDGEMENT

(1.) SRO 14 of 1996 provide for time bound promotion. First, second and third in -situ promotion is to be granted to an employee who has stagnated on a post for a period of 9 years, 18 years and 27 years respectively. Said SRO 14 contains the rules known as the Jammu and Kashmir (Higher Standard Pay Scale Scheme) Rules 1996 (hereinafter referred to as H.S.P Rules 1996).

(2.) PETITIONERS have been granted first and second in -situ promotion but subsequently it has been noticed that their stagnation period for in -situ promotion was to be reckoned with effect from 01.06.1979 when their stagnation period has been reckoned with effect from 30.03.1973.

(3.) CONSEQUENTLY matter had been taken up with the Government. Under Secretary Home Department vide communication No. Home/HG/16/98 dated 1.1.1999, addressed to the Inspector General of Police, J&K, conveyed that the Finance Department has observed as under: