STATE OF RAJASTHAN Vs. HARI NARAIN SHARMA

JUDGEMENT

(1.) This appeal is filed by the State Government to challenge the judgment of the learned Single Judge dtd. 14/11/2019 in Civil Writ Petition No.8459/2002. Brief facts are as under:-

(2.) Respondent-original petitioner was working as stenographer in the State service. The State Government issued a notification on 16/4/1990 (hereinafter to be referred as 'the first notification') promulgating Rajasthan Civil Services (Revised Pay Scales) Rules, 1990. By virtue of these rules, the Rajasthan Civil Services (Revised Pay-Scales) Rules, 1987 came to be amended. One of the amendments pertains to the Stenographers where the pay scale was Rs.1140.002250. This amended rule also envisaged grant of two additional increments to the stenographers subject to certain conditions relevant portion of which reads as under:-

(3.) These amendments were given effect from 1/4/1987. As per this notification thus the stenographer will be granted two additional increments if he has successfully undergone a course/training of eight months duration in stenography conducted by Bhasha Vibhag or O and M Department. The petitioner was sent for such training on 1/5/1990 and completed the training on 31/12/1990. Certificate of having passed the training was issued on 15/2/1991.