(1.) Smt. Kamla Devi, a Sanskrit Teacher, has filed the present writ petition and she has claimed the benefit of additional increment on completion of 8 and 18 years of service as per Government Instructions dated 7.8.1992 and the higher standard pay scale on completion of 10 years of service as provided to Group C and D employees as per Financial Department Haryana letter dated 8.2.1994.
(2.) The case set up by the petitioner is that earlier she was on adhoc service. Subsequently her services were regularised and on completion of 8 and 18 years of service, she is entitled to the proficiency step up and higher standard of pay. Hence the present petition.
(3.) Notice of the writ petition was given to the respondents who filed the reply and denied the allegations. According to the respondents, the petitioner is not entitled to the benefit because she was appointed as Sanskrit Teacher on adhoc basis w.e.f. 13th August, 1981 and her services were regularised w.e.f. 1st November, 1986. As the services of the petitioner have been regularised on 1st November, 1986, she is not entitled to the grant of one additional increment with effect from 1st July, 1992 and higher standard pay scale with effect from 1st January, 1994. Therefore, this writ petition is liable to be dismissed on this score.