PYARE LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) The applicants nine in number through this OA is mainly praying for the two reliefs: "(a) Quash the impugned orders A -l and A -2 issued arbitrarily, mala fiddly and illegally by the respondents; (b) Direct the respondents to keep on paying the proficiency increments/salary to the applicants as heithertofore with arrears and! Interest thereon @ 18% p.a. from the date of amount falling due till the date of realization with all the consequential benefits; (c) Direct the respondents to produce all the relevant documents alongwith their reply for perusal by this Tribunal.........."

(2.) The applicants are aggrieved by the impugned orders dated 9.5.2005 Annexure -A/1 and 14.9.2005 Annexure -A/2 issued by the respondents whereby they have arbitrarily re -fixed the salary of the applicant to his dis -advantage and resultantly were going to make the recovery from him.

(3.) The case of the applicant is that he was initially appointed on 22.10.1965 as a untrained JBT and thereafter he was imparted training by the respondent? Department during 1971 -1973. Thereafter promoted as Head Teacher in 199 and accordingly the pay of the applicant was fixed after giving benefit of FR -22(l) (a) in the old pay scale in which the applicant was. It is further stated by the applicant that after the revised pay scales came into force w.e.f. 1.1.1996 the pay of the applicant was accordingly fixed again in accordance with the FR 22 (i)(a)(l). The applicant was further promoted as CHT w.e,f 7.6.2003. The applicant has retired from service on 31.5.2005.