JUDGEMENT
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(1.) The respondent was promoted to the post of Deputy superintendent in the Animal Husbandry Department from the post of Assistant in March, 1996. He was put in a lower pay scale as he was not permitted to exercise his option in view of the explanation 2 of Rule 5 to the Haryana Civil Services (Revised Pay) Rules, 1998.
(2.) The relevant portion of explanation 2 of Rule 5 is reproduced as under:
"Aforesaid option shall not be admissible to any person appointed to a post on or after the first day of January, 1996 whether for the first time in government service or by transfer or promotion from another post and he shall be allowed pay only in the revised scale."
(3.) The respondent also failed to comply with the letter dated 17.9.1998 of the Haryana Government Finance Department by submitting his option before 31.12.1996.;
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