- (1.) By this order, we dispose of 2 writ petitions viz., C.W.P. Nos. 3471 and 4690 of 1999 as in our opinion, both these writ petitions can be disposed of by one common order.
(2.) For the sake of facts, we have taken it from the file of C.W.P. No. 3471 of 1999 titled as "Ganga Ram Goel and Others v. State of Haryana and others:"
(3.) The petitioners were admittedly Masters. They were promoted as Head Masters in Middle School. By virtue of their promotion as Head Master, the petitioners are seeking one advance increment in the grade of Head Masters by challenging the order Annexure P-5 and clause (2) which runs as follows : "The Master who has completed 20 years of service and placed in the scale of Rs. 6,500-10,500/- will continue to draw his pay in the above said scale on his promotion as Head of Middle School and he is not entitled to get the benefit of Higher responsibility.";