Paramjeet Singh, J. - (1.) The instant writ petition has been filed by the petitioners under Article 226 of the Constitution of India for a direction to the respondents to count the service rendered by the petitioners on ad hoc basis for fixation of their pay in the revised scale of pay. Further, prayer for the petitioners is that their pay be fixed in senior scale/selection scale and the benefit of proficiency step up increments be also granted.
(2.) Brief facts of the case are that initially, the petitioners were appointed as Teachers/Masters on ad hoc basis on different dates. Later on, their services were regularized. Before the regularisation of their services, they have rendered ad hoc service for a period ranging from 1 year to 5 years. The case of the petitioners is that on regularization, they were given benefit of annual increments by counting the service rendered by them as ad hoc, however, their ad hoc service is not being taken into account for grant of proficiency step up increments. The petitioners annexed notification dated 17.02.1989 (Annexure P/1), Notification dated 01.12.1988 (Annexure P/2) and the clarification of the Government dated 27.02.1989 (Annexure P/3) with the petition.
(3.) The respondents have not filed any reply to the writ petition.;