- (1.) Petitioner claims a writ of mandamus to grant proficiency step-up after 8,16 and 24 years of service. Petitioner was appointed as lascar in 1st Punjab Battalion National Cadet Corps on 17.2.1959. He was promoted as Clerk on 5.4.1961 and then promoted as an accountant on 9.8.1966. The unit of the petitioner was disbanded and the petitioner was reverted as clerk w.e.f. 1.5.1979. The petitioner was again promoted as accountant on 19.10.1982. Learned Counsel for the petitioner states that the petitioner has since been promoted as superintendent on 30.8.1996.
(2.) Petitioner claims proficiency step-up on account of lack of promotion as accountant from 9.8.1966 till his promotion as superintendent on 30.8.1996.
(3.) In the written statement filed on behalf of respondents No. 1 and 2 it has been pointed out that there was allegation of financial irregularities, for which he was charge-sheeted on 23.12.1991 and the punishment of stoppage of annual increment was imposed on 28.4.1994.;