OM PARKASH SAINI AND OTHERS Vs. STATE OF HARYANA AND OTHERS
LAWS(P&H)-2012-11-413
HIGH COURT OF PUNJAB AND HARYANA
Decided on November 02,2012

OM PAL SINGH DHAKA Appellant
VERSUS
State Of Haryana And Another Respondents

JUDGEMENT

- (1.) None has put in appearance on behalf of the petitioner.
(2.) The petitioner is a direct recruit as Assistant Engineer (Civil) in the Irrigation Department. He was appointed on ad-hoc basis vide order dated 21.12.1978 (Annexure P-1) and Assistant Engineer on regular basis on the recommendation of Haryana Public Service Commission vide order dated 29.01.1982 (Annexure P-2). The petitioner claims senior scale on completion of 12 years of service on the basis of Government instructions dated 02.06.1989 (Annexure P-3) further clarified vide circular dated 16.05.1990 (Annexure P-4). There was also stipulation in Annexure P-4 to limit the grant of senior scale to 20% of the cadre posts apart from requirement of having 12 years of regular satisfactory service.
(3.) It was stated that the operation of this order (Annexure P-4) was stayed by this Court and matter was still pending. However, the respondents have already granted senior scale of Rs. 4100-5300 to many Assistant Engineers and Sub Divisional Engineers, who completed 12 years of regular service. The petitioner made a representation for granting the senior scale to him, which was declined vide order dated 26.11.1993 (Annexure P-6).;


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