- (1.) Having been non suited in his suit for declaration and consequential relief of mandatory injunction, by both the learned courts below recording their concurrent findings of facts, plaintiff has approached this Court by way of instant regular second appeal.
(2.) Brief facts of the case, as noticed by the learned first appellate court in para 2 and 3 of the impugned judgment, are that plaintiff had been serving the respondent-department since 25.11.1975 as Clerk efficiently and honestly. He was not granted the benefit of his annual grade increments regularly and continuously.
(3.) His basic pay was Rs. 5070/- p.m., whereas other similarly situated employees/juniors namely Bir Pal Singh and Dhan Singh were getting Rs. 6700/- each, per month. He was not given benefit of 8/18 years' service, first and second higher standard scale and first and second ACP scales at the relevant stage. He completed 32 years of continuous and regular service. He was not promoted in any cadre.;