Dr. LAKSHMANAN, CJ. - (1.) BY consent of both the parties, the main appeal itself is taken up for admission.
(2.) WE have heard Shri Akhil Simlote, counsel for the appellants and Shri SP. Sharma, counsel for the respondents. This appeal is directed against the order passed by the learned Single Judge allowing the writ petition filed by the respondent-herein by order dated 14. 03. 2001, directing the appellants-herein to award the benefit of Rule 26a of Rajasthan Service Rules, 1951 to the respondent-herein w. e. f. 1. 4. 1989 and to fix his pay upto the date of superannuation and that if any revision of his pension is to be made, the same shall also be done within three months from the date of receipt of certified copy of the order. We have perused the order passed by the learned Single Judge as well as the material on record. In the instant case, the respondent herein submitted a representation and also pointed out that since the State Government, vide its notification No. B. 3/40530/89 dated 8. 10. 1992 had issued a circular in furtherance of their earlier circular dated 27. 6. 92 declaring that all the persons who had been promoted upto 5. 9. 90 on the post of Headmaster would be entitled to receive benefit of Rule 26 and 26a, he was also entitled to receive the same benefit as he has been promoted vide order dated 31. 7. 95 for the vacancies as on 1. 4. 89 (1989-90 ). Hence he could not be treated dis-similarly t those who had been granted promotion in 1989 itself. A copy of the representation dated 24. 4. 97 made by respondent-herein was placed on record and marked as Annexure-5 to the writ petition. The claim of the respondent-herein was rejected on the ground that since the pay scale of Lecturer and Headmaster had been equated w. e. f. 31. 8. 88, he could not be granted benefit of Rule 26a. Thereupon, the respondent-herein took up his matter before the Nodal Officer, Pension Court, Rajasthan, Jaipur for granting him benefit of Rule 26a, however, since the Chief Accounts Officer conveyed vide letter dated 29. 12. 1997 that the benefit of Rule 26a cannot be made to respondent herein and, as such, the respondent-herein was denied any benefit.
(3.) THE respondent-herein pointed out to the Nodal Officer vide his representation dated 25. 3. 1998 that persons who had been granted promotion for the year 1989-90 from the post of School Lecturer to Headmaster, had been given the benefit of Rule 26a. It was also pointed out that he had passed S. T. C. and was an appointee prior to 1961 and that he had done B. Ed. in 1966. It was again pointed out that all the persons, similarly situated, have already been granted the benefit of Rule 26a as their promotion orders were passed prior to 5. 9. 90 itself and that since the respondent's promotion orders were passed after 5. 9. 90 with retrospective effect, he was entitled to be given similar benefit of 26a and he should have been notionally fixed w. e. f. 1989 ad be given all the consequential benefits of higher pension and pensionary emoluments. It was also pointed out that the respondent- herein was not granted the fitment increment of the higher post at the time when the pay scale of Lecturer was equated to that of Headmaster in 1988. We have perused the perused of Rule 26a, which provides as under:- "26a (1) When a Government servant holding a post in a substantive, temporary or officiating capacity is promoted to a post in the regular line of promotion in his service, cadre or department, in a substantive, temporary or officiating capacity, his initial pay in the time scale of the higher post shall be fixed at the stage next above the pay notionally arrived at by increasing the actual pay drawn by him in the lower post by one increment at the stage at which such pay is drawn. Provided that where a Government Servant is, immediately before his rumination to a higher post, drawing pay at the maximum of the time scale of the lower post, his initial pay in the time scale of the higher post shall be fixed at the stage next above the pay notionally arrived at by increasing the pay drawn at the maximum in the lower post by an amount equivalent to the last increment in the lower post. (2) (i) Notwithstanding the provisions of Rule 31, where the pay of a Government servant is fixed under sub-rule (1) above, the next increment shall be granted on the date he would have drawn his increment had he continued in the lower post, provided that where the pay is fixed at the minimum of the time scale and the pay so fixed is more than the pay drawn in the lower post by an amount equal to the amount of the next increment in the lower post plus the amount of first increment in the higher post, the next increment shall be admissible after completion of service for the full incremental period of one year under Rule 31 of Rajasthan Service Rules. (ii) Where a Government servant while drawing pay at the maximum of the pay scale of the post is promoted to a post in regular line of his promotion and is pay is fixed under sub-rule (1) of this rule, the next increment is subject to clause (i) of this sub-rule shall accrue to him on the date he would have drawn his increment had he continued in the lower post. Explanation:- The expression in the regular line of promotion" means appointment by promotion in a service or cadre in accordance with the method of appointment provided in recruitment rules framed under the proviso to Article 309 of the Constitution of India. (3) The provisions of sub rule (2) of Rule 35 A shall not be applicable in any case where the initial pay is fixed under this rule. " From the reading of Rule 26-A, it is apparent that once an employee has been granted promotion, he is entitled to be given the benefit of jump of one increment in the higher pay scale and also one increment of the pay scale which he is drawing. However, since the respondent-herein was already drawing higher of one increment as per Rule 26-A in the existing pay scale was required to be granted to him and his notional pay fixation should have been made w. e. f. 1989-90. The action of the appellant-herein, in our view, is based on mis-interpretation of Rule 26-A of the Rajasthan Service Rules. ;