PARMOD KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) By this writ petition, the petitioner has claimed that he be granted the benefit of the period he worked as Senior Manager Accounts in the HSIDC for fixing his pay on the post of Assistant Professor under the government on the ground that both the posts are in the identical time scale.

(2.) Admitted facts are that the petitioner was employed in the HSIDC as Senior Manager Accounts in the pay band-3 i.e Rs. 15600-39100 with grade pay of Rs. 6000/- and was drawing basic pay Rs. 26100/- (20100+6000 GP). Pursuant to advertisement for the post of Assistant Professor (College Cadre), he applied and was selected in the same pay scale of Rs. 15600-39100 with grade pay of Rs. 6000/-. However, when he joined the service, his pay was fixed at the initial of the scale i.e Rs. 21600/- (15600+6000 GP). For fixation of initial pay of a government servant, rule 4.4 of the Punjab Civil Service Rules, Vol.1 Part 1 (as applicable to Haryana), determines the field. The same is quoted herein below :-

(3.) The petitioner claims that his basic pay should have been fixed at the same level i.e Rs. 26100/- since he fulfilled the parameters as laid down in the aforesaid rule. This claim having been rejected, he is before this Court.