Chanderwati vs State Of Haryana Etc
2023 Latest Caselaw 21389 P&H

Punjab-Haryana High Court

Chanderwati vs State Of Haryana Etc on 7 December, 2023

2023: PHHC:156714

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
Sr. No.327 CWP No.11001 of 1996
Date of Decision: 07.12.2023
Chander Wati and others .... Petitioners
Versus
State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHTIYA
Present: Mr. Subhash Ahuja, Advocate for the petitioners.

Ms. Tanushree Gupta, DAG Haryana.

28 KK

TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed seeking directions to the respondents to count petitioners' adhoc services for grant of benefit of additional increments on completion of 8 and 18 years of service as per government instructions, dated 07.08.1992, Annexure P-1, and for grant of higher pay scale on completion of 10 and 20 years of service as per government instructions, dated 08.02.1994, Annexure P-2.

2. It is not disputed at Bar that the issue raised herein stands settled as per law laid down by the Supreme court in State of Haryana v. Haryana Veterinary and A.H.T.S. Association, 2000(8) SCC 4, wherein it has been held that service rendered by an employee prior to regularisation cannot be held to be regular service, nor can it be tagged on to the later service for earning service benefit, including higher scales.

3. In view thereof, the petitioners' claim for grant of additional increments by counting their adhoc service rendered prior to regularisation

becomes unsustainable. Accordingly, the petition stands dismissed.

(TRIBHUVAN DAHTYA) JUDGE

07.12.2023 MANINDER Maninder Whether speaking/reasoned : Yes/No fattest to the accuracy and Whether reportable : Yes/No

authenticity of this order/judgment.