(1) This Act may be called the Haryana (Abolition of Distinction of Pay Scale between Technical and Non-technical Posts) Act, 2014.

(2) It shall be applicable on all the services under the State of Haryana.

(3) It shall be deemed to have come into force with effect from 1st February, 1981.

In this Act, unless the context otherwise requires,

(a) Government means Government of Haryana, in the administrative department;

(b) prescribed pay scale means the pay scale prescribed for any post under the provisions of the relevant service rules applicable to different services under various Departments, Boards or Corporations of the State, as revised/modified/amended/specified from time to time by way of notification/instruction/office order of the Finance Department;

(c) person means a person appointed to a post in connection with the affairs of the Government of Haryana, under various Departments, Boards or Corporations, under the administrative control of the Government of Haryana;

(d) post means a post falling under Group C or Group D Service in different Government Departments, Boards or Corporations;

(e) pre-revised pay scale means pay scale of Rs. 480-760, prescribed by the Haryana Government for certain posts with effect from 1-2-1981, 1200-2040 w.e.f. 1-1-1986, 4000-6000 w.e.f. 1-1-1996 and PB-1, 5200-20200 GP 2400 w.e.f. 1-1-2006 and 950-1400 w.e.f. 1.5.1990, 3050-4350 w.e.f. 1-1-1996 and PB-1, 5200-20200 GP 1800 w.e.f. 1-1-2006;

(f) Services means Civil Services of Group C or Group D posts in connection with the affairs of the Government of Haryana falling under various Departments, Boards or Corporations;

(g) State means the State of Haryana in the administrative department;

(h) technical qualification means Matric with ITI/Polytechnic or Non-Matric with ITI/Poly technic whichever is prescribed for appointment to a post in the Services.

Notwithstanding anything contrary contained in any service rules, instructions etc., all persons serving on various posts in different Services under the State shall be entitled to get the pay scales prescribed for those posts only under the relevant service rules, notifications and instructions issued from time to time and no person who is serving or has served on any post in any Service under the State, shall be entitled to a higher pay scale on account of possessing a technical qualification, or on account of serving or having served on a post for which the prescribed qualification is/was of technical nature i.e. Matric with ITI/Polytechnic or Non-Matric with ITI/Polytechnic.

The entry at serial number 3 under common category posts in the annexure to instructions bearing No. 1/54/2PR(FD)-82, dated 30-03-1982, at serial number 40 in annexure A to instructions bearing No. 6/23/3PR(FD)-88, dated 23-08-1990, No. 6/23/3PR(FD)-88, dated 26-07-1991 and No. 6/83/2009-3PR(FD), dated 09-08-2010 are hereby withdrawn and shall be deemed to have been withdrawn with effect from the date of their coming into force:

Provided that all those persons who had already been granted unconditionally the up-graded pre-revised pay scale and drawing the same before date of notification of the Haryana (Abolition of Distinction of Pay Scale between Technical and Non-technical Posts) Ordinance, 2013 (Haryana Ordinance No. 6 of 2013) viz the 10th December, 2013, shall continue to draw these pay scales, as a measure personal to them.

Notwithstanding anything contained in any instructions, rules or other law for the time being in force or any judgment, decree, order or decision of any Court, Tribunal or Authority, all the employees appointed to a post in connection with the affairs of the Government of Haryana under various departments, boards or corporations, shall be entitled only to the pay scales of the posts held by them, which were granted to them under the relevant service rules, notifications and instructions issued from time to time, irrespective of their qualifications.

No suit, prosecution or any legal proceedings shall lie against the State Government, Board or Corporation or any officer or employee of the State Government, Board or Corporation for anything, which is done or intended to be done in good faith under this Act.

No Civil Court shall have the jurisdiction to entertain any suit or proceedings in respect of any matter arising under or connected with this Act.

The Government shall be competent to issue such directions, as may be necessary, for the proper enforcement of the provisions of this Act.

If any difficulty arises in giving effect to the provisions of this Act, the Government may by order published in the Official Gazette, make such provisions or give such directions not inconsistent with the provisions of this Act, as appears necessary or expedient for removing such difficulty.

Notwithstanding such withdrawal, anything already done or any action taken under the above instructions referred to in section 4 of this Act, shall be deemed to have been validly done or taken under the corresponding provisions of this Act.

(1) The Haryana (Abolition of Distinction of Pay Scale between Technical and Non-technical Posts) Ordinance, 2013 (Haryana Ordinance No. 6 of 2013), is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance, shall be deemed to have been done or taken under this Act.