RAJIV NARAIN RAINA, J. (Oral)
The petitioner is a retired SS Mistress from school cadre in the Education Department, Haryana. She superannuated in 2011. The only promotion she got while in service was to that of SS Mistress from Junior Basic Teacher (JBT) School cadre. She completed 38 years 5 months and 23 days of service before retiring from Government service. She has not had any of the 3financial upgradations during the service or thereafter despite making repeated requests, reminders and representations. The respondents have so far not considered those requests which appear to be legitimate, bonafide and genuine and therefore, a direction is issued to the respondents to consider and decide the claim of the petitioner for grant of 1st, 2nd and 3rd ACP pay scales under 1998 rules as amended by Haryana Civil Services (Revised Pay) Rules, 2008 and prior thereto the Higher Standard Pay Scheme prevailing prior to 1998 keeping in mind the pay revisions meanwhile and to pass a final order within two months from the date of receipt of a certified copy of this order. In case, the petitioner's claim is found genuine, then the monetary benefits be given to her 30 days thereafter. In case, the claim is to be rejected, then the petitioner would be offered an opportunity of hearing and a speaking order would be passed and communicated to the petitioner but within the time frame as above. In taking a decision, the respondents/decision maker would treat the present petition which is comprehensive as a supplementary representation and proceed to decide the matter in the light of the pleaded case therein.
With the above directions, the writ petition stands disposed of.