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Judgment
The petitioner in the instant case claims for direction to the respondents to grant the advantage of Kramonnnati on completion of 12 years of service
with effect from 05.04.1983 on the post of Head Master.
The factual matrix of the case is that, the petitioner was initially appointed as an Assistant Teacher and was subsequently promoted on 1977 as
Upper Divisional Teacher and the promotion was came into effect from 25.03.1970. Thereafter, in due course of time, the petitioner was again
promoted with effect from 01.04.1981. The petitioner claims that since the petitioner in1970 itself was discharging the duties as an incharge Principle,
his services for the post of Headmaster should had been counted from the date he was discharging the duties as incharge Principle i.e from 1970 and
accordingly he should have got the benefit of Kramonnati also in the year 1983 itself counting 12 years service from 1970 onward.
The undisputed fact in the instant case is that, the post of Headmaster itself was created with effect from 1981 and from date benefit has been
granted to the petitioner and it is settled position of law that a person cannot claim benefit of a post which was not in existence. In the instant case, the
post itself came in existence in the year 1981 and the petitioner has been granted benefit from 1981 itself. Thus, their does not appear to be any
justified claim made out by the petitioner through the present Writ Petition.
So far as, grant of Kramonnati is concerned, the petitioner would not be entitled for the said benefit also for the reason that, the petitioner in
between had been promoted on two occasions i.e. first as Upper Divisional Teacher in 1977 and then as Headmaster in 1986. The benefit of
Kramonnati is only granted if a person does not obtain promotion in a particular post for a continuous period of time. Under both the circumstances the
petitioner has not made out a case calling for issuance of any Writ to the respondents. The issue raised in the present writ petition also stands squarely
covered by the decision of the Hon'ble Supreme Court in the three judge Bench judgment in the case of State of Haryana v. Haryana Veterinary &
AHTS Association & Anr. [2000 8 SCC 4].
Under the circumstances, this Court does not find any merits in the Writ Petition.
The Writ Petition thus fails and deserve to be and is accordingly dismissed.