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PETITIONER: STATE OF HARYANA

       Vs.

RESPONDENT: DR. A.K. SINHA

DATE OF JUDGMENT:       20/02/1997

BENCH: K. RAMASWAMY, S. SAGHIR AHMAD

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      This appeal  by special leaves arises from the judgment of the Punjab and Haryana High Court, made on March 11, 1982 in CWP No. 5173/81.      The respondent,  an  IAS,  allotted  to  the  cadre  of Haryana, while in service has obtained Ph.D. degree in 1979. He filed  the writ  petition seeking  direction to the state to grant  hin  fout  advance  increment  for  acquiring  his doctorate degree.  The state  by its order had earlier grant of such  relief rejected  it. Consequently,  he filed a writ petition in  the High  Court. The  Division Bench, following the judgment  of a  learned single judge of that High Court, directed the  State to  grant  him  advance  increments,  as prayed for,  on the  premise that Rule 2(b) of the All India Services (Conditions  of Service  Residuary matters ) Rules, 1960 (for  short, the  ’Rules’)  did  not  provide  for  any contrary rules  prohibiting the grant of such incentives. As a consequence,  the orders  of the  Government dated October 23,  1978  granting  incentives  of  advance  increments  to employees of  the State of Haryana in Class II and III could be attracted.  Therefore, the  respondent is entitled to the same benefit.  This Court  has granted  leave and issued the motive to  the  respondent.  Notice  was  returned  with  an endorsement that  the respondent stood retired from service. He has  no entered  appearance. The  question is: whether an IAS Officer  allotted to  a cadre  of a State is entitled to the advance  increments on the basis of an incentive granted to Class  II and  III officers and even class I employees of the State  service and whether the same is applicable to the IAS Officers  governed by  the Rules in particular rule 2(b) of the Rules, Rule 2(b) reads as under:      "The power of Central Government to      provide for residuary matters:- The      Central  Government     may   after      consultation with  the  Governments      of  the   State   concerned,   make      regulations to  regulate in matters      relating to  conditions of  service      of person  appointed to  All  India      Service  for   which  there  is  on

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    provision  in  the  Rules  made  or      deemed to  have been made under the      All India Services Act, 1951 (61 of      1951) and  until  said  regulations      are  made  such  matters  shall  be      regulated:-      (a)  xxx                      xxxxx      xxxxxx      (b)  In the case of persons serving      in connection  with the  affairs of      State, by  the  Rules,  regulations      and orders  applicable to  officers      to     such      exceptions     and      modifications   as    the   Central      government may,  after Consultation      with    the     State    Government      concerned,  by   order  in  writing      make."      A reading  thereof  would  clearly  indicate  that  the Central Government,  after consultation  with the Government of State  concerned, may  make regulations  to regulate,  in matters  relating   to  conditions  of  service  of  persons appointed to  All India  Service,  for  which  there  is  no provision in  the rules  made or  deemed to  have been  made under The  All  India  Service  Act,  1951  until  the  said regulations are  made and such mattes shall be regulated. In the case  of persons  serving in connection with the affairs of  State,   the  Central   Government  may,  by  the  rules regulations and  orders applicable  to  officers  with  such exceptions and  modifications, make  after consulation  with the State  Government concerned, by order in writing. In the absence of  any concurrence  by the  Central Government  and express order  passed in  that behalf  permitting the  State Government to  grant incentives  to the  personnel in    All India Service  Cadre, The  Incentives Provided  to the State Government  employees   governed  by   the  State   Services employees governed  by the  State Services  per se  are  not applicable and,  therefore, the  respondent, and  IAS is not eligible to the incentive of four advance increments for his securing PH.D degree.      The appeal  is, accordingly,  allowed. The  judgment of the High  Court Stands  set aside.  The judgment of the High Court stands  set aside.  The judgment of the learned single judge followed in that judgment stands reversed. No costs.