OM RAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No.4330/2015 in W.P.(C)2408/2015 CM No.4334/2015 in W.P.(C)2413/2015 CM No.4343/2015 in W.P.(C)2415/2015 CM No.4373/2015 in W.P.(C)2430/2015 Allowed.

(2.) THE writ petitions are being disposed of noting the dates given by the petitioners of having joined service and when they completed 12 years and 24 years service. We take on record the statement made by learned counsel for the respondents that these dates would be subject to verification by the respondents, to which learned counsel for the petitioners agrees.

(3.) THE issue arising in the captioned writ petitions concerns implementation of the Assured Career Progression Scheme (ACP) as per which, those who had rendered twelve years service and had earned no promotion, subject to fitness, would be entitled to the first financial upgradation and upon completion of twenty four years service, if no second promotion was earned, subject to fitness, would be entitled to the second financial upgradation.