RANBIR SINGH Vs. NDMC

JUDGEMENT

(1.) This writ petition is filed by the 11 petitioners. Petitioners are employees of a school which is run by respondent No.2/Navyug School Education Society. Respondent No.2/Navyug School Society is managed by respondent No.1/New Delhi Municipal Council. Petitioners by the writ petition besides pleading their entitlement of ACP scheme also pray for quashing of office order dated 10.12.2002 as per which out of the 11 petitioners 8 petitioners have already been granted the ACP benefits but at a lower pay scale than as being prayed by the petitioners.

(2.) This impugned order dated 10.12.2002 reads as under:- "NAVYUG SCHOOL, LAXMI BAI NAGAR OFFICER ORDER

(3.) Admittedly, there is an ACP Scheme and this is not disputed on behalf of the respondents. Respondent no.2, however, pleads that the petitioners have already been granted benefit of the ACP scheme w.e.f. 09.08.1999 as per the pay scale of Rs.2610-60-2910-65-3300-70-4000. Respondent no.2, however pleads that so far as petitioners being petitioner no.6/Smt. Kamla, petitioner no.8/Sh. Balbir, petitioner no.9/Smt. Vijay Laxmi, petitioner no.10/Sh. Abhay Singh & petitioner no.11/Sh. Bagwan Pal, these persons were wrongly granted ACP scheme benefits inasmuch as these five petitioners Smt. Kamla, Sh. Balbir, Smt. Vijay Laxmi, Sh. Abhay Singh and Sh. Bagwan Pal ought not to have been granted the ACP benefits because for grant of ACP benefits, the employees must at least have qualification of being 10th class pass, however, these five persons Smt. Kalma, Sh. Balbir, Smt. Vijay Laxmi, Sh. Abhay Singh and Sh. Bagwan Pal are only 8th class pass. Accordingly, respondent no.2 states that these five petitioners have wrongly been granted the ACP benefits by the impugned order dated 10.12.2002 and the same would be withdrawn.