RAJU BABURAO PISAL Vs. HON’BLE REGISTRAR

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(3.) The petitioner, who was initially appointed as a Class-IV employee in the year 1989, was subsequently promoted to the post of Junior Clerk. However, as no further promotional post was available to him after the Government Resolution dtd. 20/07/2001, introducing the Assured Career Progression Scheme (ACPS), came into effect, the petitioner was granted the benefit of the said scheme by order dtd. 12/02/2009. Thereafter, another Government Resolution dtd. 01/04/2010 was issued, providing for the grant of a second benefit under the ACPS. However, thereafter the benefit earlier granted to the petitioner under the ACPS by order dtd. 12/02/2009 came to be withdrawn. The said withdrawal is under challenge in the present petition.