VIJAY SINGH Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) The petitinor is praying for restoring his second ACP, which has been withdrawn through order dated 13.08.2008 (Annexure P-6) and for quashing the order dated 17.11.2008 (Annexure P-7) re-fixing his pay.

(2.) The Petitioner was appointed as Assistant Draftsman in theoffice of Executive Engineer, Fatehabad on 10.11.1981. He is having the qualification of I.T.I. The Petitioner was allowed second ACP on completion of 20 years of service as per ACP Rules. The ACP has now been withdrawn on the ground that the Petitioner has foregone a promotion.

(3.) Government has issued instructions on 08.02.1994 regulating the grant of higher standard pay scale on completion of 10/20 years regular service. The Petitioner had rendered more than 10 years service when these instructions were issued and he accordingly was granted 1st higher standard pay scale in the scale of Rs.1600-2660 w.e.f. 01.01.1994 and his pay was fixed at Rs.1640-2900 w.e.f. 01.04.1995.