DALJEET KAUR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) There is no dispute between the counsel representing the parties that the issue involved in the present writ petition would be covered by the ratio of law laid down in Ramesh Dahiya versus Uttar Haryana Bijli Vitran Nigam Limited, 2008 2 SCT 624. The issue involved in this case is grant of ACP scale, which was statedly withdrawn without issuing any show cause notice. In view of the ratio of law laid down in Ram Dahiya's case (supra) second ACP granted to the junior person would entitle the petitioner to the same ACP, which is once granted could not be withdrawn.

(2.) The writ petition is allowed in the same terms. There shall be no order as to costs.