RAM KARAN Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The suit of the plaintiff-appellant (hereinafter referred as 'the plaintiff') was partly decreed vide judgment dated 15.06.2012, against which, the defendants-respondents (hereinafter referred as 'the defendants') filed an appeal, which was partly accepted by the first Appellate Court vide judgment dated 16.08.2012.

(2.) The plaintiff had claimed the relief of declaration to the effect that he is legally and lawfully entitled to get:-

(3.) The trial Court partly decreed the suit to the effect that the plaintiff was legally and lawfully entitled to ACP scales after deduction of the period w.e.f. 08.07.1991 to 23.07.1991, 29.10.1992 to 28.07.1993, 30.05.1994 to 01.07.1994 and 24.06.1991 to 30.06.1991 and directed to fix the pay as per Rules and make the payment of arrears along with interest at the rate of 6% per annum from the date of its accrual.