MUNICIPAL COUNCIL, ROHTAK Vs. MADAN LAL AND OTHERS

JUDGEMENT

(1.) This appeal has arisen out of the judgment dated 26.08.2010 passed by the first Appellate Court, dismissing the appeal filed by the Municipal Council, Rohtak-appellant against the judgment and decree dated 30.05.2009 passed by the trial Court, partly decreeing the suit of the plaintiffrespondent No.1 (hereinafter referred as 'the plaintiff').

(2.) The prime question involved in this case is, "whether the adhoc service of an employee could be counted towards grant of ACP scales."

(3.) In the present case, the plaintiff was appointed as Octroi Mohrir vide appointment letter dated 12.07.1984 issued by the then Administrator of Municipal Committee, Kaithal. He was ordered to remain on probation for two years and after completing the probation period, his services were regularized on 01.10.1988 and benefit of first Assured Career Progression (for brevity 'ACP') scale was extended to him in the year 1998. He was aggrieved by the fact that the period of his service before he was regularized was not counted towards extending benefit of the ACP Scheme.