PARDEEP KUMAR Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) This order shall dispose of the above mentioned two writ petitions. Since common questions of law and facts are involved therein, they are being decided by this common order.

(2.) Reply by way of additional affidavit of Jitender Kumar, HCS, Additional Deputy Commissioner-cum-CEO DRDA Kaithal, Haryanarespondent No.4 in CWP No.20400 of 2009 has been filed and the same is taken on record.

(3.) In CWP No.11751 of 1994 the petitoner has challenged the order dated 19.08.1994 (Annexure P-6) reverting him from the post of Assistant Project Officer and in CWP No.20400 of 2009 the petitoner has challenged the orders dated 28.11.2008, 27.01.2009, 04.12.2008, 28.05.2009 and is claiming for grant of revised scales, benefit of ACP and promotion as Assistant Project Officer and also seeks further direction to revise the pay scales of the petitioner w.e.f. 1.1.1996/1.1.2006 and all consequential benefits. Another claim was that when he was promoted as Investigator he was placed in the pay scale of Rs.1640-2900. Subsequently, the Government reduced his pay and further refused to grant him the benefits of ACP Grade, seniority and consideration for further promotion.