RAI SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) This Letters Patent Appeal impugns the order dated 18.11.2013 whereby learned Single Judge has dismissed the appellant's writ petition in limine in which he claimed the benefit of third ACP under the Haryana Civil Services (Assured Career Progression)Rules, 2008 (for short 'the 2008 Rules').

(2.) The facts are broadly admitted. The appellant joined the respondent-Department as a Telephone Attendant (Class-IV) on 25.12.1973. He was promoted firstly as Apprentice Signaller on 13.08.1976 and then as regular Signaller (Class-III) on 17.06.1977.

(3.) The appellant held the promotional post of Signaller till he retired on attaining the age of superannuation w.e.f. 30.06.2010.