KANTA KAPOOR Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) On 16.06.1977, the petitioner was appointed as a Clerk on ad hoc basis in the Department of Lotteries, Government of Haryana and in the year 1980, her services were regularized. In November 1985, she was promoted to the post of Assistant and w.e.f. 05.01.1993, to the post of Senior Sales Officer. While the petitioner served as a Senior Sales Officer, for having misplaced certain files, she was subjected to a departmental inquiry and having been found guilty in the same, through order dated 16.09.2005, she was awarded a punishment of stoppage of one increment for five years with cumulative effect. On 16.02.2010, the petitioner sought and got voluntary retirement.

(2.) After ten years of the petitioner's promotion as an Assistant, in November 1985, the benefit of first ACP scale was released in her favour. In the year 2012, the petitioner made a representation for release of the benefit of second ACP scale, which, according to her, had accrued in her favour w.e.f. 25.11.2005 i.e. 20 years after her promotion as Assistant on 22.11.1985. On the rejection of her representation, she has approached this Court praying for quashing of the order through which her representation was rejected, as also for the issuance of a direction to the respondents to release the second ACP scale in favour of the petitioner w.e.f. 25.11.2005, with all consequential benefits.

(3.) After hearing counsel for the petitioner, I am of the opinion that the present petition must fail.