(1.) THIS regular second appeal is directed against the judgments and decree dated 18.9.2006 and 19.10.2007 passed by the learned Courts below decreeing the suit for declaration filed by the plaintiff / respondent. The plaintiff brought a suit on the plea that he joined the service of defendant on 11.6.1980 as Helper Carpenter and subsequently was promoted to the post of Assistant Carpenter on 23.7.1986 in the pay scale of Rs. 950 -1420. Since the date of his promotion he was working as such and on implementation of the revised pay scale w.e.f. 1.1.1996 he was placed in the pay scale of Rs. 3050 -4350.
(2.) IT was the case of the plaintiff that as per the policy of the Government of Haryana, all the employees of Group 'C' and Group 'D' were to be granted time bound higher standard pay scale and second higher standard scale on completion of ten years and twenty years regular satisfactory service.
(3.) IN the meantime, ACP Rules came into existence w.e.f. 1.1.1996, therefore, he was not entitled to higher standard scale. It was also pleaded that the plaintiff had not completed ten years service on one post before the enforcement of the ACP rules w.e.f. 1.1.1996 and hence his case could not be considered under the rule of higher standard scale and therefore he was not entitled to pay scale of Rs. 4000 -6000/ - It was claimed that plaintiff was also not entitled to any benefit under ACP rule in view of the fact that he stood promoted to post of Assistant Carpenter. On merits, other pleas were denied and a plea was also raised that suit was barred by limitation.