GOVIND RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) SINCE common questions of law and facts are involved in both the petitions, the same are taken up together and are being disposed of by a common judgment. However, facts of CWP No. 8272/2014 have been taken into consideration for clarity sake.

(2.) PETITIONER was appointed in S.S.B. as Constable in the category of combatized cadre on 20.8.1974. Petitioner completed 24 years of regular service in the year 1998. Respondent issued office memorandum dated 9.8.1999 whereby Assured Career Progression Scheme was introduced. Conditions of grant of Assured Career Profession Scheme are annexed as Annexure P -1. Para 15 of the same reads as under:

(3.) MINISTRY of Finance and Ministry of Home Affairs have observed to scrupulously implement the judgment subject to verification of number of years put in by the petitioners in regular services. Respondent No. 3 has also issued instructions to all the concerned including Commandants of all the Battalions to grant the benefits of the ACP scheme.