RAM LOK Vs. DIRECTOR

JUDGEMENT

(1.) THESE writ petitions have been preferred by the writ petitioners against the impugned order dated 18.11.2003 passed in O.A. No. 926/HP/2002 along with other O.A. Numbers, namely, O.A. No. 925/ HP/2002, O.A. No. 923/HP/2002, O.A. No. 924/HP/2002, O.A. No. 928/ HP/2002 and O. A. No. 927/HP/2002, whereby their prayer for granting benefit of first and second financial upgradations under the Assured Career Progression Scheme (in short called 'ACP ') and all consequential benefits to be extended to them, have been denied by the Central Administrative Tribunal (Circuit Bench) at Shimla.

(2.) SINCE the common question of law and facts involved in all the original applications, the same were dealt with and adjudicated upon together by a common impugned order, as such, all these writ petitions are being disposed of by a common order.

(3.) THE relevant provisions, necessary for the present writ petitions, are indicated as below: