RAIS AHMAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed with the following averments:-

(2.) Counsel for the petitioner submits that firstly, in terms of proviso to Rule 20(4) of the Rajasthan Civil Services (Revised Pay) Rules, 2008, (hereinafter referred to as 'Rules of 2008') the petitioner being not in ministerial/subordinate service, would be eligible for grant of third ACP. Secondly, similarly situated employees namely Mr. Wasaf Ali, Mr. Sukhram Prajapat and Mr. Mohd. Rafeeq Bhati had been granted the benefit of third ACP and therefore, he should also be granted the same benefit.

(3.) Counsel relied upon the Apex Court's judgment passed in Dr. G. Sadasivan Nair v. Cochin University of Science and Technology represented by its Registrar and Ors. (Civil Appeal No. 6994/2021) decided on 1/12/2021.