YOGESHWAR RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant intra-court appeal preferred under Clause-10 of Letters Patent is directed against the order/judgment dtd. 7/10/2021 passed by the learned Single Judge of this Court in W.P.(S) No.4933 of 2014, whereby and whereunder, the order dtd. 5/12/2013 passed by the respondent no.2, by which, the writ petitioner's claim for grant of 2nd ACP in the scale of Rs.14,300.0018,300/- was rejected, has been refused to be interfered with by dismissing the writ petition.

(2.) The brief facts of the case which are required to be enumerated reads as under :-

(3.) Mrs. Sheela Prasad, learned counsel appearing for the appellant writ petitioner, has submitted that the learned Single Judge has failed to appreciate the difference in between the replacement scale which was granted in favour of the writ petitioner by virtue of revision in pay scale vis-à-vis the principle of grant of upgradation in pay scale either under the Assured Career Progression Scheme or under the Modified Assured Career Progression Scheme.