Sangeeta Chandra, J. - (1.) Heard learned counsel for the petitioners and learned Standing Counsel appearing for the State respondents.
(2.) It is the case of the petitioners that they were all appointed in the Year 1989 as Constable in the P.A.C. They have received their first promotional scale on completion of 14 years of satisfactory service. The State Government has issued an order dated 02.12.2000 in pursuance of the recommendation of the Pay Commission/ Vetan Samiti 1997- 99 for giving of one increment after completion of 19 years of satisfactory service. Another Government Order was issued on 04.05.2010 for grant of Assured Career Progression to State Government employees.
(3.) It is the case of the petitioners that since they were appointed in 1989, they have completed 19 years of service on 30.11.2008 and are entitled to get one increment according to the old scheme, i.e., scheme formulated by the Government Order dated 02.12.2000. When they were not given their due increment the petitioners filed a representation and then a writ petition bearing Writ Petition No. 23132 of 2013, which was disposed of by this Court on 25.04.2013 with a direction to the respondents to decide their representation by a reasoned and speaking order.;