Ritu Bahri, J. - (1.) - Petitioners have filed the present petition seeking quashing of impugned orders dated 08.09.2008 (P-4) and 03.09.2009 (P-6) passed by respondent No. 2, rejecting the claim of the petitioners for grant of first ACP after completion of 10 years of regular service, in terms of ACP Rules 1998.
(2.) It is not in dispute that the petitioners joined the service of Clerks in the Sessions Division Bhiwani and the joining date of petitioners are as under:- JUDGEMENT_408_LAWS(P&H)5_2016_1.html
(3.) Thereafter, ACP Rules were made effective from 01.01.1996. All the petitioners in the year 1998 after completion of 10 years have applied with respondent No. 2 for grant of 1st ACP scales to them under ACP Rules, 1998. One of the representation filed by petitioner No. 1 is Annexure P-2. However, Superintendent of office of Sessions Division Bhiwani recommended (P-3) that petitioners are not entitled for grant of 1st ACP Scale as the petitioners have already received a financial up-gradation within a period of 10 years and their scales from Rs. 3050-4590 has been modified to Rs. 4000-6000. Thereafter, vide impugned order dated 08.09.2008, respondent No. 2 rejected the claim of the petitioners on the ground that the pay scale of the petitioners have been modified w.e.f 01.08.2005 and thus the petitioners have got one up-gradation of pay scale within prescribed period and are not entitled for 1st ACP scale.;