Ritu Bahri, J. - (1.) The petitioner is seeking quashing of the order dated 24.10.2002 (Annexure P-4), whereby his claim for grant of higher standard pay scale as per ACP Rules, has been rejected.
(2.) On 10.11.1978, Lakhwant Singh-petitioner joined the respondent-department as conductor on regular basis through employment exchange. His services were dispensed with on 06.04.1979. He filed a demand notice in the Labour Court, whereupon the respondents had taken him back in service on 04.12.1979. He was again terminated on 21.11.1980. He filed second demand notice before the Labour Court under Section 2-A of the Industrial Disputes Act. Consequent upon the compromise effected between the parties before the Lok Adalat on 02.06.2000, he was reinstated vide order dated 19.06.2000 passed by the General Manager, Haryana Roadways, Kaithal. However, he was not given the back wages, including annual increment for the period he remained out of service.
(3.) After reinstatement, the petitioner made repeated requests to the respondents to grant him the benefit of 1st and 2nd ACP under the Haryana Civil Services (Assured Career Progression) Rules, 1998. Thereafter, the petitioner filed CWP No. 12571 of 2002 before this Court claiming benefit of ACP Grade, which was disposed of by giving a direction to the respondents to treat the legal notice of the petitioner as a representation and decide the same within a period of three months. Pursuant to the directions given by this Court, the claim of the petitioner for grant of ACP was considered and rejected vide order dated 24.10.2002 (Annexure P-4). Hence, the present petition.;