Kuldip Singh, J. - (1.) On request of the Court, Mr. Anurag Goyal, Advocate, has addressed the arguments on behalf of the petitioners, who were not represented by their respective counsels today.
(2.) By this single judgment, I shall dispose of abovenoted 52 writ petitions, in which same questions of law and facts have been arisen. In some of the petitions, the petitioners are retired Lecturers and in some of the writ petition, the petitioners are still working as Lecturers. In some other writ petitions, the petitioners are either working or retired as Masters, Head Masters or Principals. In the Civil Writ Petitions No. 2878 of 2012, , 16457 of 2012, 7500 of 2012, 22000 of 2011, 24581 of 2013, 25887 of 2013, 3291 of 2011, 248 of 2011, 9884 of 2011, 20666 of 2011, 3366 of 2011, 15971 of 2013, 20752 of 2011, 8785 of 2011, 6134 of 2011, 4380 of 2016, 6406 of 2016, 15746 of 2011, 12030 of 2011, 9390 of 2011, 2750 of 2011, 9896 of 2012, 3919 of 2011, 1762 of 2011, 7710 of 2011 and 2879 of 2011, the petitioners have impugned the letter/instructions dated 13.5.2010 (Annexure-P-5) regarding clarification of financial up gradation in the case of ACP matters in the State of Haryana, whereas in remaining matters i.e. Civil Writ Petitions No. 1200 of 2011, 3922 of 2011, 25495 of 2012, 6594 of 2013, 14511 of 2012, 3185 of 2011, 4532 of 2012, 16255 of 2012, 446 of 2014, 19675 of 2012, 7511 of 2011, 1927 of 2011, 4909 of 2012, 17628 of 2011, 21778 of 2013, 11880 of 2013, 6213 of 2011, 18522 of 2011, 2089 of 2011, 21058 of 2012, 9336 of 2011, 23790 of 2013, 3874 of 2011, 22442 of 2012, 11094 of 2013 and 9260 of 2012, in addition to letter/instructions dated 13.5.2010 (Annexure-P-5), the notification dated 9.4.2010 (Annexure-P-6), giving clarification regarding the Haryana Civil Services (Assured Career Progression Scheme) Rules, 2008-pay fixation, is also challenged.
(3.) The facts are extracted from the lead case i.e. CWP No. 3922 of 2011 and some of the facts are extracted from CWP No. 1200 of 2011.;