JUDGEMENT
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(1.) The petitioner, by way of present petition, is seeking direction to the respondents to protect his substantive pay by restoring the increments so withdrawn and in the alternative allow third ACP as per Haryana Civil Service (Assured Career Progression) Rules, 1996 as Circle Head Draftsman w.e.f. 01.07.2007 on completion of 30 years of service as on 25.06.2007.
(2.) The petitioner was appointed as Assistant Draftsman (Civil) on 17.06.1977 with the respondent-department. Vide order dated 26.03.1990 (Annexure P-2), he was promoted as Head Draftsman and thereafter, vide order dated 23.08.1995 (Annexure P-3), he was promoted as Circle Head Draftsman. He was confirmed as such w.e.f. 01.08.2004 vide Annexure P-4.
(3.) He was given current duty charge of the post of Sub Divisional Engineer vide order dated 03.04.2000 (Annexure P-5). Subsequently, he was substantively promoted as Sub Divisional Engineer vide order dated 02.08.2002 (Annexure P-6). After 02.08.2002, the petitioner was allowed increments in the running scale of Rs.8000-275-10200-EB-375-13500 w.e.f. 01.05.2003, 01.05.2004, 01.05.2005, 01.05.2006 and 01.05.2007. He was to retire on 31.01.2008.;
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