Rajiv Narain Raina, J. - (1.) No one appears for the petitioner when the case is called. The position was the same on the last three dates from 14.05.2015 onward. There have been past absences as well and intermittent appearances. The petitioner appears to have lost interest in the case.
(2.) Heard counsel present on the prayers made in the petition.
(3.) The claim in the petition is for proper fixation of seniority of the petitioner as per the Haryana Ayurvedic Department (Group B) Service Rules, 1989 (for short 'the Rules') in accordance with the order of merit determined by the Haryana Public Service Commission. The petitioner prays for quashing of the impugned gradation list published on July 1, 2008. Accordingly, benefit of ACP scales as restricted to the 20% of the members of the service according to ACP (Revised Pay) Rules, 2008 deserves to be granted on the basis of seniority after circulating a fresh seniority list determined in accordance with Rules. An interim direction was prayed for in the petition to the effect that during the pendency of the petition, the ACP scales be restricted to 20% of the cadre on the basis of seniority to the private respondents.;