- (1.) The petitioner has invoked the extra ordinary writ jurisdiction of this Court claiming second Assured Career Progression Scale (hereinafter referred to as the ACP Scale) of Rs. 2000-3200 (revised scale of Rs. 6500-9900) w.e.f. 1.4.1996 after completion of 20 years of service.
(2.) The petitioner joined the respondent department on 16.12.1981 as Sub Divisional Clerk. On 1.1.1986, the petitioner was granted pay scale of Rs. 1400-2600. The petitioner was granted first Higher Standard Scale of Rs. 1600-2660 w.e.f. 1.1.1994 in terms of the Rules for grant of higher standard of pay on the said date. Since there was no benefit in actual emoluments, the aforesaid first Higher Standard Scale was modified as Rs. 1640-2900 w.e.f. 1.4.1995. Such facts are not disputed by the respondents.
(3.) According to the petitioner, on completion of 20 years of service, he became entitled to 2nd Higher Standard Scale of Rs. 2000-3200. The petitioner has claimed that as the said grade has been granted to other employees of the department w.e.f. 1.4.1995, therefore, the same is required to be granted to the petitioner.;