JAI SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Civil Misc. no.2435 of 2017

(2.) By this petition, the petitioner is seeking the benefit of the first and second ACP scales in terms of the relevant rules notified by the State Government to that effect, claiming parity with his junior, one Pritam Dass, who has been granted the benefit of such scale w.e.f. 01.01.1996, as per Annexures P-8 and P-9.

(3.) In the written statement filed by the respondents, it has not been denied either that the aforesaid Pritam Dass is junior to the petitioner or that he has not been granted the benefit of those scales that are now being sought by the petitioner.