Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1353 OF 2009
(Arising out of SLP (CIVIL) No. 9379/2006)
State of Haryana & Ors. .. Appellant(s)
Versus
Daljeet Singh .. Respondent(s)
O R D E R
No one appears for the respondent.
Leave granted.
We find that the issue raised in this appeal, viz, whether the respondent is
entitled to get the ACP Scale, is no more res integra. Admittedly, t he same question
was considered by this Court in C.A. No. 3250 of 2006 (Commissioner and Secretary
to Government of Haryana & Ors. vs. Ram Sarup Ganda & Ors.) and connected
matters. Vide judgment and order dated August 02, 2006 reported in 2006 (12)
SCALE 440, the appeals filed by the State have been partly allowed with the
following directions :
"In the result, all the appeals are partly allowed. The
appellants shall revise the pay scales of the respondents. In case of
any anomaly, if the employees who, on fixation of ACP scales, are in
receipt of lesser salary than their juniors in the same cadre/post, then
their salary shall be stepped up accordingly. Revised orders shall be
passed within a period of two months of the receipt of the copy of this
Order by the Government. However, if upon revision of the pay-
scales, any employee is liable to refund any
...2/-
:2:
amount, the Government shall not insist on refund of such amount. If
any employee is entitled to get any amount by way of pay revision, the
said amount shall be made available to him within a period of six
months from the date of receipt of the copy of this order by the
Government.
Consequently, the appeals are partly allowed with no order
as to costs."
Learned counsel for the appellants submits that the said decision squarely
applies to the facts in hand. In that view of the matter, this appeal is partly allowed
in terms of the afore-noted judgment. No order as to costs.
...................J.
[ D.K. JAIN ]
...................J. [ R.M.
LODHA ]
NEW DELHI,
MARCH 02, 2009.