AIROnline 2020 Bom 411

Bombay High Court

Hon'ble Judge(s): S. V. Gangapurwala, Shrikant D. Kulkarni , JJ

Constitution of India , Art.16— Assured Career Progress (ACP) Scheme - Benefit of - Plea of petitioners that employees serving in private aided Ashram Schools completing 12 years of service were discriminated and were denied benefits - As per Government Resolution dated 30.4.1998 they were entitled to benefit of said scheme - Directions issued to respondent authority to grant benefit of APC Scheme to petitioners . (Para 6)