HARGOVIND SINGH Vs. CENTRAL INDUSTRIAL SECURITY FORCE

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) PETITIONER seeks restoration of the 2nd financial upgradation under the ACP Scheme with effect from 3.11.1999 and seeks further 3rd financial upgradation with effect from 1.9.2008.

(3.) THE undisputed position is that the petitioner was granted the benefit of the 2nd upgradation under the ACP Scheme with effect from 3.11.1999 but the same was withdrawn without notice to the petitioner; and thus the claim in the writ petition.