LAJJARAM MAHOR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner seeks in this case restoration of the first financial upgradation as per the Assured Career Progression Scheme (herein after referred to as "ACP") w.e.f. 04th January 2004 when he completed 12 years of service with Central Industry Security Force (herein after referred as "CISF") and became entitled for grant of second financial upgradation as per MACP Scheme w.e.f. 04th January, 2012.

(2.) The undisputed facts in the instant case giving rise to the writ petition as are that as per the ACP scheme other than completion of 12 years of continuous service in the post of Constable, an employee of the CISF is

(3.) The petitioner has stated that an employee is granted three chances for successful completion of promotional cadre course as per the applicable ACP Scheme which has been placed before us. This is uncontroverted.