SATYAWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present writ petition has been filed for quashing the signals dated 28.05.2013 and 03.07.2013 whereunder the respondents have denied benefits to the Petitioner under the ACP Scheme to the extent that the Petitioner has been held eligible for the 2nd financial upgradation under the ACP Scheme from the completion of the promotional course (SUOCC) and not from completion of 24 years of regular service. The Petitioner has further prayed for directions to the respondents to grant 2nd financial upgradation benefits to the Petitioner under the ACP Scheme as has been approved vide order dated 01.02.2013 after completion of 24 years of regular service.

(2.) THE respondents, acknowledging the above fault of theirs, issued clarification order dated 06.03.2012 after consultation with the Ministry of Home Affairs. The said clarification regarding financial benefits under ACP/MACP Scheme issued by the office of Directorate General, CRPF reads as under:

(3.) THEREAFTER , the respondents passed an order dated 1.2.2013 wherein the 2nd financial up -gradation under the ACP Scheme was granted to petitioner.