RAVINDER KUMAR Vs. NITIN AGARWAL

JUDGEMENT

(1.) The present petition has been filed alleging willful disobedience of the judgment dtd. 20/3/2023 passed by the Division Bench of this Court in W.P. (C) No. 3443/2023, whereby the respondents were directed to decide the representation dtd. 15/12/2022 of the petitioners, within a period of eight weeks from the date of the said order. It was further directed that the decision be communicated to the petitioners in writing, within one week thereafter.

(2.) The present petition came to be filed on the ground that the respondents vide common order dtd. 25/6/2023, have rejected the representations of the petitioners, without considering the judgments rendered by this Court as well as Hon'ble Supreme Court, as mentioned in the judgment dtd. 20/3/2023.

(3.) Learned counsel appearing for the petitioner submitted that the petitioners were entitled to the benefit of the Assured Career Progression ('ACP')/Modified Assured Career Progression ('MACP') Scheme benefits from the date of their reporting to the Basic Recruit Training ('BRT'), considering that all petitioners have successfully completed their training. Thus, appropriate orders ought to be issued by the respondents within a time bound manner.