JASWANT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) LEARNED counsel as above appears for the respondents on advance notice of the writ petition being served and waives notice.

(2.) WITH the consent of learned counsel for the parties we have heard arguments in the writ petition noting that facts are not disputed and hence there is no need to file a counter affidavit.

(3.) ISSUE concerns implementation of the Assured Career Progression Scheme (ACP) as per which those who have rendered twelve years service and have earned no promotion, subject to fitness would be entitled to the first financial upgradation and upon completion of twenty four years service, if no second promotion is earned, subject to fitness, would be entitled to the second financial upgradation.