LAWS(DLH)-2017-9-141

PREMANAND Vs. UNION OF INDIA AND ORS.

Decided On September 12, 2017
PREMANAND Appellant
V/S
Union of India And Ors. Respondents

JUDGEMENT

(1.) Premanand was appointed as a Constable (Cook) in the Central Reserve Police Force on 6th May, 1981.

(2.) After rendering about 34 years of service, the petitioner retired on 31st October, 2016.

(3.) During this service career, the petitioner did earn any promotion, albeit was granted financial up gradations under the Assured Career Progression Scheme (ACP Scheme, for short) and Modified Assured Career Progression Scheme (MACP Scheme, for short).