(1.) The petitioner claims that he is entitled to the benefit of Assured Career Progression (ACP). He has made a representation to the competent authority in this regard, however, the same has not been decided till date.
(2.) The only prayer made by Shri Santosh Kumar Chaubey, learned counsel for the petitioner is that the representation of the petitioner for grant of ACP benefits may be decided within a stipulated period of time.
(3.) Learned Standing Counsel submits submits that the respondents are under obligation of law to consider the claim for entitlement of service benefits of government employees within a reasonable period of time, and not keep the same pending indefinitely.