GANGA SARAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) This petition has been filed with the following main prayer:-

(3.) It has been submitted by the learned counsel for the petitioner that the petitioner was inducted as a Constable on 15/3/1982 and he has not been given Third ACP/Promotional Grade Pay, although his juniors in his batch has already been granted the said benefit in 2018. The petitioner has made a representation in this regard on 2/6/2022 to the opposite party No. 2, the same has remained pending till date.