KARAN SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard the counsel for the petitioner.

(2.) The grievance of the petitioner in the present petition is that he has been wrongly denied promotion and A.C.P. benefits admissible to him after completing 24 years of service.

(3.) The petitioner was employed as Medical Officer by the State Government on the recommendation of the Uttar Pradesh Public Service Commission, Allahabad and retired from service on 31/5/2020 as Joint Director, Medical, Health and Family Welfare, Kanpur Mandal, Kanpur.