HIRENDRA NATH MALAKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. R. Mazumdar, learned counsel for the petitioner. Also heard Mr. G. Pegu, learned CGC representing the respondent Union of India.

(2.) The grievance of the petitioner in a nutshell, raised in the instant writ petition is as regards non grant of benefit of third financial up-gradation in accordance with Assured Career Progression Scheme (ACPS) inasmuch as according to the petitioner, he had completed 30 years of continuous service in Central Industrial Security Force as on 1/1/2013, when according to the petitioner, he was entitled to be granted the third financial up-gradation.

(3.) Mr. Mazumdar, learned counsel for the petitioner in support of aforesaid contentions argues the following:-