ANANT PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed seeking the following relief:-

(2.) At the outset, the learned counsel for the petitioner submits by referring to the counter affidavit filed in the present case that the case of the petitioner for grant of the benefits of ACP/MACP scheme is not being considered, inasmuch as the petitioner has not qualified paper I and II of the Departmental Accounts Examination as well as has not cleared computer proficiency test.

(3.) The learned counsel for the petitioner has relied upon a judgment dtd. 8/1/2024, rendered by this Court in the case of Radha Krishna Prasad vs. the State of Bihar & Ors (CWJC No.11522 of 2023), to submit that nonpassing of the departmental exam cannot be an impediment to grant of the benefits of the ACP/MACP scheme.