MAHENDRA BAITHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Sri Lalan Kumar Singh, learned counsel who was assisted by Sri Binod Kumar Mishra, learned counsel for the petitioner and learned A.C. to Standing Counsel - 28.

(2.) The petitioner, invoking writ jurisdiction of this Court under Art. 226. of the Constitution of India, has made a prayer for directing the respondents to grant benefit under the Assured Career Progression Scheme (in short 'A.C.P. Scheme') and for granting 1st time bound promotion w.e.f. 01-03-1991. A claim has been made for directing the respondents to grant two A.C.Ps. i.e. 1st A.C.P. w.e.f. 09-08-1999 in pay-scale of Rs. 5000-8000.00 and 2nd A.C.P. w.e.f. 09-08-1999 in the pay-scale on Rs. 5500-9000.00.

(3.) So far as the claim for 1st time bound promotion is concerned, learned counsel for the petitioner, keeping in view the fact that the claim was stale and also the fact that claim for time bound promotion has already been abolished long back, submits that he is not pressing this petition for such relief.