GANORI MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the State.

(2.) PETITIONER superannuated while serving as Gardner in the Road Construction Division, Bhagalpur. He has filed this writ application for a direction to the authorities of the State Government to consider and grant him Assured Career Progression under the ACP Scheme, 2003 as also to consider his case for grant of other consequential benefits.