BIRENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondent-State.

(2.) The grievance, in the instant proceeding, is that the petitioner has not been granted second Assured Career Progression (for brevity, ACP) on the due date, i e, 24 years from his date of joining dated 25.03.1983. Petitioner's counsel submits that he completed 24 years of service on 25.04.2007. Grant of benefits under second ACP with effect from 02.05.2011 is without any basis and contrary to the scheme of ACP.

(3.) Learned State Counsel, however, submits that the benefit has been granted in terms of the order passed by this Court on the petitioner's earlier writ proceedings arising out of CWJC No 15700 of 2012. It is further submitted that the due date for grant of the benefit would be on completing the requisite length of service of 12 years from the date of his passing the Departmental Examination, i e, 02.05.2001.