SUDARSHAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the respondent-State as well as learned counsel for the Accountant General.

(2.) The instant writ petition has been filed for quashing of order dated 19.02.2015 issued by the Secretary to the Government of Bihar in the Animal and Fish Resource Department, whereby the petitioner's claim for benefit of promotion granted to his juniors as well his claim for grant of benefits under the Assured Career Progression Scheme (for brevity 'A.C.P. Scheme') have been rejected.

(3.) The petitioner's counsel submits that the grant of benefits under A.C.P. was due to the petitioner as in his entire service career he has been granted just one progression/promotion to the scale of 2000-3800/- as Assistant Director of Fisheries.