ARJUN PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred by the petitioner praying therein for quashing and setting aside the order as contained in Memo No.2677 dtd. 18/5/2010 whereby the respondent No.3 has cancelled the Assured Career Progression (ACP) benefits already given to this petitioner. The petitioner has also assailed the order as contained in Memo No. 3034(s)WE dtd. 3/6/2010 whereby the ACP benefits already given to this petitioner were directed to be recovered.

(3.) Learned counsel for the petitioner draws attention of this Court towards the impugned order dtd. 18/5/2010 (Annexure-6) and submits that a completely non-speaking order has been passed by the concerned respondent and simply in two lines it has been held that since the petitioner has not passed any departmental examination as such he is not entitled for ACP benefits.