CHHEDI RAM Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Petitioner has retired on 30.06.2008 from the post of Excise Constable while working under the Respondent No. 4 - Assistant Commissioner, Department of Excise and Prohibition, Dhanbad. He has prayed for grant of ACP benefits.

(3.) Petitioner was appointed on 08.07.1974 on the same post in the Government of Bihar, Department of Excise and has been granted first timebound promotion on 16.07.1985. Though explicitly, no prayer for second time- bound promotion has been made, but learned counsel for the petitioner, during course of submissions, relied upon the contents of the writ petition, to submit that the petitioner was also entitled to second timebound promotion. Petitioner has prayed for grant of ACP as he completed about 34 years in service till his retirement.