RAM LALA THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By way of filing this writ petition, the petitioner has sought for following reliefs:-

(2.) Heard learned counsel for the petitioner and the State.

(3.) Learned counsel representing the petitioner submits that the petitioner has been denied the benefit of ACP and MACP only on the ground that he had not passed the departmental examination. As per his contention, for grant of ACP and MACP the question of passing the departmental examination does not arise as by grant of ACP and MACP, only the scale is upgraded to avoid stagnation and no substantive promotional post is granted to any of the employees.