ASLOK YADAV, HAFIZ RAZAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the counsel for the parties.

(2.) Both the writ petitioners are the police constables and they have claimed that they are entitled to get the benefit of the A.C.P. in view of the decision of this Court rendered in the case of "Jharkhand Police Association, Wireless v. State of Jharkhand and Ors.,2007 (1) JLJR 499". Further prayer in the writ application is to quash the order dated 17/04/2007, contained in Annexure-2, whereby the respondent Superintendent of Police, has rejected the claim of the petitioner No. 1 Aslok Yadav for grant of A.C.P. on the ground that he has not undergone the required training for getting the said benefit.

(3.) According to the writ petitioners, petitioner No. 1 was appointed as Constable on 15/11/1986. In the year 1990, his service was given to the Department of Wireless and he remained in the said department till 2007. After cadre division, both the writ petitioners were allocated Jharkhand cadre. Petitioner No. 1 claims that he has completed 21 years of service and, as such, he is entitle to the benefit his case by filing representation to the Superintendent of Police on 07/03/2007 for giving him the benefit of A.C.P. but the same was rejected by issue of Annexure-2 dated 17/04/2007.