Anil Kumar, J. - (1.) HEARD Shri Sudhir Kumar Mishra, learned counsel for the petitioner, learned Standing Counsel and perused the record.
(2.) BY means of the present writ petition, the petitioner has challenged the order dated 12.08.2012 passed by Superintendent of Police, District -Shrawasti. Facts in brief of the present case are that petitioner was recruited as a Constable in the Arme Police and after completing the training from RTC, he was posted at 11th Battalion, Sitapur. Thereafter, in the year 1978, he was selected for the post of driver and worked in different places of the State of U.P. In the year 1986, after enforcement of the 4th Pay Commission, he was granted first promotional pay scale. Lastly, in the year 1992, as super selection grade has not been provided in the 5th Pay Commission, so the petitioner has not been given 2nd promotional pay scale after completing 24 years his service and also not given next promotional on the post of Inspector in pay scale Rs. 5500 -9000/ - and 6500 -10500/ - after completing 30 years of his service as per the existing Government Order in view of the 5th pay commission.
(3.) AFTER completing 37 years of his services, the competent authority has not provided financial benefits in the grade pay of Rs. 4800/ - of the service benefit ACP in 6th Pay Commission. Accordingly, he approached this Court by filing Writ Petition No. 1915 (SS) of 2012, disposed of with a direction that the case of the petitioner be considered. Accordingly, by order dated 12.08.2012 passed by Superintendent of Police, District -Shrawasti, the case of the petitioner has been rejected with the following finding: - ;