DEVENDRA KUMAR ARORA,J. - (1.) This Writ Petition was dismissed for the want of prosecution vide order dated 11.12.2017. Thereafter, on the Recall Application No.1946 of 2018 filed by the Petitioner, order dated 11.12.2017 was recalled vide order dated 06.02.2018 and this writ petition was heard on merits.
(2.) Heard Mr. Rakesh Kumar Nigam, learned Counsel for the petitioner and learned Standing Counsel.
(3.) This Writ Petition has been instituted on behalf of the Petitioner assailing order dated 05.05.2016 passed by U.P. State Public Services Tribunals (hereinafter referred to as "Tribunal") in Claim Petition No. 1918 of 2014: Janardan Lal Vs. State of U.P., whereby his claim regarding grant of 2nd Assured Career Progression (hereinafter referred to as "A.C.P.") has been dismissed vide impugned judgment dated 05.05.2016.;