Ashwani Kumar Mishra, J. - (1.) While entertaining the writ petition, following orders were passed on 26.8.2019:- "Grievance is that though an order of promotion has been passed on 18.12.2018 but its benefit has not been extended so far to the petitioner. Learned Standing Counsel may obtain instructions in the matter, by the next date fixed. Put up as fresh on 2.9.2019."
(2.) Learned Standing Counsel has obtained instructions, according to which all benefits, which were due and admissible to petitioner in the form of arrears, have been released to the account of petitioner. It is also stated that benefit of ACP has been granted to petitioner from the year 2010 onwards. Copy of the instructions have been furnished to learned counsel for the petitioner today in Court.
(3.) Learned counsel for the petitioner states that though such benefits have been granted but the authorities are yet to consider the petitioner's claim for grant of ACP benefit from Level- 2 to Level- 3 and Special Assured Career Progression from 6.12.2010 to 6.12.2017.;