Narendra Nath Tiwari, J. - (1.) IN this writ petition, the Petitioners have prayed for a direction on the Respondents to provide the benefits of first and second A.C.P. under Assured Career Progression Scheme/time bound promotion to the Petitioners.
(2.) IT has been submitted that the Petitioners were appointed in the year 1980 and are entitled to get the benefits of first and second A.C.P., but no order has been passed regarding the said benefits. The Respondents have also not passed any order for time bound promotion. The Petitioners have clean service record and they are eligible for getting the benefits of first and second A.C.P./time bound promotion. The Petitioners have approached the authorities several times, but no order has been passed till date. Learned J.C. to S.C.I, appearing on behalf of the State, submitted that the Petitioners' appointments were irregular and as such, they are not entitled to get the benefits of A.C.P./time bound promotion. Learned Counsel, however, admitted that no specific order has been passed regarding the Petitioners' appointment or regarding the claim of A.C.P./time bound promotion.
(3.) LEARNED Counsel for the Petitioner refuted the said contentions and submitted that the Petitioners were duly appointed after observing all the legal formalities.;