- (1.) The petitioner has approached this Court seeking following directions: "(i) For issuance of writ in the nature of mandamus commanding the Respondents to give benefits as Assured Carrier Promotion (A.C.P.) from retrospective i.e. 09.08.1999 on completion of 24 years of Service as per the Rules and Guidelines of the State Government. (ii) For giving all consequential benefits from the cut of dated i.e. 9.8.1999 as he was eligible for the same from 1.3.1999. (iii) For issuance of any other appropriate Writ/Order or Direction in the facts and circumstances of the case and in accordance with law."
(2.) Heard the learned counsel for the parties and perused the documents on record.
(3.) The brief facts of the case are that, the petitioner was appointed as Sergeant in the police department on 17.01.1974. He completed 24 years of service on 17.01.1998. The A.C.P. Scheme was made effective from 09.08.1999. It appears that due to the incident which occurred on 01.03.1996, the petitioner was awarded punishment of one black mark on 17.01.1998 and therefore, the petitioner was denied benefit under the A.C.P. Scheme. He represented before the authorities however, by order dated 5/7.10.2004 the claim of the petitioner was rejected.;