Chandrashekhar, J. - (1.) Seeking quashing of orders dated 08.01.2014 and 18.03.2014, whereby the benefit of 1st ACP has been denied to the petitioner, the instant writ-petition has been filed.
(2.) Heard.
(3.) The learned counsel for the petitioner submits that the grounds for recalling benefit of 1st ACP to the petitioner, that the petitioner passed the Accounts examination only on 26.08.2011 is erroneous inasmuch as, the only condition for grant of benefit under the A.C.P scheme is completion of the stipulated length of service, which in the instant case is 12 years. It is contended that no other condition except, the one prescribed under the Government Notification dated 14.08.2002 can be imposed by the Executive.;