Chandrashekhar, J. - (1.) Grievance of the petitioner is that in spite of 38 years of continuous service as Forest Guard, he has not been granted benefits under Assured Career Progression scheme.
(2.) Heard.
(3.) Mr. Vijay Shankar Prasad, the learned counsel for the petitioner submits that in an identical case in Krishan Chand Verma v. Union of India and others [CWP No. 5683 of 2010] , the Hon'ble High Court of Himachal Pradesh, Shimla allowed the claim of an appointee, who also did not possess the essential qualification.;