Pramath Patnaik, J. - (1.) In the instant writ application, prayer has been made for direction upon the respondents to consider the case of the petitioner for grant of Assured Career Progression and cadre promotion on the ground that similarly situated persons have been given the same benefits.
(2.) The factual matrix, as delineated in the writ application, in brief is that petitioner was appointed on 28.12.1987 on the post of Constable in Jharkhand Armed Police, Bokaro, but, till date the petitioner has neither been extended the benefit of A.C.P nor he has been given cadre promotion. Aggrieved thereof, the petitioner submitted several representations before the authorities concerned, but, it did not evoke any response.
(3.) Heard Mr. Ayush Aditya, learned counsel for the petitioner and Ms. Neelam Tiwari, Associate Counsel to learned Sr. S.C. I. for the respondents-State.;