D.G.R.PATNAIK, J. - (1.) THE petitioner in this application has prayed for issuance of a direction to the respondents to consider the petitioner's case for grant of ACP to him and for revision of his pension by revising the pension amount and also for grant of all consequential benefits.
(2.) THE petitioner's case, in brief, is that he was appointed as a Constable in the year 1964 and after completing more than 39 years of service, he retired from the post of constable on 1.7.2001. His grievance is that despite total length of 39 years of continuous service, he was not given benefit either of the 1st or 2nd ACP although several other persons junior to him in the gradation list, were granted such benefit from August, 1999. The petitioner filed several representations demanding his claim for grant of the ACP benefits and corresponding revision of the pay scale, but in vain.
(3.) COUNTER affidavit has been filed on behalf of the respondents explaining therein that although ACP benefits were applicable to the Police Personnel also, but according to a departmental decision, benefit of ACP to the Police personnel could be given only if they qualify by passing the SPC training examination.;