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(Jharkhand Police Mens ... vs . State Of Jharkhand & Ors.)
2021 Latest Caselaw 3856 Jhar

Citation : 2021 Latest Caselaw 3856 Jhar
Judgement Date : 7 October, 2021

Jharkhand High Court
(Jharkhand Police Mens ... vs . State Of Jharkhand & Ors.) on 7 October, 2021
                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                          W.P. (S) No. 3793 of 2019
                   (Jharkhand Police Mens Association Vs. State of Jharkhand & Ors.)
                                                 ---------

CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK

---------

                        For the Petitioner :    Mr. Diwakar Upadhyay, Advocate
                        For the State      :    Mr. Gaurav Abhishek, AC to AG
                                                ---------
13/ 07.10.2021        Aggrieved by non-payment of the benefits of Assured Career

Progression, the petitioner, Jharkhand Police Mens Association has knocked the door of this Court.

The issue is now no more res-integra as the same has been set at rest by this Court in Jharkhand Police Association, Wireless Vs. the State of Jharkhand & Ors., reported in 2007 (4) JCR 443.

In compliance of the aforesaid order of the Court, the State has come- out with the notification which is at Annexure-2 to the supplementary affidavit and the benefits thereof have been extended to the Police Personnel in Wireless Department.

Learned counsel draws the attention of the Court towards para-10 of the counter-affidavit and submits that regarding grant of ACP to police personnel of constable cadres, the Police Headquarters has again requested through the Home Department to the Planning-cum-Finance Department, Jharkhand, Ranchi and the same is under consideration.

Under such circumstances, the Director General of Police, Jharkhand, Ranchi is directed to look into the matter personally.

Let it be made clear that if the benefits is not extended to the petitioner by the next date of hearing, the Director General of Police shall remain physically present in the Court on the next date of hearing, to apprise this Court as to why the ACP has not been extended till date inspite of their own notification and averment and also in view of the judgment passed by this Court.

List this case after Diwali holidays, i.e. on 18.11.2021.

(Dr. S.N. Pathak, J.) kunal/-

 
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