Himachal Pradesh High Court
Devender Kumar vs Union Of India & Others on 3 August, 2016
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP No.1891 of 2016
Date of decision: 03.08.2016
Devender Kumar ..Petitioner
.
Versus
Union of India & others . Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Sandeep Sharma, Judge
Whether approved for reporting?
of
For the petitioner: Mr.R.G. Thakur, Advocate.
For the respondents: Mr.Lokender Thakur, Central Government
rt Counsel.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
It is contended by learned counsel for the petitioner that the petitioner is entitled to the benefit of Assured Career Progression Scheme (for short 'scheme'), but the respondents have not considered the case of the petitioner for grant of the said benefit, despite representation (Annexure P-5).
2. Issue notice. Mr.Lokender Thakur, learned Central Government Counsel, waives notice on behalf of the respondents.
3. In the given circumstances, we deem it proper to dispose of this writ petition at this stage by directing the respondents to examine the representation (Annexure P-5) of the petitioner and make a decision within six weeks from ::: Downloaded on - 15/04/2017 20:57:07 :::HCHP 2 today as per the rules occupying the field read with Scheme.
Ordered accordingly.
4. It goes without saying that in case, the decision .
goes against the petitioner, he is at liberty to seek appropriate remedy.
Copy dasti.
( Mansoor Ahmad Mir )
of
Chief Justice
August 3, 2016 ( Sandeep Sharma )
(cm/vt) rt Judge
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