Patna High Court - Orders
Md. Akbar Azam vs The State Of Bihar & Ors on 24 January, 2017
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.656 of 2015
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Md. Akbar Azam
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Md. Irshad
For the Respondent/s : Mr. AC to GP-24
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
2 24-01-2017Heard Mr. Md. Irshad, learned counsel for the petitioner and learned AC to GP-24.
In the present writ petition, the petitioner has prayed for directing the Respondents to grant the benefit of 1st and 2nd A.C.P. The petitioner has superannuated as A.S.I. in the year 2013.
In this case, a counter affidavit has been filed on behalf of Respondent no.6 and in paragraph-5 of the counter affidavit, it has been indicated that the Superintendent of Police vide letter No.1065 dated 04.07.2014 has recommended the case of the petitioner along with others for grant of ACP/MACP to the office of D.I.G. Munger, which is still awaited.
In view of statement made in paragraph-5 of the counter affidavit, learned State Counsel is required to get instruction as to whether the benefit under the ACP Scheme has Patna High Court CWJC No.656 of 2015 (2) dt.24-01-2017 2/2 been granted or not pursuant to recommendation of the Superintendent of Police and file affidavit duly sworn by the competent authority.
As prayed, put up this case after four weeks.
(Rakesh Kumar, J) NKS/-
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