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Judgment
Jagmohan Bansal, J
The petitioner through the instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of communication dated 12.11.2021 (Annexure P-2) whereby respondent has declined request of the petitioner to grant step up increment (ACP).
From the perusal of record, it cannot be culled out that for which period and from which date ACP accrued to petitioner. The respondent by impugned order, has formed an opinion that he was absent from duty for 2351 days, thus, he is not entitled to proficiency step up increment (ACP).
Faced with this, Mr. A.S. Salar, Advocate submits that respondent may be directed to provide record with respect to his absence from duty because he was not absent from duty for the aforesaid period.
The petitioner has approached this Court after almost 3 years from the date of passing the impugned order. He is unable to point out the period for which and the date from which he is claiming ACP. The respondent has denied ACP on the sole ground that he was absent from duty for 2351 days.
Without commenting upon merits of the case, the petition stands disposed of with a direction to respondents to provide petitioner’s record of absence from duty, if available.