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Judgment
Arindam Lodh, J
Heard Mr. Koomar Chakraborty, learned counsel appearing for the petitioner. Also heard Mr. K. De, learned counsel appearing for the respondents-State.
The grievance of the petitioner is that she was entitled to get ACP-1 and MACP-2 on 27.08.2012 and 27.08.2019 respectively, as her date of appointment in service was 27.08.2002.
On going through the counter-affidavit filed by the respondents, it is found that the respondents at para 15 have stated thus:-
“15. That, with regard to para 2.21 of the Writ Petition, I say that, according to the ROP in force at that time, the Petitioner was also entitled to get ACP 1 and MACP 2 on 27.08.2012 and 27.08.2019 respectively, as her date of appointment was 27.08.2002.”
In view of this admission, I direct the respondents to pay the ACP-1 and MACP-2 in favour of the petitioners with all arrears she is entitled to within a period of 3(three) months from today after completing all formalities in her service book.
With the above directions, the instant writ petition stands allowed and thus, disposed.