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Judgment
V. Kameswar Rao, J
CM APPL. 625/2024
Exemption allowed subject to all just exceptions.
Application is disposed of.
W.P.(C) 136/2024
This is a petition filed by the petitioner with the following prayers:-
“(a) To quash the order dated 06.10.2022 through which the Respondent No.6 denied the benefit of 3rd MACP to the Petitioner;
(b) To direct the Respondent No.2 to 8 to grant benefit of 3RD MACP to the Petitioner upon completion of 30 years of his regular service with CRPF ;
(c) To direct the respondent No.2 to 8 to give the arrears to the Petitioner after re-fixation of his pay by giving him the benefit of 3rd MACP along with subsequent benefits arising there from;
(d) To declare the action of the Respondent No.7 and 8 as illegal and arbitrary by which they granted "Good" lower grading to the Petitioner and to direct the Respondent No. 2 and 3 to consider the appeal of the Petitioner and upgrade the grading of the Petitioner from "Good" to "Very Good" in interest of justice;
(e) Any other relief or order or direction which this Hon'ble Court may deem fit and proper in light of the facts and circumstances of the present case.”
In effect, the petitioner is seeking grant of 3rd MACP, which has been denied to the petitioner only on the ground that the ACR for the year 2017-18 was „Good‟ and not „Very Good‟.
Our attention has been drawn to the appeal filed by the petitioner on August 18, 2023 to the Inspector General of Police, South Sector, Hyderabad, Telangana.
If that be so, appropriate shall be that the Inspector General shall decide the appeal, keeping in view the instructions on the subject, within a period of eight weeks from today.
It goes without saying, if the petitioner is still aggrieved by the order to be passed, he is at liberty to approach the Court in accordance with law.
Petition is disposed of.