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Appellants are entitled to financial upgradation under the ACP Scheme on completion of requisite regular service ignoring the higher qualification prescribed for the next higher post as grant of such benefit is not actually a promotion but only financial upgradation and if the higher qualification is insisted it would frustrate the purpose of the entire scheme. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH AMRESH KUMAR SINGH AND OTHERS .ETC.ETC. — Appellant Vs. THE STATE OF BIHAR AND OTHERS .ETC.ETC. — Respondent ( Before : B.R. Gavai and Pankaj Mithal, JJ. ) Civil Appeal Nos. of 2023 [Arising Out of SLP(C)Nos.8219-8226 of 2019] With Civil Appeal No. of 2023 [Arising Out of SLP(C)No. […]
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