IN THE

216  

SATPAL SINGH

UNION OF INDIA

CORAM : HON'BLE

Present: -  Mr.

    Ms.

    for  

    Ms.

    Mr.

    for  

VINOD S. BHARDWAJ,

The

dated 28.06.2018

dated 15.02.2017

essential qualification

2.    Learned

that  the petitioner

15.02.1983 and

THE HIGH COURT OF PUNJAB

AT CHANDIGARH

CWP

Date

SINGH

    VERSUS

INDIA AND OTHERS  

HON'BLE MR. JUSTICE VINOD S.

    *****

Mr. Rajesh Sehgal, Advocate and  

Ms. Disha Sehgal, Advocate  

 the petitioner.   

Ms. Garima Kuthiala Prashar, Advocate

Mr. Chander Mohan Sharma, Advocate

 respondents No.1 to 5-Union of 

    ***** 

BHARDWAJ, J. (Oral)

The  present  writ  petition  has been

28.06.2018 whereby the claim of Second

15.02.2017 was denied to the petitioner 

qualification for the Modified Assured 

Learned counsel appearing on behalf

petitioner  was  enrolled  in  the Border

and  he  successfully  underwent training

PUNJAB AND HARYANA 

CHANDIGARH   

CWP-23413-2018

Date of decision: 08.07.2025

......Petitioner 

        .......Respondents 

S. BHARDWAJ 

Advocate for  

Advocate  

of India.  

been  filed  impugning  the  order 

Second ACP Financial Upgradation 

 since he did not possess the 

 Career Progression Scheme.   

behalf of the petitioner contends 

Border  Security  Force  (BSF)  on 

training  at  STC  BSF  Kharga 

CWP-23413-2018

Camp, whereupon

BSF unit. The petitioner

during his tenure

the respondent

upgradation  to 

service.  The petitioner

Company Commander

scheme. However,

vide order dated

prescribed educational

was  in  force. 

thereafter served

of  the  benefit 

recorded earlier

setting aside, while

Financial Upgradation

9000. 

3.    The

declined the petitioner’s

upgradation under

completion  of 

promotional conditions.

years  of service,

matriculation was

2018   

whereupon he was assigned the trade of

petitioner is claimed to have rendered

tenure with the respondent-authorities.

respondent-authorities  had  notified the

 employees  upon  completion 

petitioner  submitted  an application

Commander seeking grant of the financial

However, the said representation was 

dated 10.09.2015 on account of the 

educational qualification on 15.10.2011

 The  petitioner  retired  from service

served a notice of demand dated 19.02.2018

 of  financial  upgradation  on the

earlier  were  factually  incorrect  and, 

while reiterating his entitlement to

Upgradation under the ACP Scheme in

The respondents, vide their communication

petitioner’s claim on the ground 

under the ACP Scheme is available

 12  to  24  years  of  service and

conditions. For seeking the Second

service,  possession  of  educational 

was essential, which the petitioner

-2- 

of General Duty with 22 BN 

rendered unblemished service 

authorities. It is further contended that 

the  grant  of  ACP/Financial 

 of  the  specified  period  of 

application  in  August  2015  to  the 

financial upgradation as per the 

 rejected by the respondents 

 petitioner not possessing the 

15.10.2011 when the ACP Scheme 

service  on  16.04.2016  and 

19.02.2018 praying for the grant 

the  ground  that  the  reasons 

 accordingly,  prayed  for  its 

to the benefit of the Second 

in the scale of Rs. 5500-175-

communication dated 28.06.2018, 

 that the benefit of financial 

available to a BSF personnel upon 

and  only  on  fulfillment  of 

Second ACP on completion of 24 

 qualification  equivalent  to 

petitioner did not possess.  

CWP-23413-2018

4.    It was

which is equivalent

ACP Scheme became

mandatory courses

STD-1st and PPC

5.    Learned

upon  the Office

09.08.1999 issued

Public Grievances

Progression Scheme

been relied upon

not prescribe that

is mandatory for

Clause  VI  of the

fulfill the normal

ACP Scheme. The

therefore,  is not

rejection of his 

reads thus:- 

2018   

was  noted  that  the  petitioner passed

equivalent to matriculation, on 15.10.2011

became inapplicable. The petitioner

courses  required  for  promotion  to 

PPC List D.

Learned  counsel  appearing  on behalf

Office  Memorandum  No. 35034/1/97

issued  by  the  Government  of India,

ces and Pensions and contends 

Scheme for Central Government Civilian

upon in the impugned communication

that clearance of BSF First Class or

for grant of financial upgradation.

the  said  Office  Memorandum, a

normal promotional norms for entitlement

The qualification stipulated in the

not  supported  by  the  said Office

 claim is liable to be set aside. 

  “6. Fulfillment of normal

mark, departmental examination,

the  case  of  Group  'D' employees,

financial up-gradation, performance

entrusted to the employees together

designations,  financial  up-gradation

-3- 

passed  his  BSF  First  Class, 

15.10.2011 i.e. on a date after the 

petitioner had also not cleared the 

 a  higher  rank,  namely  MR 

behalf  of  the  petitioner  relies 

35034/1/97-Establishment  (D)  dated 

India,  Ministry  of  Personnel, 

 that the above Short Career 

Civilian Employees, which has 

communication dated 28.06.2018, does 

or matriculation qualification 

upgradation. He submits that, in terms of 

a  person  is  only  required  to 

entitlement to benefits under the 

the impugned communication, 

Office  Memorandum  and  hence 

 The relevant extract thereof 

normal promotion norms (bench-

examination, seniority-cum-fitness in 

employees,  etc.)  for  grant  of 

performance of such duties as are 

together with retention of old 

gradation  as  personal  to  the 

CWP-23413-2018

6.    Learned

normal promotional

guidelines wherein

or  should have

precedent for grant

7.    It is

Scheme  is  to 

progression. Such

clearance of departmental

same  are extraneous

placed upon the

1865  of  2015 titled

wherein it was 

examinations or

benefits is contrary

of the benefits. 

2018   

incumbent for the stated purposes

ACP  Scheme  for  financial 

(House  Building  Advance, 

accommodation,  advances, etc)

any privileges related to higher

ceremonial  functions, deputation

shall  be  ensured  for  grant 

Scheme;”

Learned  counsel  thus  submits that

promotional  norms  as  prescribed under

wherein there is no mandate that a person

have  cleared  the  BSF  1st  Class examination

grant of financial upgradation. 

is  further  submitted  that  the primary

 mitigate  stagnation  in  the cadre

uch benefits cannot be denied by 

departmental examinations or pre-promotional

extraneous  to  the  scheme’s purpose.

the judgment of a Division Bench

titled  as State  of  Haryana  & Ors.

 held that any stipulation making

or promotional papers a condition

contrary to the object underlying the

-4- 

purposes and restriction of the 

 and  certain  other  benefits 

 allotment  of  Government 

etc)  only  without  conferring 

higher status (e.g. invitation to 

deputation  to  higher  posts,  etc) 

 of  benefits  under  the  ACP 

that  the  petitioner  fulfilled  the 

under  the  applicable  rules  and 

person must be a matriculate 

examination  as  a  condition 

primary  object  of  the  ACP 

cadre  and  facilitate  career 

 imposing conditions, such as 

promotional courses since the 

purpose.  In  this  regard,  reliance  is 

Bench of this Court in LPA No. 

Ors.  v.  Parmanand  &  Ors., 

making clearance of departmental 

condition precedent for grant of ACP 

the scheme and directed release 

CWP-23413-2018

8.    Counsel

apprise the petitioner

Examination as

respondents  to 

deprived of the 

is  undisputed that

which is equivalent

essential conditions

9.    Reliance

the Delhi High Court

Union of India),

successful completion

benefits,  where 

conduct  of such

respondents issued

officials for grant

to Sub Inspector).

10.     It is

applicable  to 

matriculation/BSF

promotional courses

of any communicat

of  the examination

2018   

Counsel further argues that the respondents

petitioner of the schedule and details

as  well  as  the  pre-promotional 

 provide  such  information resulted

 opportunity to appear for the said

that  the  petitioner  cleared  the BSF

equivalent to matriculation, in the year

conditions for grant of the benefit.  

Reliance is also placed on the decision

Court in CWP-5278 of 2013 (Inspector

India), where the Court directed relaxation

completion  of  pre-promotional courses

 the  respondents  failed  to inform

such  courses.  In  compliance with

issued  instructions  dated 22.09.2014

grant of the 1st ACP (Head Constable)

Inspector). 

is  submitted  that  the  ratio  of the

 the  present  case  and  the 

matriculation/BSF  1st  Class  qualifications along

courses cannot operate to the petitioner’s

communication or detailing by the respondents

examination  or  courses.  Such omission

-5- 

respondents were duty-bound to 

details regarding the BSF 1st Class 

 courses.  The  failure  of  the 

resulted  in  the  petitioner  being 

said examination or courses. It 

BSF  1st  Class  examination, 

year 2011, hence, he fulfilled the 

decision of the Division Bench of 

(Inspector Ram Avtar Sharma v. 

relaxation in the requirement of 

courses  for  the  grant  of  ACP 

inform  the  petitioner  about  the 

with  the  said  judgment,  the 

22.09.2014  granting  relaxation  to 

Constable) and 2nd ACP (Constable 

the  said  decision  is  squarely 

 requirement  of  possessing 

along  with  completion  of  pre-

petitioner’s detriment in absence 

respondents regarding the conduct 

omission  disentitles  the  respondents 

CWP-23413-2018

from alleging non

the benefit of financial

11.     Learned

Division Bench

ILR (HP) 447 titled

8272 of 2014 on

ensure that an employee

lies    with  the 

refused to undertake

the mandatory r

must  be  attributed

release of financial

of  undergoing 

implication. This

case, any failure

petitioner to undergo

against him, and

accordingly. The

2018   

non-compliance of these promotional

financial upgradation under the ACP

Learned  counsel  further  relies upon

Bench of the High Court of Himachal

titled “Govind Ram v. Union of

on 21.11.2014. It was held therein

employee undergoes the mandator

 respondents.  In  circumstances 

undertake such courses or deployment,

requirements, that were to be held

uted  to  the  respondent-employer.

financial upgradation benefits, deeming

 the  pre-promotional  courses 

This principle was invoked herein to

failure on the part of the respondents

undergo the mandatory pre-promotional

and the benefit of financial upgradation

The relevant para thereof reads thus:

    “3.  Petitioner 

Constable in the year 2001. He

2009. The Ministry of Finance,

order  dated  23.8.2012 agreed

Ministry  of  Home  Affairs, 

implementation  of  the Delhi

grant of benefit of Assured Career

-6- 

promotional conditions to deny him 

ACP Scheme. 

upon  the  judgment  of  the 

Himachal Pradesh reported as 2014 

of India”, decided in CWP-

therein that the responsibility to 

mandatory pre-promotional courses 

 where  an  employee  never 

deployment, any lapse in conducting 

held by the respondent alone, 

employer.  The  Court  directed  the 

deeming the mandatory condition 

 as  waived,  by  necessary 

to submit that, in the present 

respondents to inform or facilitate the 

promotional courses cannot be held 

upgradation ought to be granted 

thus:- 

 was  promoted  as  Head 

He superannuated in the year 

Finance, Government of India vide 

agreed  to  the  proposal  of  the 

 Government  of  India  for 

Delhi  High  Court  orders  for  the 

Career Progression Scheme. 

CWP-23413-20182018   

Similarly,  Ministry  of Home

dated 27.8.2012 stating that 

agreed to implement the orders

for  the  grant  of  benefit  of Assured

Scheme. In furtherance of office

and 27.8.2012, respondent No.

(SSB)  sent  a  copy  of office

27.8.2012  to  all  the 

Commandants of all the Battalions

necessary  compliance. Respondent

requested all the concerns including

all  the  Battalions  to confirm

gradation under Assured Career

the  post  of  Sub Inspector

Constables/Head Constables

in  accordance  with  the 

Progression  Scheme  of  the 

was made by the petitioner. 

by the respondents on 16.9.2014

as per instructions, petitioner

2nd  financial  up-gradation

without fulfilling the normal 

mandatory  pre-promotional 

original ACP Scheme and MHA

Memorandum dated 16.9.2014

Petitioner  was  entitled to

immediately after the completion

15, as quoted herein above. It

ensure to make the petitioner

promotional course. It is not

that the petitioner was sent 

-7- 

Home  Affairs  Issued  office  order 

 the Ministry of Finance has 

orders of the Delhi High Court 

Assured  Career  Progression 

office orders dated 23.8.2012 

No. 3, l.e. Director General 

office  orders  23.8.2012  and 

 concerned  including  the 

Battalions for information and 

Respondent  No.  3  on  3.5.2013 

including the Commandants of 

confirm  grant  of  financial  up-

Career Progression Scheme to 

Inspector  to  all  the  eligible 

Constables including retired personnel 

 original  Assured  Career 

 year  1999.  Representation 

 Representation was rejected 

16.9.2014 only on the ground that 

etitioner was not entitled to grant of 

gradation  benefits  w.e.f.  9.8.1999 

 promotion norms/qualifying 

 course  in  accordance  with 

MHA letter dated 19.6.2001. 

16.9.2014 is contrary to the scheme. 

to  benefit  of  ACP  scheme 

completion of 24 years as per para 

It was for the respondents to 

petitioner to undergo mandatory pre-

not the case of the respondents 

 to undergo mandatory pre-

CWP-23413-2018

12.    Per

respondents submits

promotional avenue

Education nor did

essential qualifications

of the 2nd Financial

denial  of such

authorities. Learned

contained in para

argue that the department

from  willing personnel

submitted that the

said training or 

petitioner cannot

inaction  and then

2018   

promotional  course  and  he 

same.  According  to  the scheme,

gradation under the ACP Scheme

the  employee  and  has  no 

position.  It  merely contemplates

basis  in  the  higher  pay scale

actual/functional promotion 

Petitioner has earned only one

career when he was promoted

year  2001.  The  condition, if

scheme would be deemed to have

  contra,  learned  counsel appearing

submits  that  the  petitioner  was

avenue  since  he  had  neither qualified

did he possess a matriculation certificate,

qualifications for being promoted and to

Financial Upgradation in the pay scale

such  benefit  was  thus  rightly effected

Learned  counsel  further  relies 

para 7(i) of the written statement

department had, on multiple occasions,

personnel  for  undergoing  BSF 

the petitioner never expressed his

 to appear in the requisite examination.

cannot now be permitted to take advantage

then  claim  parity  with those

-8- 

 has  refused  to  undergo  the 

scheme,  the  financial  up-

Scheme was purely personal to 

 relevance  to  his  seniority 

contemplates placement on  personal 

scale  and  was  to  be  treated 

 of the employees concerned. 

one promotion throughout his 

promoted as Head Constable in the 

if  any,  Imposed  in  the  ACP 

have been waived.” 

appearing  on  behalf  of  the 

was  not  eligible  for  the  next 

qualified  the  BSF  1st  Class 

certificate, both of which were 

to be considered for the grant 

scale of Rs. 5500-175-9000. The 

effected  by  the  respondent-

 on  the  specific  averments 

statement filed by the respondents to 

occasions, sought nominations 

 1st  Class  Education.  It  is 

his willingness to undergo the 

examination. It is urged that the 

advantage of his own omission or 

those  who  complied  with  the 

CWP-23413-2018

requirements. Attention

by  the Frontier

conditions for promotion

that of  Sub-Inspector

conditions were

including  the petitioner,

petitioner cannot

the aforesaid letter

13.    Learned

although  the condition

PPC  List  ‘D’ 

2018   

Attention is also drawn to the letter

Frontier  Headquarters,  BSF,  which 

promotion from the post of Head 

Inspector  (General  Duty). Learned

were  well  within  the knowledge

petitioner,  and  having  failed  to 

cannot now claim exemption or relaxation.

letter is as under:- 

  “Further, as per

17/08/2/2002/Pers/BSF/5413

10.01.2003, fulfillment

was mandatory for promotion

rank of SI (GD):- 

a)   Essential qualificati

 matriculation/10th

b)   Should be qualified

i) Basic training as

ii)  Map Reading Standard

iii)  Pre-promotion course

post (i.e. platoon

will undergo the

seniority fixed by

iv)  Medical Category

Learned  counsel  for  the respondents

condition  of  qualifying  the  pre-promotional

 and  Map  Reading–Standard 

-9- 

letter dated 10.01.2023 issued 

 prescribes  the  mandatory 

 Constable (General Duty) to 

Learned  counsel submits that  these 

knowledge  of  all  eligible  personnel, 

 comply  with  the  same,  the 

relaxation. The relevant extract of 

per FHQ BSF (Pers Dte) L/No. 

17/08/2/2002/Pers/BSF/5413-5713  dated 

fulfillment of the following conditions 

promotion from HC (GD) to the 

qualification  is  minimum 

matriculation/10th class pass or equivalent. 

qualified in the following:- 

as prescribed at entry level. 

Standard 

course as prescribed for the 

platoon Comdr Course). Candidate 

the same as per cutoff date of 

by FHQ BSF. 

Category-SHAPE-I. 

respondents  further  submits  that 

promotional  courses,  namely 

 1st,  was  waived  by  the 

CWP-23413-2018

respondents vide

grant  of  2nd Financial

qualifying conditions

of  being  in medical

educational qualification

Class.  She submits

qualifications rested

on record to show

qualification during

petitioner later cleared

the ACP Scheme

financial upgradation

petitioner cannot

scale under the 

criteria. 

14.    Learned

the petitioner was

and  all subsequent

Career Progression

the petitioner, ha

MACP Scheme,

the financial upgradation

substance,  is that

2018   

vide  letter  dated  22.09.2014  as an

Financial  Upgradation  under the

conditions still remained intact. These

medical  category  SHAPE-1 and

qualification  of  matriculation  or 

submits  that  the  obligation  to acquire

rested solely upon the petitioner 

show that the petitioner ever made 

during the currency of the ACP Scheme.

cleared the BSF 1st Class in the

Scheme was no longer in force, cannot

upgradation  with  retrospective effect.

cannot be permitted to claim the benefit

 ACP Scheme while failing to 

Learned  counsel  further submitted

was legitimately entitled, have already

subsequent  financial  advancements under

Progression (MACP) Scheme have been 

having accepted and availed the

Scheme, would be precluded and disentitled

upgradation under the earlier ACP

that  the  petitioner  cannot  be permitte

-10- 

an  essential  prerequisite  for 

the  ACP  Scheme,  yet,  other 

These included the requirement 

and  possessing  the  minimum 

 its  equivalent,  i.e.  BSF  1st 

acquire  the  essential  minimum 

 and that there is no material 

 any effort to acquire the said 

Scheme. Merely because the 

the year 2011, at a time when 

cannot vest in him a right to seek 

effect.  She  submits  that  the 

benefit of a higher standard pay 

 meet the essential eligibility 

submitted  that  the  benefits, to  which 

already been extended to him 

under  the  Modified  Assured 

 released. It is contended that 

the financial benefits under the 

disentitled from staking a claim to 

ACP Scheme. The argument, in 

permitted  to  approbate  and 

CWP-23413-2018

reprobate  and 

progression schemes.

15.    No 

16.    I have

respective parties

the present writ 

17.    Undisputedly,

pre-promotional

instructions dated

held ineligible and

non-possession 

which is stated to

that the requirement

a communication

not from any codified

that  personnel were

examination and

allegedly failed 

contemporaneous

The respondents

communication 

conduct  of  the 

willing personnel.

2018   

 simultaneously  derive  benefit 

schemes.  

 other argument has been raised 

have  heard  learned  Counsel appearing

parties and have gone through the documents

 petition.  

Undisputedly,  the  mandatory requirement

promotional  course  was  dispensed with

dated 22.09.2014. The ground on which

and denied the benefit of 2nd ACP/financial

 of the qualification of matriculation

to be a condition for promotion.

requirement of possessing matriculation

communication dated 10.01.2003 issued by the

codified service rules. It is the specific

were apprised  regarding  the conduct

and invited to volunteer themselves

 to do so. This assertion, however

contemporaneous  record  and  remains unsubstantiated

respondents  have  not  produced  or even

 or  record  emanating  from  the 

 said  examination  or  inviting 

personnel. No document evidencing the

-11- 

 under  two  distinct  service 

 before this Court.  

appearing  on  behalf  of  the 

documents appended alongwith 

requirement  of  undergoing  the 

with  by  the  respondents  vide 

which the petitioner has been 

ACP/financial upgradation is 

matriculation and/or BSF 1st Class, 

promotion. It is evident from the record 

matriculation or its equivalent stems from 

the Frontier Headquarters and 

specific plea of the respondents 

conduct  of  the  BSF  1st  Class 

themselves therefore, but the petitioner 

however stands  unsupported by any 

unsubstantiated,  vague  and  evasive. 

even  referenced  any  particular 

 headquarters  intimating  the 

 nominations  from  amongst 

the alleged call for nominations 

CWP-23413-2018

has been appended

noticed that the 

2017 and despite

explanation has

documents, which

fully established

the possession of

drawn against such

record  and proof

personnel calling

warrants invocation

is  thus constrained

detailing ever took

conduct of the BSF

proposition of law

Sharma  v. Union

undisputedly been

instructions dated

as  well, particularly

qualification is concerned.

18.    Insofar

to  the  effect that

Financial Upgradation

of  1999, having

2018   

appended with the reply filed to the writ

 present writ petition was instituted

espite lapse of considerable time of eight

has  been  furnished  by  the respondents

which were in their exclusive possession

established their defence. It is trite law that

of a party is withheld, an adverse

such party. The deliberate non-disclosure

proof  of  communication claimed

calling upon them to appear for the 

invocation of such adverse inference in

constrained  to  record  a  finding  that 

took place from the end of the respondents

BSF 1st Class examination or the

law laid down by the Hon’ble Delhi

Union  of  India  (CWP  No. 5278

been  implemented  by  the respondents

dated 22.09.2014, would squarely apply

particularly  insofar  as  the requirement

concerned.  

Insofar as the submission advanced

that  the  petitioner  is  not entitled

Upgradation under the Assured Career

having  already  been  conferred  the benefits

-12- 

writ petition.It is further to be 

instituted as far back as in the year 

eight years, no justification or 

respondents  for  withholding 

possession and which would have 

that where the best evidence in 

adverse inference is liable to be 

disclosure of  correspondence, 

claimed  to  have  been    issued  to 

 BSF 1st Class examination 

in the present case. This Court 

 no  such  communication  or 

respondents with regard to the 

the pre-promotion course. The 

Delhi High Court in Ram Avtar 

5278  of  2013),  which  has 

respondents  through  their  own 

apply to the petitioner's case 

requirement  of  pre-promotional 

advanced on behalf of the respondents 

entitled  to  the  benefit  of  the  2nd 

Career Progression (ACP) Scheme 

benefits  under  the  Modified 

CWP-23413-2018

Assured Career 

not inclined to accept

such a plea neither

it been cited as 

28.06.2018. It is

or  fall  on  the 

permitted to supplement

is not open to the

extraneous to the

the  decision under

administrative action

support thereof and

bar.  

19.    A Division

of Haryana versus

decided  on 05.03.2025,

qualification prescribed

contrary to the 

for  stagnation by

defeated by imposing

2018   

 Progression (MACP) Scheme, 

accept the said argument at this

neither forms part of the pleaded case

 a ground or reason in the impugned

is equally well-settled that an administrative

 reasons  assigned  therein.  A 

supplement the reasons of an order

the Counsel for the respondents to

the decision-making process or which

under  challenge.  The legitimacy

action  must be tested on the reasons

and cannot rest upon improvised

Division Bench of this Court has

versus Parmanand and others” bearing

05.03.2025,  that  insistence  on acquisition

prescribed  for  promotion  as pre

 object. The career progression Schemes

by  way  of  a  financial upgradation

imposing such conditions. Relevant 

  “6.  Explicitly,  the object

1998 as well as the Rules of

Government  servant stagnates

upgradation for more than 10

-13- 

 is concerned—this Court is 

this stage. It is to be noted that 

case of the respondents nor has 

impugned communication dated 

administrative order must stand 

 public  authority  cannot  be 

order during oral submissions.  It 

to rely upon grounds that are 

which do not find mention in 

legitimacy  and  sustainability  of 

reasons expressly recorded in 

ed arguments by counsel at the 

has held in the matter of “State 

bearing LPA No. 1865/2015 

acquisition  of  eligibility  and 

pre-requisite  to  claim  ACP  is 

Schemes aim to compensate 

upgradation  and  its  objective  gets 

 extract thereof reads thus:- 

object  of  framing  the  Rules  of 

of 2008 was to ensure that no 

stagnates  without  any  financial 

10 years unless he has already 

CWP-23413-20182018   

availed 03 financial upgradations

undisputed  between  the parties

applicable to the respondents.

not  disputed  the  factum  of 

service  tenure  by  the respondents

ACP Scales, as the case may

set-forth by the appellants to

to the respondents, is that they

departmental  test/exam for

However, they (appellants) have

some  similarly  placed ‘Patwaris’

Scales  by  exempting  them 

departmental test. 

  7.   In Amresh Kumar

Hon’ble  the  Supreme Court

observations  made  by  the Three

Apex Court in Union of India

held that “the qualification of

for the promotion to the pos

than for grant of in-situ promotion

post or for extending the benefit

and  simply  in  the  nature of

without actually effectuating 

post and the appellants were 

ACP”. 

8.   It  is  worth-while  to 

answering  the  reference  in 

The  State  of  Bihar  and others,

Full Bench of Patna High Court

afore-quoted verdict of the Apex

as under:- 

-14- 

upgradations in his career. It goes 

parties  that  these  Rules  are 

respondents. The appellants have also 

 the  completion  of  requisite 

respondents  for  grant  of  2nd/3rd 

may be. The sole objection, as 

to deny the above-said benefit 

they had not cleared/passed the 

for  the  post  of  ‘Kanungo’. 

have not denied the fact that 

‘Patwaris’  were  granted  ACP 

 from  clearing/passing  the 

Kumar  Sinha  &  Ors  (supra), 

Court  has  relied  upon  the 

Three  Judges’  Bench  of  the 

India & Anr (supra) and has 

of graduation was prescribed 

post of Accounts Officer rather 

promotion on the non-functional 

benefit of ACP which was purely 

of  grant  of  monetary  benefit 

 any promotion to any higher 

 to be extended the benefit of 

 mention  here  that  while 

 Kamlanand  Thakur  versus 

others, 2025(1)  SLR  695,  the 

Court has also relied upon the 

Apex Court and has observed 

CWP-23413-20182018   

“48. Thus, the questions

:- 

(A.)  Rule 157(3)[J]

Miscellaneous  Rules, 

Departmental Accounts

promotion,  is  not applicable

A.C.P. benefits under the

(B.)     Rule 157(3)[J]

Miscellaneous Rules, 1958

preliminary examination/final

Accounts  only  for the

crossing  the efficiency

Selection  Grade only

promotion; 

(C.)  Rule  4(5)  of the

though  provides  that the

and  mode  of sanction

under the scheme (A.C.P.scheme)

which  are  prescribed

Recruitment/Service Rules

against  vacancies and

prescribe  passing  of Department

any qualification for promotion,

an essential condition for

the  scheme  will  not affect

A.C.P. after completion

of  service  for  the reason

progression under the A.C.P.

promotion  and nothing

notwithstanding  any such

any  Departmental Examination

-15- 

questions stand answered as follows 

157(3)[J]  of  the  Bihar  Board’s 

 1958,  requiring  passing  of 

Accounts  Examination  for 

applicable  in  case  of  grant  of 

the A.C.P. Rules, 2003; 

157(3)[J]  of  the  Bihar  Board’s 

1958 is confined to passing of 

examination/final  examination  in 

the  purpose  of  confirmation, 

efficiency  bar  and  promotion  to 

only  and  not  for  regular 

the  A.C.P.  Rules,  2003  even 

the  prescribed  requirements 

sanction  of  financial  progression 

(A.C.P.scheme) shall be the same 

prescribed  under  the 

Rules  for  regular  promotion 

and  if  the  Rules/Resolutions 

Department  Examination  or 

promotion, that shall also be 

 for sanction of benefit under 

affect  the  claim  for  grant  of 

completion of twelve/twenty four years 

reason  that  such  financial 

 A.C.P. scheme is only in situ 

nothing  more.  This  is  even 

such  requirement  of  passing 

Examination  or  acquiring  any 

CWP-23413-2018

Supreme

the 

(supra),

of these

who

the 

of ACP

cannot

their

the 

20.    Accordingly,

impugned order

to extend the benefit

provisions of the

the receipt of a certified

be entitled to receive

the date of filing

JULY 08, 2025 

Vishal Sharma 

2018   

educational qualification

Service/Recruitment/Promotion

The  above-quoted observations,

Supreme Court in Amresh Kumar 

 Full Bench of the Patna High Court

(supra), are fully applicable to the

these observations and also the

who were similarly placed, have been

 afore-referred exam/test and have

ACP Scales, it is held that the 

cannot be deprived of the benefit of

their not having cleared/passed the

 post of ‘Kanungo’. 

Accordingly,  the  present  writ petition

order dated 28.06.2018 is set aside. The

benefit of the 2nd ACP to the petitioner,

the ACP Scheme of 1999, within

certified copy of this order, failing

receive the benefits alongwith interest

filing of the present writ petition till its

        (VINOD

Whether speaking/reasoned 

Whether Reportable  

-16- 

qualification for promotion under the 

Service/Recruitment/Promotion Rules.” 

observations,  as  made  by  Hon’ble 

 Sinha & Ors (supra) and by 

Court in Kamlanand Thakur 

the instant appeals and in view 

the fact that some ‘Patwaris’, 

been exempted from passing 

have been granted the benefit 

 respondents-writ petitioners 

of ACP Scales on account of 

the departmental test/exam for 

petition  is  allowed  and  the 

The respondents are directed 

petitioner, in accordance with the 

within a period of three months of 

ailing which, the petitioner shall 

interest @ 6% per annum from 

its actual disbursement.  

(VINOD S. BHARDWAJ)  

     JUDGE

 : Yes/No 

:  Yes/No