Respondents directed to consider applicant's representation for In-Situ Promotion within eight weeks.

The applicant, Gh. Ahmad Bhat, was appointed as a Pharmacist in the respondent department in 1999 and has since rendered approximately 27 years of uninterrupted, continuous, and satisfactory service at CHC Keller

The applicant claims he is entitled to first, second, and third Time Bound Promotions (In-Situ) under the government's Assured Career Progression (ACP)/Time Bound Promotion scheme, having completed the prescribed qualifying service, maintaining a clean service record, and fulfilling all eligibility conditions

Despite completing procedural formalities, including vigilance clearance and forwarding of his case, the respondents have not granted these promotions

The applicant had submitted a representation (Annexure-V, page 22-23 of the O.A) regarding these promotions, which remains unconsidered

1. Whether the applicant is entitled to the grant of Ist, 2nd, and 3rd In-Situ Promotions based on his service record and the applicable government schemes

2. Whether the respondents should be directed to consider the applicant's existing representation and the instant Original Application (O.A.) as a representation for the grant of these promotions

The court applied the scheme of Assured Career Progression (ACP)/Time Bound Promotion (In-Situ), introduced by the Government to mitigate stagnation in service and ensure financial up-gradation for employees with long and meritorious service who lack regular promotion avenues

The scheme provides for promotions upon completion of prescribed qualifying service, subject to vigilance clearance and a satisfactory service record