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Judgment
6 paragraphs · 191 wordsNamit Kumar, J
This writ petition has been filed under Article 226 of the Constitution of India for a direction to the respondents to give promotional benefits of 4 and 9 years service as Agriculture Sub Inspector under the ACP Scheme to the petitioner.
On receipt of advance copy of the petition, learned State counsel has produced the copies of the orders dated 09.02.2026 and 27.03.2026, passed by the Director, Department of Agriculture and Farmer Welfare, Punjab, whereby petitioner has been granted the benefit of ACP on completion of 4 and 9 years of service. The same are taken on record. Copies of the said orders have been supplied to learned counsel for the petitioner, who submits that although the said orders have been passed, however necessary consequential benefits have not been released to the petitioner.
Learned State counsel, on instructions from Gurpreet Singh, Superintendent, Agriculture Department, submits that the necessary consequential benefits shall be released to the petitioner within a period of one month.
In view of the above, learned counsel for the petitioner does not press the present petition.
Disposed of as not pressed.