Annual Confidential Report

District SP in Assam
Case BriefsSupreme Court

The Court observed that merely for being deployed in Assam, IPS Officers could not be denied benefit under 2007 Rules applicable across the board to their ilk serving across the country.

Case BriefsHigh Courts

Calcutta High Court: The Single Judge Bench of Rajasekhar Mantha, J. allowed Modified Assured (“MACP”) benefits to accrue to the petitioner, in retrospect,

Case BriefsSupreme Court

Supreme Court: Answering the question as to whether the Annual Confidential Report (ACR) of an officer could be ignored for the purposes