Braj Bihari Singh vs State of Jharkhand and Others

Narendra Nath Tiwari, J.—In this writ petition, the Petitioner has prayed for a direction on the Respondents to grant the benefit of first Assured Career Progression Scheme (A.C.P.) with effect from 25thDecember, 2000 and second modified A.C.P. with effect from 25thDecember, 2008 on completion of 20 years of service.

It has been stated that though the Petitioner is entitled to get the said benefits in accordance with the policy decision of the Respondents, in spite of the Petitioner''s eligibility and entitlement, the said benefits have not been given till date. The Petitioner made repeated requests and representations before the concerned Respondent, but the same are not heeded upon.

Learned G.P.I, appearing on behalf of the Respondents, submitted that the Secretary, Water Resources Department, Government of Jharkhand, is the competent authority to consider the Petitioner''s grievance and if any Petitioner''s representation is still pending or if he files a fresh representation, the same shall be considered and appropriate order shall be passed.

Considering the said submissions, this writ petition is disposed of, giving liberty to the Petitioner to file a fresh representation, along with a copy of this order, giving required details, before the Secretary, Water Resources Department, Government of JharkhandRespondent No. 2. On receipt of the representation, the said Respondent shall consider the same and pass appropriate order, in accordance with law, within two months from the date of receipt of the representation.

If the Petitioner is found entitled to get the benefits claimed by him, admitted amount of monetary benefits shall be paid to him within two months thereafter.