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Sukra Oraon @ Sukar Oraon vs The State of Jharkhand

Jharkhand High Court · Decided on 1 December 2017 · Citation: (2017) 12 JH CK 0005

HON’BLE JUDGES
H.C.Mishra
RESULT
Disposed
CASE NUMBER
4634 of 2016

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Judgment

35 paragraphs · 376 words
1.

Heard learned counsel for the petitioner and the learned counsel for the

respondent State.

2.

The present writ application has been filed by the petitioner, who was

working as Research Assistant in the office of the Deputy Director (Science)

Quality Control Division, Water Resources Division, Ranchi, and he

superannuated from the post on 31.03.2010.

3.

The writ petitioner was not granted his A.C.P. and M.A.C.P. benefits

during his service period, for which this writ application has been filed. A

separate prayer was also made for refund of the deducted amount of

Rs.4,990/-.

4.

A counter-affidavit has been filed by the State stating therein that

proposal for grant of A.C.P. and M.A.C.P. of the petitioner could not be placed

in the meeting of the Screening Committee which was held on 23.03.2016 due

to want of papers.

5.

A further positive statement has been made in the counter affidavit that

the matter of the petitioner shall be placed in the forth coming meeting of the

Screening Committee. This affidavit was filed on 22.2.2017 itself, but this

Court is informed that till now, no meeting of the Screening Committee has

been held.

6.

In view of such positive statement in the Counter-affidavit, the matter

cannot be deferred ad infinitum. Accordingly, this writ application is disposed of

with the direction to the respondent authorities to finally decide the matter of

granting A.C.P. and M.A.C.P. to the petitioner, positively within the period of

three months from the date of receiving of the order by the respondent

authorities. After taking the final decision about the A.C.P and M.A.C.P, the

consequent payments, if admissible, shall also be made to the petitioner within

a further period of two months from the date of taking the final decision.

7.

As regards the other prayer for refund of the amount of Rs.4990/-, which

has no connection with the main prayer for grant of A.C.P & M.A.C.P, the

petitioner shall be at liberty to move the appropriate authority for the refund of

the same and if the petitioner files the representation for the same, the same

shall be disposed of with a speaking order within a period of three months of

its filing.

8.

This writ application is accordingly, disposed of with the directions as

above.