BIMBADHAR LENKA Vs. STATE OF ORISSA & ORS

JUDGEMENT

(1.) The petitioner, by means of this writ application, seeks direction to the opposite parties to grant him benefit of Time Bound Advancement (TBA) from 04.09.1998 and Assured Career Programmer (ACP) from 04.09.2008 and pay him the differential arrear amount on such refixation of pay within a stipulated period.

(2.) The factual matrix of the case, in a nutshell, is that

(3.) Mr. S.K. Das, learned counsel for the petitioner contends that the computation made for granting the benefit of TBA, keeping in view that the petitioner is eligible to get the same from the date of receipt of grant-in-aid, i.e., 01.06.1994, is contrary to the provisions of law. As such, the initial appointment of the petitioner being 04.09.1983, he is entitled to get TBA on completion of 15 years thereafter, i.e., from 04.09.1998 and ACP on completion of ten years thereafter, i.e., from 04.09.2008. To substantiate his contention, he has placed reliance on the judgment of this Court Karunakar Biswal v. State of Orissa,1996 82 CutLT 666.