RAM SHARAN SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The five Petitioners of the writ application have raised the grievance that they have not been granted the benefits of A.C.P. scheme or were granted from a subsequent date and in lower scale.

(2.) The contention of the Learned Counsel for the Petitioner is that the first and second A.C.P. have to be granted to an employee under the scheme on completion of 12 years and 24 years of service respectively. Though, it is stated that Petitioner Nos. 1, 2 and 4 were allowed the benefits of the A.C.P. by Annexure-1 read with Annexures-2 and 3, but from a subsequent date than on the date they became eligible for the same and also be lower scale of Rs. 4500-7000 and Rs. 5000-8000, whereas, they were entitled for the scale of Rs. 5000-8000 and Rs. 5500-9000.

(3.) Learned senior counsel for the Petitioner has referred to Annexure-7 and 8 to show that persons appointed much later then the Petitioners or appointed in the same year have been allowed the said scale immediately on completion of the requisite period as per the scheme, whereas, the Petitioners have been left out from consideration of grant of similar benefits. He submits that the case of the Petitioner Nos. 3 and 5 have not been considered at all till now and No. order has been passed in respect of grant of the benefits of the A.C.P. Scheme to them. He points out that in this respect the Petitioners have already filed representations copies whereof are Annexure-6 series. It is submitted that the same have not yet been considered and the matter is still pending with the Respondents.