RAMESH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner is a retired employee of the Department of Handloom and Sericulture. He has filed many a representations before the Director, Industries and the Principal Secretary, Industries, Government of Bihar, which would be evident from Annexure-4 series. His claim is that he is entitled to the benefit of grant of 1st, 2nd and 3rd ACPs keeping in mind the tenure or length of service he rendered under the respondents.

(2.) From perusal of Annexure-2 it is evident that a meeting of the scrutiny committee was held on 25.5.2010 in which benefits have been granted or accorded to many an employees but case of the petitioner with some others was not decided on the ground that his service book did not indicate clearly as to the time of his appointment.

(3.) If that was the only reason for deferment, respondents have a duty to sort it out at their own level at the earliest because from the pleadings in the writ application it does not seem to be an issue where a legal adjudication as such is required to be made with regard to the entitlement of the petitioner.