BIMAL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Considering the identical nature of grievance based upon similar facts, with the consent of all the parties; these batch of the writ petitions were heard simultaneously and being disposed off by this common order/judgment.

(2.) The issue involved in the batch of these writ petitions is in narrow compass with regard to the applicability and entitlement of the petitioners to the benefit under the amended provisions of the Assured Career Progression Scheme (hereinafter referred to as 'the ACP Scheme') and its quantified benefits thereupon as well as the entitlement to interest on Group Insurance Scheme at the rate of 12.5% and the interest at the rate of 9% on the deferred dearness allowance along with statutory interest over the delayed payment.

(3.) Before answering the issue involved in the present writ petitions, the necessary facts, which are germane for adjudication are required to be taken note of.