BALESHWAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned counsel for the State.

(2.) IT is stated on the basis of the various counter affidavits which have been filed on behalf of the State that retiral dues and other benefits have already been paid to petitioner but due to claim of petitioner with regard to Assured Career Progression (A.C.P.) non -grant of promotion has been made out by petitioner. Respondent have taken steps in this regard and annexure 'C dated 22.7.2006 issued from the office of the Chief Engineer, Water Resources Department is an indicator in this regard. Learned counsel for the State states that the respondents are taking follow up action and the fruits of the decision shall occur to petitioner in due time once the due formalities are completed. This will also entail the revision of his pension as well as payment of the same amount due to grant of promotion in question. Learned counsel for the State hopes as well as assures the Court that three months time would be enough to complete the entire exercise.

(3.) IN that view of the matter the present writ application is disposed of with a direction upon the respondents to take steps so that the petitioner gets the benefits of promotion which the authorities ' have decided to grant to him under the ACP Scheme.