MAHENDRA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The present writ petition has been filed for grant of first and second assured career progression (ACP) to the petitioner on completion of 12/24 years of service with all consequential benefits.

(3.) The short facts of the case, according to the petitioner, are that he was appointed on a class IV post as temporary Chaukidar in the then lateral Transport Division at Gopalganj, where he joined on 06.01.1965 and then he was adjusted against the post of temporary Peon with effect from 06.01.1967. Thereafter the petitioner was transferred and posted as Treasury Guard in the lateral Road Division No.1, Muzaffarpur by office order dated 02.02.1972, and he joined the new post on 07.02.1972. Having passed the Hindi Noting and Drafting Examination held on 23.12.1973, the petitioner was made permanent by office order No. 2038 dated 08.12.1979 against the post of Treasury Guard. Subsequently the petitioner being a permanent Treasury Guard was made work charged Toll Clerk and posted in the office of National Highway Division, Biharsharif where he joined on 23.09.1980 and thereafter he was transferred and posted in the office of the Executive Engineer, National Highway Division, Gulzarbagh, Patna from where he superannuated on 31.01.2005 as Accounts Clerk. It further appears that the petitioner was taken into regular establishment from 1984 by office order No. 90 dated 12.04.2007.