AVINASH KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has preferred the present writ petition seeking a direction to the respondent authorities to grant him the benefit of First ACP from 27/11/2002.

(2.) It appears that the petitioner had joined as Correspondence Clerk in the Mechanical Division of Road Construction Department on 28/11/1990 in the pay scale of 1200-1800, which was revised and he was given the pay scale of 4000-6000 with effect from 1/1/1996. Again, the pay of the petitioner was revised in the scale of 5200 with Grade Pay of 2400 from 1/1/2006.

(3.) The petitioner had represented before the authorities under the RTI for being intimated as to why the benefit of ACP scheme is not being accorded to him since 2002 in which year he became entitled for the same after having completing twelve years of service.