JOGESHWAR PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner has moved this Court for directing the respondents to grant him 2nd Time Bound Promotion and the revision of pension on the basis of salary to be paid in the scale of 2nd Time Bound Promotion. A counter affidavit has been filed by the State, wherein it has been stated that the scale of 2nd Time Bound Promotion has already been given to the petitioner but that is subject to confirmation. Only when confirmation regarding grant of 2nd Time Bound Promotion is received from the Secretary, Agriculture & Sugarcane Development, Government of Jharkhand, Ranchi, the decision would be taken with respect to revision of the pension.

(3.) From the counter affidavit filed on behalf of the State, it does appear that there has been no time limit as to by what time revised pension would be fixed as that is subject to receipt of the confirmation letter and if the confirmation letter is not received, matter relating to the revision of pension may linger for a considerable period and, therefore, it would be appropriate to direct the respondent no. 2 to take final decision in the matter relating to confirmation of the order granting 2nd Time Bound Promotion within a period of three weeks from the date of receipt/production of the copy of this order. On receiving the said order relating to confirmation of the order granting 2nd Time Bound Promotion, the Competent Authority would be doing needful in the matter of revision of pension within next two months. With this observation, this application stands disposed of.