SEPHANIEL KISKU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the Respondents and with their consent this application is disposed of at the stage of admission.

(2.) Prayer of the petitioner, in this application is for a direction upon the Respondents to pay him his entire retiral dues including the G.P.F. amount, the arrears of salary for the period 09.08.1999 to 19.09.2001, the benefits of the 01st and the 02nd A.C.P. as well as the benefit of two increments for the years 1999 and 2000 and for re-fixation of his pension by way of consequential benefits of the A.C.P. and due increments.

(3.) The petitioner had retired from the post of the Circle Inspector, Sarwan Anchal in the District of Deoghar from the Revenue Department on 31.10.2009. During his tenure in office, the petitioner was put under suspension on 09.08.1999. In the writ application filed by the petitioner vide W.P. (S) No. 3719 of 2001, by order dated-10.09.2001, the order of suspension was revoked and after the revocation, the petitioner immediately joined his service on 20.09.2001.