SURESH KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel, appearing for petitioner, submitted that petitioner has claimed benefit under 1st and 2nd A.C.P. Scheme from due date in this writ petition, and in the counter affidavit filed on behalf of respondent No. 2, it is said in paragraph 5(e) that the petitioner has not been paid such benefit due to non-receipt of service book form the Accountant General and also Vigilance Clearance Certificates as per Resolution No. 5207 dated 14.8.2002 of the Department of Finance and in paragraph-9 it is said that steps have been taken for obtaining service book and Vigilance Clearance Certificate from the concerned department. He further referred to paragraph-5 of the counter affidavit filed on behalf of the Accountant General in which it is said that so far as decision of benefit under the A.C.P. Scheme is concerned, no decision has been communicated by the concerned department to the office of the Accountant General, though a request has been made by letter No. GE-Med-Sinha-I-21-205 dated 23.5.2009 to communicate such decision and on receipt of information regarding grant of A.C.P, necessary revision will be done.

(2.) In the circumstances, the respondents are jointly directed to see that the petitioner gets the said benefit along with consequential benefits from the date he is entitled, as early as possible and preferably within two moths from today.

(3.) With these observations and directions, this writ petition is disposed of.