SURESH PRASAD SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant application has been preferred by the petitioner for a direction upon the respondent authorities to grant the ACP Scheme to the petitioner by virtue of Notification dtd. 14/8/2002, issued by the respondent-State and further recalculate the pensionary benefits awarded to the petitioner in the light of the Annexure-5; order passed by this Court.

(3.) At the outset, learned counsel for the petitioner submits that he is having no contact with his client. In this view of the matter, the matter may be disposed of by giving liberty to the petitioner that if at all any grievance still subsists, then he can raise the grievance before the appropriate authority.