MD. AKBAR ALI ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the petitioner and also counsel appearing on behalf of the State.

(2.) Counter and rejoinder affidavits have been exchanged and as agreed between the parties, the writ petition is finally decided at the stage of admission.

(3.) The instant writ petition is preferred claiming for payment of arrears of enhanced salary due with effect from 1.8.1993 pursuant to the letter, vide Memo No. 677/Godda dated 08.06.1994 issued by the Civil Surgeon-cum-Chief Medical Officer, Godda and also granting him promotion in Junior Selection Grade at the pay-scale of Rs. 1400-2600 (a copy of the said order is Annexure- 1 to the writ petition) as well as unutilized leave salary and the benefits of Assured Career Progression.