YUGAL KISHORE RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the Parties.

(2.) Petitioner has knocked the door of this Court with a prayer for setting aside the reasoned order dtd. 13.05.2015 (Annexure-4), whereby claim of the petitioner has been rejected regarding grant of 2nd and 3rd MACP. Further prayer has been made for grant of statutory interest on gratuity as the amount of gratuity was paid to the petitioner after four years from the date of his retirement.

(3.) The facts of the case lies in a narrow compass. Petitioner was appointed as Class-IV employee in the office of Bihar State Food and Civil Supply Corporation on 02.07.1973 as Driver. Thereafter, on 08.04.1997, his services was absorbed in the State Commission, Consumer Protection Department of the then Govt. of Bihar. It is the case of the petitioner that though he was entitled for 2nd and 3 rd ACP/ MACP but the same was illegally withheld. Aggrieved by the same, petitioner had filed W.P.(S). No. 1241 of 2010 and the same was disposed of on 25.07.2012 with a direction to take decision regarding extension of benefits of ACP/MACP to the petitioner within a period of four weeks. Thereafter, when nothing was done, petitioner again filed W.P.(S). No. 2958 of 2014 for extending the benefits of ACP/MACP and the Hon'ble Court was pleased to direct the respondent to take decision with respect to the claim of the petitioner regarding payment of the same.