BHIKHARI PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. The petitioner is said to have retired from the post of Moharir on 31.3.2009, after rendering 38 years 6 days of continuous service, from the office of Settlement Office, Ranchi under the respondent-Land Records and Survey, Revenue and Land Reforms Department, Government of Jharkhand.

(2.) Details of the petitioner's service records have duly been sent to the office of Accountant General and consequent thereupon he has prayed for 100% pension though the same has not been finalized. It is contention of the petitioner that he is entitled for the benefits of 1st and 2nd A.C.P. schemes upon completion of 12 and 24 years and also the benefits of M.A.C.P. upon completion of 30 years of continuous service on the same post, which has not been granted. In the circumstances, the petitioner has approached this Court when his representations have been remained unredressed, Annexures-3 and 3/1 to the writ petition.

(3.) Learned counsel for the respondent-State submits that if the petitioner approaches the respondent No. 3, Director, Land Records and Survey, Revenue and Land Reforms Department, Government of Jharkhand with a fresh representation, his grievances shall be looked into in accordance with law and rule framed for grant of A.C.P. and M.A.C.P. by the respondent-Government of Jharkhand.