JAIPRAKASH SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. By the impugned order contained in letter No. 879 dated 20.05.2010 issued by the Deputy Secretary, Mines and Geology Department Government of Jharkhand, Ranchi, respondent No. 4, the salary with retrospective effect consequent upon regular promotion on the post of Deputy Director w.e.f. 01.07.2001 has been rejected. Petitioner also seeks direction upon the respondents to forthwith release entire arrears of difference of salary w.e.f. 02.07.2007 to 15.12.2009 on account of the regular promotion to the post of Additional Director on which post, according to him, he was regularly discharging his duties from 02.07.2007 itself.

(2.) According to the petitioner, he was given additional charge to the post of Deputy Director under the Mines and Geology Department vide notification No. 4198 dated 01.11.1999 vide Annexure-1. He is said to have assumed charge on 04.11.1999 vide Annexure-2. Vide Annexure-3 notification No. 723 dated 28.05.2009, he was promoted to the post of Deputy Director with retrospective effect from 01.07.2001. The instant notification also refers that he was working in-charge Director, Geology, Government of Jharkhand at the relevant point of time i.e. issuance of the notification No. 900 dated 28.5.2009. Vide Annexure-4, he assumed full fledged charge of Deputy Director on 28.05.2009, which is counter signed by Secretary, Mines and Geology Department, Government of Jharkhand. Vide Annexure-5 dated 29.06.2007, he was given additional charge of Additional Director vide notification No. 1468 dated 29.06.2007. Vide Annexure-5/1, he assumed charge as In-charge Additional Director, Geology, Government of Jharkhand, on 02.07.2007 pursuant to the notification dated 29.06.2007. Again vide notification no 1903 dated 16.12.2009, Annexure-6, he was given regular promotion to the post of Additional Director, Department of Geology, Government of Jharkhand w.e.f. 02.07.2007. The said notification also refers that the petitioner being in capacity of Deputy Director was also working as In-charge Director, in the Geology Department. In the said circumstances, the petitioner's claim for financial benefit to the promoted post on which he was promoted with retrospective effect on 01.07.2001 and 02.07.2007 is being refused vide impugned order dated 20.05-2010, Annexure-7.

(3.) The respondent in their counter affidavit have stated that such claims have been rejected upon the instruction of the Finance Department. The impugned order is a cryptic order which simply says that the financial benefit arising out of the retrospective promotion is being refused on the basis of the resolution dated 04.04.1995. The reliance basically is based upon Rule 58 of the Jharkhand Service Code which reads as under:-