RADHESHYAM MANDAL Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) None appears on behalf of the petitioner. However, learned counsel appearing on behalf of the State and the Office of Accountant General, Jharkhand are present.

(2.) The petitioner, in the present writ application has claimed that he had superannuated on 30.9.2011 while working as Accounts Clerk under the respondents- Executive Engineer, Minor Supply Division No. 4, Galudih, East Singhbhum under the Water Resources Department, Government of Jharkhand. The grievances of the petitioner is in relation to regularisation of his service on the post of Accounts Clerk and also for grant of A.C.P and M.A.C.P and further payment of post retirement dues such as gratuity, provident fund, pension along with statutory interest.

(3.) It has been stated on behalf of the respondent- State that the petitioner has been regularised on the post of Accounts Clerk by a decision taken in the meeting held on 31.12.2012, which is evident from the letter of the Chief Engineer, Adityapur dated 4.1.2013(Annexure-A) to the counter affidavit. It is stated on behalf of the respondent- State that as per the direction of the Chief Engineer, the Executive Engineer, Minor Irrigation Division No. 4, Galudih has sent the service book, sanction report along with filled up prescribed form in 3 copies of A.C.P./M.A.C.P. The Chief Engineer has directed the Superintending Engineer on 3.6.2013 to send a fresh report making correction by verifying the pay scale of the petitioner granted earlier. The aforesaid facts have been intimated to the office of Accountant General, Jharkhand by the respondent-5 vide letter dated 12.3.2013.