SUBODH KUMAR NANDKEOLYAR Vs. THE STATE OF JHARKHAND REPRESENTED THROUGH THE CHIEF SECRETARY, GOVERNMENT OF JHARKHAND AND ORS.

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) By letter no. 3722/J dated 14th Dec. 2012 issued by the Deputy Secretary, Department of Law (Judicial), Government of Jharkhand contained at Annexure-6, dates of grant of monetary benefits of 1st ACP and 2ndnd MACP have been shifted from 30th July 2002 to 21st February 2011 and 30th July 2010 to 28th May 2012 respectively.

(3.) The petitioner is an Assistant working in the Civil Court, Bokaro having been appointed on 30th July 1990. By office order no. 160/2003 contained at Annexure-2 issued under the signature of Principal District and Sessions Judge, Bokaro, certain employees including the petitioner were granted the benefit of 1st ACP. The petitioner was granted the benefits of 1st ACP by the said letter with effect from 30th July 2002 in the scale of Rs. 4500-7000.00. On completion of twenty years of service, by Annexure-4 Office order No. 319/2012 issued by the same authority, several employees of the Civil Court, Bokaro were granted the benefits of MACP. The petitioner got the benefits of 2ndnd MACP with effect from 30th July 2010 in the scale of Rs. 9300-34,800.00 with grade pay of Rs. 4600.00. These two ACP and MACP were provisionally granted, subject to confirmation by the Department of Law (Judicial), as per rule framed by the Department of Finance.