RAMASHRAYA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner herein is said to have been appointed as Matric Trained Teacher in Government Basic School on 27th November, 1972 in Hazaribagh district, claiming that his services were confirmed vide letter dated 13 July, 1987 issued by District Education Officer, Hazaribagh, Annexure -1.

(3.) ACCORDING to the petitioner, he was granted B.A. Trained scale in the year 1982 w.e.f. 1st April, 1980 and subsequently was given senior selection grade as per decision of the Promotion Committee w.e.f. 8th October, 1993. He was also promoted to the post of Block Education Extension Officer vide office order dated 31st December, 1996, Annexure -3. The petitioner is said to have superannuated on 31st January, 2008 and no proceedings were initiated against him during his service career. According to the petitioner, the respondents have not granted him any benefits of A.C.P. in his service period, therefore, he has approached this Court after filing the representation before the respondents vide Annexure -7 series, but without any avail. He is also said to have passed departmental exam of Hindi Noting and Drafting in the year 1990. The grant of A.C.P. was not considered due to non -availability of confidential report which has however been made available later on.