ASHRIT LAKRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application has been preferred by the petitioner for the following reliefs;

(3.) It has been contended by learned counsel for the petitioner that the writ petitioner suffers from the action of the respondent authorities; whereby, they have taken a decision not to consider this petitioner as a member of the Joint Cadre of the Assistants of the Secretariat and its attached offices. The respondents, therefore, have secluded the petitioner from giving him the benefits that are requisite to the Assistants of the Joint Cadre of the Secretariat and attached office, for example in the present case, he is not being considered for grant of benefits of the circular dtd. 30/4/2015 (Annexure-11), wherein, the non-functional grade pay of Rs.5,400.00 is payable to the Assistants in the Secretariat Services (Joint Cadre), on completion of 12 years of services on the post of Personal Assistant and 1 year of additional service as Private Secretary.