ANOOP KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this Writ application, the petitioner has prayed for following reliefs: -

(3.) Briefly stated, as per the pleadings in the writ petition, the petitioner was appointed as a Class IV employee (peon) in Project Girls High School, Chainpur, Palamau by order of the then District Education Officer (DEO), Palamau dtd. 12/5/1992. His service was later confirmed with retrospective effect from 13/5/1995 through Memo No.981 dtd. 26/6/2009. Subsequently, the petitioner was also granted the benefit of the Assured Career Progression (ACP) scheme with effect from 13/5/2004, which was approved by the competent authority and communicated by the Divisional Commissioner, Palamau Division, Medininagar through letter No.276 dtd. 5/3/2010.