AMITABHA CHAKRABARTY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The present writ petition has been preferred for the following reliefs:-

(3.) Briefly stated, the petitioner was appointed on the post of Tutor in Physiology on 20/12/1974 and gave his joining on 6/1/1975. The petitioner was promoted to the post of Assistant Professor on 21/5/1983. Thereafter, the petitioner was promoted to the post of Associate Professor on 8/4/2004. By a Notification dtd. 17/7/2010, the age of superannuation of Teachers of Medical Education cadre as well as the Teachers of RINPAS, Ranchi was enhanced from 60 years to 62 years. The benefits of the same was extended to the petitioner. Subsequently, by a Resolution dtd. 23/7/2011 the age of superannuation of Medical Teaching Cadre was enhanced from 60 to 65 years. By a Corrigendum dtd. 23/6/2012 it was clarified that all the Medical Officers, Dentist and all the Teachers in the Teaching Department of the Medical Colleges and the Hospitals of the State should be read as Medical Teachers/Officers. The Notifications dtd. 17/7/2010, Resolution dtd. 23/7/2011 and Corrigendum dtd. 23/6/2012 was issued by the Department of Health, Medical Education and Family Welfare, Government of Jharkhand. Further, by a Notification dtd. 15/1/2016, the services of the petitioner were confirmed with effect from 20/12/1976. The petitioner was granted the benefit of Dynamic Assured Career Progression (D.A.C.P.) by a Notification dtd. 22/6/2017 with effect from 1/9/2008 (Notional) and financial benefits with effect from 1/4/2009 in the pay scale of 37400-67000 with Grade Pay of Rs.10,000..00The petitioner had retired from services on 31/12/2016 from the post of Professor (M.G.M. Medical College, Jamshedpur) in Physiology Department.