ASHOK KUMAR PATEL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel representing the petitioner and learned counsel representing the respondents.

(2.) In this writ petition, the petitioner is praying for grant of Grade-I scale from the date of his joining and further Grade-IV, Grade-V and Grade-VI after completion of more than 34 years of service.

(3.) Learned counsel representing the petitioner submits that since now the petitioner has superannuated, only his pay scale will increase if the said benefit is granted and consequently his retiral benefits will increase. He submits that the respondents be directed to take a decision considering the Gradation List prepared for Grade-III promotion and other Rules and Circulars prevalent on the issue.