RAEES AHAMA Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) In this writ petition, the prayer of the petitioner is to grant benefits of ACP and MACP, on the ground that he has completed his 41 years of service on 30/12/2006. Further prayer of the petitioner is for direction upon the respondents to decide his representation, which he had filed seeking the aforesaid benefits by ventilating his grievance.

(3.) Learned counsel representing the petitioner submits that the petitioner has been granted only one promotion in his entire stint. He submits that suffice it would be, if a direction is given to the respondents to dispose of the representation of the petitioner in terms of the Scheme floated by the State, which covers granting of ACP and MACP. He prays that if the respondents find that the petitioner is entitled for any benefit including the monetary benefit, a direction may be given to disburse the same to the petitioner.