MD. SHAHNAWAZ, SON OF LATE ZAINUDDIN, RESIDENT OF DANGALPARA, DUMKA, DISTT. DUMKA Vs. PRINCIPAL SECRETARY, PERSONNEL, ADMINISTRATIVE REFORMS & RAJBHASA, GOVT. OF JHARKHAND, PROJECT BUILDING, P.O. & P.S. DHURWA, DIST. RANCHI

JUDGEMENT

(1.) Denial of benefits under ACP/MACP on completion of statutory period from the date of his initial joining in the service, has brought the petitioner before this Court. Specific challenge thrown by the petitioner is, to order contained under Memo dated 08.01.2016, where under he has been informed that ACP/MACP benefits would be granted to him from the date of passing of the Final Departmental Examination.

(2.) Heard.

(3.) The petitioner, who was appointed as a Clerk on 17.11.1995 and was posted in the Dumka Collectorate, passed Hindi Noting and Drafting Examination which was held on 19.04.1998. He has claimed that he passed the 1st and 2nd half yearly Accounts Examination of 1st paper of the Final Level and 2nd paper in the Preliminary/Primary Level Examinations which were held on 5th and 6th Sept. 1998, however, he was denied benefits of 1st and 2nd ACP, as he did not clear 2nd paper of Final Level Accounts Examination.