AKHILESHWAR PRASAD Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has superannuated from the post of Range Forest Officer under the office of respondent no. 7, Conservator of Forest (Plantation, Research and Evaluation Circle), Department of Forest and Environment, Govt. of Jharkhand. According to him, he is entitled to the benefit of 2nd A.C.P. and 3rd M.A.C.P. as he has completed more than 24 and 30 years of service from his initial joining as Forester on 21st April, 1984. Petitioner was promoted as Range Forest Officer with effect from 17th March, 2005. After having made representation in relation to the aforesaid grievances before respondent no. 4, Principal Chief Conservator of Forest, Department of Forest and Environment, he has approached this Court.

(3.) Learned counsel for the Respondent-State submits that petitioner's grievances can be considered after due scrutiny of all his relevant records as per A.C.P./M.A.C.P. Scheme and if required by placing the matter before Departmental Scrutiny Committee constituted for the said purpose. However, no counter affidavit has been filed in the matter till date.