KHIROD SAH, SON OF LATE BHOLA SAH, RESIDENT OF VILLAGE BHATDIHA SHYAM NAGAR, P.O. GODDA, P.S. GODDA (T), DISTRICT Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) In the accompanied writ application, the petitioners have inter alia prayed for issuance of direction upon the respondents to make payment of the 1st A.C.P. and the 3rd M.A.C.P. with statutory interest and for direction to the respondents to fix the pension of the petitioners on the basis of the benefit of the 1st A.C.P. and the 3rd M.A.C.P. and also for a direction upon the respondents for payment of the difference of arrears of salary to the petitioners.

(2.) Heard Mr. Manoj Kumar Sah, learned counsel for the petitioners and Mr. Sumir Prasad, learned S.C. I for the respondent-State.

(3.) Counter affidavit has been filed on behalf of the respondent no. 4, wherein, it has been submitted that proposal of benefit of the 1st A.C.P. and the 3rd M.A.C.P. was sent before the competent authority vide letter No. 559, dated 09.06.2014 and a reminder to that effect was also sent by the office of the respondent no. 4 vide letter no. 635-1, dated 11.07.2014, but the proposal along with service book has been returned from the authority without any instruction or confirming the same, as evident from Annexure-A & B to the counter affidavit. However, the office of the respondent no. 4 has again sent the said proposal for confirmation of the 1st A.C.P. and the 3rd M.A.C.P. to the competent authority vide letter no. 828-I, dated 02.07.2015 and it is likely to be confirmed very soon, as evident from Annexure-C to the counter affidavit.