RAMJEE PD. SINGH, SON OF LATE MAHESHWAR PD. SINGH, R/O VILLAGE JAHANGIRPUR, PO AND PS BIDHUPUR, DISTRICT VAISALI, BIHAR AND AT PRESENT WORKING AS INDUSTRIES EXTENSION OFFICER, DISTRICT INDUSTRIES CENTRE, GUMLA Vs. STATE OF JHARKHAND THROUGH THE CHIEF SECRETARY

JUDGEMENT

(1.) Claim raised by the petitioner is for grant of ACP benefits and consequently, enhancement of pay-scale from Rs. 5000-8000 to Rs. 6500-10,500.

(2.) Heard.

(3.) Referring to Circular dated 01.05.1973 issued by Government of Bihar, Mr. P.A.S. Pati, the learned counsel for the petitioner submits that pendency of the criminal case cannot be a ground for denying benefits under ACP scheme to the petitioner. Moreover, in so far as benefit of 1st ACP is concerned, the claim of the petitioner accrued on 09.08.1999, that is, prior to institution of criminal case on 10.09.2003 and therefore that benefit cannot be withheld.