ABUL KALAM AZAD Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioner has approached this Court with a prayer for directing the respondents to give the benefits of MACP to the petitioner with interest which is due since, 2008. Factual Matrix

(3.) Petitioner was appointed as BCG Technician in the year 1978 in District T.B. Centre, Deoghar by the Civil Surgeon-cum-Chief Medical Officer, Santhal Pargana, Dumka. Thereafter, the petitioner retired from his service on 30.09.2014. Though the petitioner retired but he was granted the benefits of MACP and as such, he represented before the respondent-authorities but the same was considered and as such, he moved before this Hon'ble Court for redressal of his grievances.