DINANATH PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Hon'ble Court with a prayer for grant of benefits of 2nd ACP with effect from July,2005 with all consequential benefits and also for the benefits of 3rd M.A.C.P. on completion of 30 years of service w.e.f. July, 2011.

(2.) The petitioner was initially appointed as Assistant Engineer vide notification No.4768(S) dated 14.07.1981 of the erstwhile Public Works Department of Govt. of Bihar and pursuant thereto he submitted his joining on 28.07.1981 in the Office of Engieneer-in-Chief, P.W.D., Patna where he worked till October, 1986. Thereafter he worked at several places on being transferred time to time in course of his service.

(3.) It is the case of the petitioner that after bifurcation of the State and after cadre allocation, the services of the petitioner were allocated to the State of Jharkhand. The petitioner was posted as Technical Advisor Quality Control Directorate, Road Construction Department, Ranchi on being transferred from Sahebganj as Executive Engineer Road Division, Sahebganj vide notification No.6759(S) dated 15.09.2012 of the Road Construction Department, Jharkhand, Ranchi.