RAM AWADHESH KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has approached this Court with a prayer for a direction upon the respondents to grant exemption to the petitioner from passing the departmental examination (accounts) in terms of letter no. 4674, dated 15.05.1992, issued by the Personnel and Administrative Reforms Department, Government of Bihar. Petitioner has further prayed for a direction for payment of arrears of pension and other retiral benefits.

(3.) Case of the petitioner falls in narrow compass. Petitioner joined the Police service to the post of Sub-Inspector in the year 1981. Thereafter, because of his satisfactory and unblemished career, he was promoted to the post of Inspector of Police in the year 2006. Further, vide Memo No. 1772, dated 25.02015, he was promoted to the post of Deputy Superintendent of Police. Petitioner joined as a Deputy Superintendent of Police (Rail), Chakradharpur on 02.05.2015 and after working there for more than two years, he superannuated from the service on 31.02017. It was requirement of law and as per departmental instruction, the petitioner had to clear departmental examination in Accounts for getting further increments. However, unfortunately he failed to pass the said examination though appeared on several occasions. Thereafter, petitioner made representation before the respondents authorities for considering his case for granting exemption from passing the departmental examination as per the rule as petitioner had crossed 50 years of age and had appeared in the said examinations on several occasion but could not clear it. Though petitioner retired on 31.02017, but no decision has been taken for granting exemption from passing the departmental examination and as such, he has been constrained to knock door of this Court.