RAM SUNDAR PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing for the respondent-State as well as Accountant General.

(2.) The petitioner has approached this Court with a prayer for granting annual increment to the petitioner and consequently to issue revised pay-slip after granting annual increment w.e.f. 01.07.2011 and 01.07.201

(3.) The factual exposition as has been delineated in the writ petition is that petitioner joined the post of Junior Engineer on 08.02.1979 and was ultimately promoted to the post of Assistant Engineer on 20.04.2011 and he retired on the said post on 31.07.2012 after completion of his age of superannuation. It is the case of the petitioner that although he cleared the departmental examination held from 102.2012 to 17.02.2012, in which he passed the Canal Part A, B, C examination and his name finds place at Sl. No. 8 but unfortunately, he could not pass the Hindi subject and no further opportunity was available as he retired on 31.07.2012. As the case of the petitioner was not considered for granting annual increment though he had cleared the departmental examination other than passing of Hindi Examination, he represented before the respondents for exonerating him from passing professional and departmental examination, but the same was not done and no orders were passed on his representation and hence, the petitioner has knocked the door of this Hon'ble Court by filing the instant writ application for redressal of his grievances.