NAND KISHORE THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Petitioner has superannuated on 28/2/2011 from the post of Treasure Guard after 37 years 8 months and odd days of service while working under the Respondent no.2. He has been receiving 90% of the pension but full pension has not been released as yet. He has also claimed for ACP, MACP and arrears of salary under 7th Pay Revision. Petitioner contends that he had a blemish free record during the entire service career. He has made representation before the Respondent no.2 with copy to the Respondent no.3 and 4 as well but his grievance has remained unredressed. Therefore, he has approached this Court for the aforesaid relief.

(3.) Learned counsel for the Respondent State submits that instructions are awaited since the case has been taken up for the first time. However, if so directed, competent authority/ Respondent no.3, after scrutiny of record of the petitioner, would take a decision in respect of his grievance.