GANESH CHANDRA GOWALA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Prayer in the writ petition is for grant of benefits under Assured Career Progression scheme.

(2.) The petitioner no.1 has joined as Assistant Teacher in Primary School Khariasole on 24.08.1963 and superannuated from service on 31.08.2006; petitioner no.2 has joined as Assistant Teacher in Primary School Hindu Strisangh Turalguri on 20.04.1967 and superannuated from service on 30.10.2006; petitioner no.3 has joined as Assistant Teacher in Middle School Kasmar on 01.01.1974; petitioner no.4 has joined as Assistant Teacher in Primary School Kadmasole on 24.01969 and superannuated from service on 29.02008; petitioner no.5 has joined as Assistant Teacher at Sarangasore, Dhalbhumgarh on 09.03.1972 and superannuated from service on 30.04.2008; petitioner no.6 has joined as Assistant Teacher in Middle School Kusali, Dhalbhumgarh on 001.1974 and superannuated from service on 31.05.2010; petitioner no.7 has joined as Assistant Teacher in Middle School, Haldhajuri on 24.07.1969 and superannuated from service on 30.09.2009; petitioner no.8 has joined as Assistant Teacher in Primary School, Deosole on 08.07.1970 and superannuated from service on 31.08.2006; petitioner no.9 has joined as Assistant Teacher in Primary School, Chaira on 01.04.1964 and superannuated from service on 31.01.2005; petitioner no.10 has joined as Assistant Teacher in Primary School, Suklara on 06.07.1966 and superannuated from service on 31.10.2001; petitioner no.11 has joined as Assistant Teacher in Primary School, Bantoria, Patamda on 29.10.1968 and superannuated from service on 31.03.2007; petitioner no.12 has joined as Assistant Teacher in Primary School, Choera on 05.07.1968 and superannuated from service on 31.07.2006; petitioner no.13 has joined as Assistant Teacher in Primary School, Ganga, Chakulia on 07.07.1970 and superannuated from service on 31.10.2006; petitioner no.14 has joined as Assistant Teacher in Primary School, Sindur Gouri, Chakulia on 01.04.1964 and superannuated from service on 30.04.2004; petitioner no.15 has joined as Assistant Teacher in Primary School, Jordih, Dhalbhumgarh on 206.1966 and superannuated from service on 31.08.2005; petitioner no.16 has joined as Assistant Teacher in Primary School, Narsingh Garh on 11.08.1967 and superannuated from service on 30.04.2004, petitioner no.17 has joined as Assistant Teacher on 10.05.1970 and superannuated from service on 30.09.2006 from Primary School, Chalki; petitioner no.18 has joined as Assistant Teacher on 10.01964 and superannuated from service on 31.03.2005 from Tilawani Primary School; petitioner no.19 has joined as Assistant Teacher in Primary School, Tilaitand, Potka on 18.07.1968 and superannuated from service on 31.01.2005; petitioner no.20 has joined as Assistant Teacher in Primary School, Lakkhihira Subhash on 08.08.1968 and superannuated from service on 30.09.2005; petitioner no.21 has joined as Assistant Teacher in Primary School, Kalapathar, Chakulia on 27.11.1970 and superannuated from service on 31.03.2005; petitioner no.22 has joined as Assistant Teacher in Primary School, Ktusole, Bahragora on 14.10.1960 and superannuated from service on 31.08.2004; petitioner no.23 has joined as Assistant Teacher in Primary School, Janamdih, Potka on 06.10.1967 and superannuated from service on 31.01.2007; petitioner no.24 has joined as Assistant Teacher in Primary School, Chhoriya on 201969 and superannuated from service on 28.02007 and petitioner no.25 has joined as Assistant Teacher in Primary School, Baliaguri on 19.05.1970 and superannuated from service on 31.10.2006.

(3.) In the counteraffidavit the respondents have taken a plea that benefits under the ACP scheme have not been extended to the teachers like the petitioners. Under Resolution dated 14.08.2002 by which the ACP scheme has been made applicable in the State of Jharkhand with effect from 09.08.1999, clauseVII specifically excludes benefits under the scheme to the teachers like the petitioners.