LALDEO PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Ms. Shatakshi, learned counsel for the petitioner, Mr. Krishna Shankar, learned counsel for the respondent nos. 1 to 5. Mr. Pankaj Kumar, learned counsel appearing for the respondent nos. 6 and 7 and Mr. Ashish Kr. Verma, learned counsel for the respondent no. 8.

(2.) The petitioner has preferred this writ petition for direction upon the respondents to fix and pay the final pension and gratuity especially in the pay scale of Malaria Inspector in pursuance to the order dated 30.3.1994 (Annexure-2) and for a further direction to the respondents to pay the difference of pay with effect from 9.8.1999 to 14.11.2000 arising of the recommendation of the 5th Pay Revision and to pay the financial benefit of the 3rd Modified Assured Career Progression Scheme since the petitioner has worked for more than thirty years and the annual increment with effect from 1.2.2006 till the date of superannuation i.e. 31.7.2009 to the petitioner.

(3.) Learned counsel for the petitioner submits that the respondents have not fixed and paid the final Pension and Gratuity in the pay scale of Malaria Inspector in pursuance to the order dated 30.03.1994 (Annexure-2), the difference of pay with effect from 9.8.1999 to 14.11.2000 and the financial benefits of the 3rd Modified Assured Career Progression Scheme and the annual increment with effect from 1.2.2006 to 31.7.2009.