SHAMBHU PRASAD Vs. AGRICULTURE DEPARTMENT

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Petitioner has retired on 30.11.2011 from the post of Inspector, Weight and Measure, Bokaro and has approached this Court seeking grant of 3rd MACP in the Grade Pay of Rs. 7600/ - as he has completed more than 30 years of service since his appointment on 04.07.1978. 1st and 2nd ACP has already been granted vide Memo No. 1686 and 1688 dated 09.06.2005 in the scale of Rs. 6500 -10500 and Rs. 10500 -15200 respectively.

(3.) Petitioner's services were allocated to the State of Jharkhand and he was posted thereafter at Deoghar and lastly at Bokaro. He claims that similarly situated persons have been given the benefit of 3rd MACP vide letters dated 07.08.2010 (Annexure -5), 02.02.2012 (Annexure -6) and 07.05.2013 (Annexure -8). Despite representations made vide Annexure -7 series, his grievances have remaiend unredressed.