KAILASH KUMAR DAS Vs. STATE OF JHARKHAND
LAWS(JHAR)-2010-3-22
HIGH COURT OF JHARKHAND
Decided on March 26,2010

Kailash Kumar Das Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) Heard counsel for the parties.
(2.) The petitioner in this writ application has prayed for a writ of mandamus directing the respondents to revise and fix his pay and other allowances as per the order of his promotion under ACP Scheme as contained in the order dated 14.07.2005 of the Superintending Engineer, Works Circle, REO, Dumka. A further prayer has been made for a direction upon the respondents to revise the pension and other retiral benefits as per the revised pay scale of the petitioner arrived upon revision in accordance with the promotion given to him under the ACP Scheme and commutation of pension thereon and further for a direction for payment of difference amounts of pension and other retiral benefits and arrears thereon arising due to revision of pension and other retiral benefits with statutory and penal interest forthwith.
(3.) From the admitted facts it appears that the petitioner was posted as a Draughtsman Grade-II in the office of the Superintending Engineer, REO Circle, Dumka. He retired from service on 31.01.2004 on the post of Senior Draughtsman and on the date of the retirement, the scale of pay was 4500-7000/-;


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