Narendra Nath Tiwari, J. - (1.) IN this writ petition, the Petitioner has prayed for a direction on the Respondents to grant the benefits of first and second upgradation of scale under the scheme of Assured Career Progression and also to grant third upgradation of scale under Modified Assured Career Progression Scheme.
(2.) IT has been stated that the Petitioner has already completed more than 30 years of service and as such, he is entitled for two upgradation of scale under Assured Career Progression Scheme and he is also entitled to get third upgradation of scale under Modified Assured Career Progression Scheme, but in spite of his eligibility for getting the said benefits and repeated requests and representations, the same have not been given to the Petitioner. Learned J.C. to Sr. S.C.I, appearing on behalf of the Respondents, submitted that the Secretary, Water Resources Department, Government of Jharkhand, is the competent authority to consider the Petitioner's claim and pass appropriate order and if the Petitioner's representation is still pending or if he files fresh representation, giving required details, the same shall be considered and appropriate order shall be passed without further delay.
(3.) CONSIDERING the above, this writ petition is disposed of, giving liberty to the Petitioner to file fresh representation, along with a copy of this order, before the Secretary, Water Resources Department, Government of Jharkhand Respondent No. 2. On receipt of the representation, the said Respondent shall consider the same and pass reasoned order, in accordance with law, within two months from the date of receipt of the representation.;