N.N. Tiwari, J. - (1.) In this writ petition, the petitioner has prayed for a direction on the respondents to grant him the benefit of Assured Career Progression Scheme (A.C.P.) as well as of the Modified Assured Career Progression Scheme (M.A.C.P.) and accordingly to revise the petitioner's pay and to pay the difference of salary to the petitioner. He has also prayed for revision of pension and other retiral benefits in the proportion of enhancement of his salary after giving the benefits of the said schemes and to pay the arrears of difference of pension and revised dues as well. It has been submitted that the petitioner after rendering long and unblemished services, retired from the post of Moharrir from the Settlement Office, Ranchi on 31.3.09. While the petitioner was in service, the petitioner was entitled for getting the benefit of A.C.P. Scheme, but in spite of his repeated representations, he was not granted the said benefit during his service period. The petitioner after his retirement was entitled to get all the service terminal benefits and the retiral dues, but even after his retirement the benefit of A.C.P. was not given to him and consequently the pension and other retiral dues have also not been properly fixed and paid. It has been submitted that subsequently the Government has come with the Modified Assured Career Progression Scheme (M.A.C.P.) which has been made effective since 1.9.08 i.e. before the retirement of the petitioner. Thus, the petitioner is also entitled to get the benefit of the M.A.C.P. The petitioner filed a number of representations before the concerned respondents, but the same have not been entertained and no order has been passed till date.
(2.) Learned J.C. to S.C.-I appearing on behalf of the respondents submitted that the Director, Land Records and Survey, Government of Jharkhand, Ranchi is the competent authority to look into the petitioner's claims/grievances. If the petitioner files a fresh representation before the said authority, the same shall be considered and appropriate order shall be passed.
(3.) Considering the said submissions, this writ petition is disposed of giving liberty to the petitioner to file a fresh representation before the Director, Land Records and Survey, Government of Jharkhand, Ranchi. On receipt of such representation, the said authority shall consider the same and pass appropriate order in accordance with law within six weeks from the date of receipt of representation. If the petitioner's claims are found genuine, the admitted amount of arrears shall be paid to the petitioner within two months thereafter. The respondents shall also take appropriate steps for revision of the petitioner's pension and other retiral dues in accordance with his entitlement.;