- (1.) HEARD learned counsel for the parties.
(2.) THE petitioner has approached this Court with a grievance that because of absence of his service book at the present place where he is working as Block Statistical Supervisor in the Health Department, the respondents authorities, under whom the petitioner is working, have not granted benefit of A.C.P. scheme, which is due from the effective date as also consequential benefits and arrears arising there from. It is the case of the petitioner that he was appointed as Block Statistical Supervisor on 17.09.1983. Upon bifurcation of parent's State of Bihar, his services been alloted to the successor State of Bihar where he had submitted his joining on 19.12.2001 and has been continuing on the said post under the respondents at Mandar in the District of Ranchi. However, in terms of A.C.P., which has been notified by the respondents themselves, the petitioner is entitled to such benefit upon completion of 12 years service from his initial date of appointment, which has, however, not been granted in absence of his service book.
(3.) STATEMENTS have been made on behalf of the respondent State of Bihar that the service book of the petitioner has been recasted and the same has been sent to the controlling authority in the State of Jharkhand.;