Aparesh Kr.Singh,J. - (1.) Heard counsel for the parties.
(2.) The petitioner is a Junior Engineer in the Road Construction Department. Petitioner had certain grievances relating to claim of A.C.P, benefits of Pay Revision w.e.f. 1.1.2006, M.A.C.P and also for regularization of period of his posting from 1.9.2008 to 28.4.2009 and 29.4.2009 to 20.1.2011. He had also certain other grievances relating to salary for the period of his posting in the Month of January- February, 2011.
(3.) When the petitioner approached this Court earlier in W.P.S. No. 6353 of 2012 with the aforesaid grievances, the Secretary, Road Construction Department, Government of Jharkhand was directed to take a decision relating to each and every items of the petitioner's claim within a stipulated period. By the reasoned order no. 110 dated 25.5.2013 which has been communicated to the petitioner vide memo no. 1354 dated 19.6.2013(Annexure-11), the respondent no.3, Secretary, Road Construction Department has disposed of the petitioner's representation. Now the the present writ petition has been filed inter-alia with several prayers which include prayer for quashing the decision of the respondent no.3- Secretary where under he has held that the period from 7.11.2008 to 29.4.2009 would amount to break in service. He is also aggrieved by the decision of the respondent- Secretary in respect of the period from 30.4.2009 to 20.1.2011 wherein it has been held that the services of the petitioner cannot be regularized. These are the two grievances which petitioner is presently pressing as the rest of the grievances relating to grant of A.C.P, benefits of 6th PRC, M.A.C.P etc. have been redressed. However, learned counsel for the petitioner submits that payments on that account have not been paid, more so for the reason that these periods of his service have not been regularized.;