- (1.) In this writ application the petitioner has prayed for a direction upon the respondents to consider the case of the petitioner for grant of Junior Selection Grade/Senior Selection Grade and Supertime Scale (2.5%) as also the benefits of 1st and 2nd A.C.P.
(2.) The petitioner being a matriculate was appointed on the post of Officiating Orderly Peon vide Memo No. 93 dated 04.11.1972 in the office of Executive Engineer, Advance Planning & Investigation Division, Jamshedpur to which the petitioner duly joined. The petitioner was promoted to the post of Correspondence Clerk vide Letter No. 194 dated 28.01.1986 issued by the Chief Engineer and the petitioner has been given seniority in the cadre of Correspondence Cleark w.e.f. 01.03.1981. Since the petitioner was not granted Junior Selection Grade, Senior Selection Grade and Supertime Scale, the petitioner represented the authorities by bringing to their notice the aforesaid fact but inspite of the recommendation made by the respondent nos. 4 and 5 no decision was taken by the respondent no. 3. The petitioner has already superannuated from service on 31.05.2009 and, therefore, the petitioner by way of this writ application has prayed for grant of the Selection Grades and 1st and 2nd A.C.P.
(3.) Heard Mr. Krishna Shankar, learned counsel appearing for the petitioner and Mr. Sunil Singh, learned J. C. to S. C. (Mines).;