MARY ANNA TOPPO AND ORS. Vs. THE STATE OF JHARKHAND AND ORS.
LAWS(JHAR)-2015-1-102
HIGH COURT OF JHARKHAND
Decided on January 23,2015

Mary Anna Toppo And Ors. Appellant
VERSUS
THE STATE OF JHARKHAND AND ORS. Respondents

JUDGEMENT

- (1.) The petitioners have approached this Court for direction upon the respondents to consider the case of the petitioners for grant of benefits of first Assured Career Progression (ACP) Scheme w.e.f. 9.8.1999 in the pay scale of Rs.6500-10500/- i.e. the pay scale of Assistant Settlement Officer.
(2.) The grievance of the petitioners is that all the petitioners have been appointed as Circle Inspector-cum- Kanoongo on respective dates as per details given in paragraph-7 of the writ petition except the petitioner no.10 was initially appointed as Revenue Karmachari, but later on promoted on the post of Circle Inspector. It has been submitted that they are entitled to get first upgradation under ACP scheme after completion of 12 years in the pay scale of Rs.6500-10500/- which is the pay scale of Assistant Settlement Officer. The submission has been made on behalf of the petitioners that they are entitled to get the first upgradation after completion of 12 years of service in the pay scale of Rs.6500-10500/- on the ground that the next hierarchy of promotion on the post of Circle Inspector -cum- Kanoongo is the post of Assistant Settlement Officer having pay scale of Rs.6500- 10500/-.
(3.) During pendency of the writ petition, the respondents, however, have granted benefit of upgradation vide order dated 26.11.2008 (Annexure-D to the affidavit filed on behalf of the respondent-State) by which the petitioners have been granted pay scale of Rs. 5500-175-9000/- on the basis of the pay scale prescribed under Schedule-1 of the Circular as contained in memo no.5207 dated 14.8.2002.;


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