SUDIN YADAV, S/O LATE BODHI YADAV, RESIDENT OF VILLAGE KURUMTAR, P.O.DEHARKUNDA, P.S.TALJHARI, DISTRICT DUMKA, JHARKHAND Vs. THE STATE OF JHARKHAND
LAWS(JHAR)-2016-11-87
HIGH COURT OF JHARKHAND
Decided on
November 22,2016
Sudin Yadav, S/O Late Bodhi Yadav, Resident Of Village Kurumtar, P.O.Deharkunda, P.S.Taljhari, District Dumka, Jharkhand
Appellant
VERSUS
THE STATE OF JHARKHAND
Respondents
JUDGEMENT
Chandrashekhar, J. -
(1.) The petitioner claiming benefits under ACP scheme with effect from 2004 has approached this Court by filing the present writ petition.
(2.) Heard.
(3.) Briefly stated, the petitioner was appointed on compassionate grounds on 10.03.1992. He passed Hindi Noting and Drafting Examination held on 08.12.1993. The petitioner has claimed that on completion of 10 years' service on 10.03.2002, he became entitled for 1st ACP, however, MACP benefit has been granted to him with effect from 25.08.2010.;
(2.) Heard.
(3.) Briefly stated, the petitioner was appointed on compassionate grounds on 10.03.1992. He passed Hindi Noting and Drafting Examination held on 08.12.1993. The petitioner has claimed that on completion of 10 years' service on 10.03.2002, he became entitled for 1st ACP, however, MACP benefit has been granted to him with effect from 25.08.2010.;
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