Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties. Both the petitioners raise common grievances on account of the impugned decisions passed in their cases relating to reduction in the scale of pay from higher scales given through A.C.P. benefit granted earlier and recovery being made consequent thereto from their post retirement benefits.
(2.) Both these petitioners stood allocated to the successor State of Jharkhand pursuant to the reorganization of the parent State of Bihar under the provisions of Bihar Reorganization Act, 2000 and in terms of the orders issued by the Ministry of Personnel, Public Grievance and Pension, Government of India vide Office Order No. 33/2007 dated 26.6.2007 (Annexure -2 to W.P.S. No. 3257 of 2015). Petitioners are at Serial Nos. 7 and 8 in the list furnished under Annexure -2 and shown as holding the post of Inspector, Weights and Measure in the successor State of Bihar at the time of their allocation.
(3.) Both the petitioners got the benefits of first and second A.C.P. Petitioner, Lal Babu Shaw got the benefit of both A.C.P. vide memo No. 5191 dated 27.12.2007 issued by the Director, Agriculture, Bihar, Patna in the scale of Rs. 6,500 -10,500 w.e.f. 9.9.1999 and Rs. 10,000 -15,200 w.e.f. 5.7.2002 (Annexure -1 to W.P.S. No. 3257 of 2015). Petitioner, Shambhu Prasad got the benefits of first A.C.P. pursuant to the order bearing memo No. 1686 dated 9.6.2005 (Annexure -1 to W.P.S. No. 3783 of 2015) in the scale of Rs. 6,500 -10,500 w.e.f. 9.8.1999 and got the benefit of second A.C.P. in the scale of Rs. 10,000 -15,200 w.e.f. 4.7.2002 pursuant to the order bearing memo No. 1688 of the same date 9.6.2005 (Annexure -2). Both of them have superannuated from the post of Inspector, Weights and Measure under the successor State of Jharkhand on 31.5.2013 and 30.11.2011 respectively.;