H.C. Mishra, J. - (1.) Heard the petitioner, who appeared in person, and learned counsel for the respondent State.
(2.) Petitioner has filed this writ application being aggrieved by the order as contained in memo No.782 (23) dated 5.5.2015, brought on record as Annexure-8 to the writ application, issued by the Respondent No.4, Director in Chief, Health Services, Government of Jharkhand, whereby the benefit of 2nd ACP has been denied to the petitioner, stating that the final decision shall be taken only after deciding the matter of breaks in service of the petitioner.
(3.) The facts of this case lie in short compass. The petitioner was appointed on compassionate ground as Male Welfare Worker, by letter No.1698 dated 21.7.1986, by the Civil Surgeon-cum-Chief Medical Officer, Hazaribagh. Pursuant thereto, the petitioner gave his joining on 22.7.1986. The petitioner was given the benefit of 1st ACP w.e.f., 9.8.1999 and the 2nd ACP became due to the petitioner in the month of July 2006, but the same was not granted. The petitioner earlier moved this Court for redressal of his grievance, in WP(S) No.2495 of 2012, which was disposed of by order dated 6.5.2013, as contained in Annexure-1 to the writ application, directing the petitioner to give his representation to the Director-in-Chief, Health Services, Govt. of Jharkhand, who was directed to dispose of the representation of the petitioner within the period of six weeks. Pursuant thereto, the reasoned order has been passed by the Respondent No.4, Director-in-Chief, Health Services, Govt. of Jharkhand, as contained in Memo No.782 (23) dated 5.5.2015, denying the claim of the petitioner, stating that the final decision shall be taken only after deciding the matter of breaks in service of the petitioner, which has been impugned in the present writ application.;