N.N.TIWARI, J. - (1.) SINCE common grievance(s) has/have been raised by the petitioners in all these writ petitions, the same have been heard together and are being disposed of by this common order.
(2.) THE grievance of the petitioner(s) is that their final pension has not been fixed by the Accountant General and payment has not been made to them. It has been stated that the benefit given to them by way of Assured Career Progression (in short ACP) has not been added and consequential retiral benefits have not been given to the petitioners, taking into consideration and adding the benefit of the ACP. Mr. S. Srivastava, learned counsel, appearing on behalf of the Accountant General, submitted that the petitioners pension has already been finalised and payment order has been issued by the Accountant General, but so far as the benefit of ACP is concerned, the Director, Rajendra Institute of Medical Science (in short RIMS), Ranchi was requested to send necessary order with approval of the Finance Department and revision of the pensionary benefit of the petitioners, but till date, the same has not been received in the office of the Accountant General.
(3.) MR . R. Krishna, learned counsel, appealing on behalf of RIMS, on the other hand, submitted that the RIMS is not at fault and the request has already been made, to the competent authority, but the approval has not been sent by the concerned authority of the Government.;