S. N. Pathak, J. - (1.) Heard learned counsel for the petitioners and learned for the respondents.
(2.) The petitioners have approached this Court with a prayer for a direction upon the respondents to release the benefits of upgradation in pay-scale (both under ACP Scheme w.e.f. 09.08.1999 in the pay-scale of Rs.4,000-6,000 and w.e.f. 14.01.2003 in the pay-scale of Rs.6,500-10,500 and further the benefits of third upgradation under MACP w.e.f. 14.01.2009) and to release the entire arrears of salary as also to fix and finalize the pension, on the basis of enhanced revised pay-scale along with interest as also other consequential benefits, so far it relates to petitioner No. 1. Further prayer has been made for a direction upon the respondents to release the benefits of upgradation in the pay-scale w.e.f. 09.08.1999 in the payscale of Rs.4,000-6,000 and w.e.f. 22.01.2003 in the pay-scale of Rs.6,500- 10,500 and also for grant of benefits of 3rd upgradation in the pay-scale under MACP in the pay-scale of Rs.9,300-34,800 G.P. Rs.4600/- w.e.f. 22.01.2009 and to release the entire arrears of difference of salary and to further fix and finalize the pension, on the basis of the revised pay-scale along with other consequential benefits as also interest, so far it relates to petitioner No. 2.
(3.) The factual exposition as has been delineated in the writ petition is that the petitioner No. 1 was appointed as Forest Guard on 14.01.1979 and retired from service w.e.f. 31.01.2011 from the said post itself. Likewise, petitioner No. 2 was also appointed as Forest Guard w.e.f. 22.01.1979 and retired from service on 31.05.2011. The State of Jharkhand has issued one circular dated 14.08.2002 whereby, upgradation in the pay-scale under ACP Scheme has been implemented. Subsequently, by virtue of the recommended of 5th Pay Revision Commission, the concept of MACP Scheme has been implemented and by virtue of the said circular, since the petitioners have completed 30 years of regular service from the date of their initial appointment, they became entitled to get 3rd upgradation in the pay-scale. Since the grievances of the petitioners have not been redressed, the petitioner No. 1 made a representation on 29.03.2012 for redressal of his grievance. Likewise, petitioner No. 2 has also made a representation on 28.03.2012 for redressal of his grievance. However, inspite of their representations and also after their retirement, their grievances have not been redressed, the petitioners knocked the door of this Hon'ble Court for redressal of their grievances.;