S.N.Pathak, J. - (1.) Heard Learned Counsel For The Parties.
(2.) Petitioner Has Approached This Court With A Prayer For Quashing The office order bearing no. 148, dated 30.09.2013, communicated under Memo No. 2148, dated 30.09.2013 of the Chief Engineer, Water Resources Department, Deoghar whereby his claim for benefits under Time Bound Promotion/ ACP/ MACP Scheme has been rejected on the ground that he has not passed Departmental Accounts Examination and he has not been exempted from the same. Petitioner has further prayed for a direction upon the respondents to grant him benefits of Time Bound Promotion/ ACP/ MACP Scheme, as was given to his counter parts.
(3.) The factual exposition as has been delineated in the instant writ petition is that petitioner joined the post of Work Sarkar (ClassIII post) on 24.11.1973 in the office of Executive Engineer, Mahgawan Irrigation Division, Bhagalpur in pursuance to the order no. 2953, dated 24.11.1973 of the Superintending Engineer, Irrigation Circle, Bhagalpur. The services of the petitioner was absorbed under the regular establishment as Correspondence Clerk in the pay scale of Rs.284 - 372 vide order no. 139, dated 24.09.1981 of the Chief Engineer, Deoghar. Upon his absorption with effect from 01.03.1981, petitioner joined the post of Correspondence Clerk on 10.01.1983 at Irrigation Circle No. II, Jamui. He was thereafter transferred to the office of Superintending Engineer, Western Koshi Canal Circle in Nirmali Darbhanga. Thereafter, upon his transfer to Irrigation Circle, Dumka on 16.08.2000, petitioner joined there on 20.08.2000. Upon attaining the age of 60, petitioner superannuated from service as Correspondence Clerk on 31.07.2013.;