AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) IN view of the nature of disputes and relief sought for, this writ petition is being disposed of at this stage itself with consent of the parties. The petitioner has filed this writ petition for a direction to the respondents to pay the benefit under the Assured Career Progression (A.C.P.) Scheme with effect from 15.11.2000 along with benefit of increased salary amount, benefit of encashment of unused Earned Leave, revised amount of gratuity under the benefit of A.C.P. with effect from 15.11.2000 and revised increased amount of pension with effect from 1.8.2002 apart from the other retiral dues of the petitioner who retired from service on 31.7.2002 from the post of Extension Educater, Health Department from Sadar Block, Dumka.
(3.) IN paragraph -4 of the counter -affidavit filed on behalf of the State it has been stated that the petitioner has been granted benefits of A.C.P. by the Regional Deputy Director, Health Services, Santhal Pargana Division, Dumka w.e.f. 9.8.1999. It has also been stated that the statement has already been prepared in the prescribed form for payment of financial benefit due and also to grant benefit of A.C.P. Scheme to the petitioner. Accordingly, his pay had been fixed in the scale of Rs. 6,500 -200 -10,500 on 9.8.1999 @ Rs. 8,500/ -.;