Pramath Patnaik, J. - (1.) In the instant writ application, the petitioner has inter alia prayed for direction upon the respondents to forthwith rectify the grant of second upgradation of scale under the Assured Career Progression Scheme form Rs. 7500 12000/- to Rs. 10,000- 15,200/- to the Probation Officers, who have been granted the benefit of second upgradation of scale under the ACP and to pay all consequential benefits.
(2.) The facts, in brief, is that the petitioner is an association of the gazetted employees of the Probation Department, Govt. of Jharkhand and the hierarchy of the posts of the gazetted officers of the Probation Department is (I).Director (Probation) (ii).Chief Probation Officer and (iii).Probation Officer. It has further been averred that as per the report of the Fitment Committee, the State Government decided to give two upgradation of scale as on completion of 12 years and 24 years of continuous service respectively to its employees. Meaning thereby, if a person is appointed on the post of Probation Officer, he shall be entitled to get the scale of Principal Probation Officer on completion of 12 years of service and thereafter he shall be entitled to get the payscale of Director (Probation) on completion of 24 years of service. But, the petitioner instead of getting the scale of Chief Probation Officer and Director are getting lower pay-scale, for which, they repeatedly represented before the respondents-authorities to rectify their pay-scale but it did not evoke any response.
(3.) Heard Mr. Amit Kumar Das, learned counsel for the petitioner and Mr. R.K. Shahi, A.C to learned A.A.G for the respondents.;