Shree Chandrashekhar, J. - (1.) In this batch of writ petitions, the petitioners, who were employees of Bihar State Agricultural Marketing Board before bifurcation of the erstwhile State of Bihar on 15.11.2000 and superannuated from service under the respondentJharkhand State Agricultural Marketing Board, have approached this Court for a direction to the respondentJharkhand State Agricultural Marketing Board for payment of their postretiral benefits. In some of the writ petitions additional prayer for grant of ACP/MACP benefits, travelling allowances, experience certificate and enhanced payscale have also been made.
(2.) In W.P.(S) No.5806 of 2017, the petitionerRana Pratap Singh has made additional prayer for grant of MACP benefits and payscale of Rs.8,00013,500/ as well as travelling allowances. On the aforesaid prayers, it is pertinent to record that the petitioner himself has claimed that he was granted 1st and 2nd ACP benefits and vide office order dated 12.09.2014 he has been granted promotion to the post of Assistant Engineer. On grant of promotion, after this petitioner was granted 1st and 2nd ACP benefits, his claim for 3rd MACP cannot be granted and accordingly, this prayer is declined. Insofar as, payscale of Rs.800013500/ is concerned, the petitioners in W.P.(S) No.5806 of 2017 and W.P.(S) No.5810 of 2017, except making the aforesaid prayer, have not disclosed the foundation on which they are entitled for payscale of Rs.800013500/ and accordingly, in the present proceeding no direction for payment of the aforesaid payscale with effect from 01.03.2007 can be issued by the Court. In view of the fact that on this claim, no specific stand has been taken by the respondentJharkhand State Agricultural Marketing Board, these two petitioners, however, may approach the Managing Director Jharkhand State Agricultural Marketing Board for grant of payscale of Rs.8,00013,500/, indicating their specific stand and the notification/circular, if any, of the Board issued in this regard. Similarly, the claim for travelling/transport allowance shall also be decided by the Managing Director, on presentation of a representation which these two petitioners may submit within six weeks. However, the prayer seeking a direction to the Jharkhand Marketing Board to issue experience certificate to Yadunandan Prasad [WP(S) No.5810 of 2017] is rejected.
(3.) The Jharkhand State Agricultural Marketing Board has admitted that the order passed in WPS No.5410 of 2015 has already been complied by it.;