S.N. Pathak, J. - (1.) Heard learned counsel for the petitioner and learned counsel appearing on behalf of the respondents.
(2.) Petitioner has approached this Court with a prayer for a direction upon the respondents to grant him one increment with effect from 13.02.1990 and encouragement allowance with effect from 01.09.2008 instead of 05.04.2016 under the provisions of benefits of Family Planning.
(3.) The facts of the case in brief as has been delineated in the instant writ petition is that petitioner was initially appointed as a Constable on 01.01.1982 and ultimately on attaining the age of superannuation he retired on 31.03.2017 as Hawaldar No. 800 from Ranchi District. During his service tenure, after birth of two children, he had undergone surgical castration for family planning on 13.02.1990 at Referral Hospital, Pirpainti, Bhagalpur, Bihar and as such, in view of the Scheme floated by the Department, he was entitled for grant of one increment. Petitioner submitted his application on 17.02.1990 before the respondents with a reminder dated 12.09.1991 but no orders had been passed. Petitioner, thereafter, filed several representations but the same was not considered.;