Aniruddha Bose, J. - (1.) The dispute in this appeal is on the question of conferring on the writ petitioner the benefit of Assured Career Progression Scheme (A.C.P.) of the State of Jharkhand. The respondent-writ petitioner was a Clerk with the Drinking Water and Sanitation Department, Government of Jharkhand. His date of birth is 1st August, 1948. As per the applicable rule of A.C.P., he became entitled to such benefit on a date later to 1st August, 1998 on attaining the age of fifty years, provided he otherwise fulfilled the criteria stipulated in the applicable rules. The entitlement of A.C.P. benefit originates from the Assured Career Progression Scheme framed by the State authorities. The eligibility for getting such benefit is specified in a memorandum dated 15th May, 1992 bearing Memo No. 3/R-1-109/91/Ka-4674. The Clauses 1, 2 and 3 of this memorandum stipulates:- 1 - Exemption from appearing at departmental examination will be applicable to those Gazetted/Non-Gazetted Government servants, who have completed 50 years of age. 2 The order of exemption will be effective from the date of issuance of the said exemption order. ...[VERNACULAR TEXT OMITTED]... 3 - The exemption would be granted only to those employees who have continuously tried to appear at the examination but could not succeed, or who could not appear in the examination due to governmental work, or the scheduled departmental examination could not be held during last five years with respect to those who have completed fifty years of age.
(2.) The respondent-writ petitioner had appeared in the departmental examination for the first time in 1994 and cleared one paper only. He again appeared in the departmental examination in 1997 but could not clear the second and third papers. He had applied again for sitting in the examination in 1999. We find from a communication originating from the Superintending Engineer, Public Health and Engineering Circle, Ranchi dated 16th May, 2001 that due to his official engagement he could not appear in the 1999 examination. A copy of this communication has been annexed at page 79 of the Memorandum of Appeal.
(3.) The initial order of rejection of the respondent's claim was made on 6th September, 1999 and the reason given therein is that he was not fulfilling the conditions stipulated in Clause 3 of the aforesaid memorandum. It has however not been clarified on which particular requirement of Clause 3 there was default on the part of the writ petitioner. There was another rejection letter which was issued subsequent to the recommendation made by the Superintending Engineer. In this rejection letter dated 10th October, 2001, a copy of which has been annexed at page 80 of the Memorandum of Appeal, the reason shown for rejection is that the writ petitioner's plea stood earlier rejected and there was appeal provision to contest such rejection order. Learned First Court upon considering the materials available held and directed:- "Be that as it may, having gone through the rival submissions of the parties, this Court is of the considered view that the case of the petitioner needs consideration. The petitioner is fully entitled for the benefits of ACP though he has retired in the year, 2008 itself. It cannot be said by the respondents as there was an exemption order in the year, 2014, the petitioner is not entitled for the benefits of ACP. This argument of learned counsel for the respondents is not acceptable to this Court, the petitioner has applied for exemption in the year, 1999 itself, which was considered in 2001. Now, in the year, 2014 an order of exemption has been issued, which clearly shows callous approach of the respondents. It is an admitted fact that much prior to the date of retirement, the petitioner had applied for exemption. It is the respondents, who are at fault and not the petitioner. Though an exemption was given to the petitioner in the year, 2014 but in view of the fact that before the Division Bench, it was accepted by the respondents that the petitioner had applied way back in the year, 1999 and there was a clear cut finding of the Hon'ble Division Bench, which was never challenged before the Hon'ble Apex Court and as such, it has attained finality. Moreover, the Cont. Application was dismissed on the technical ground that the petitioner had not challenged the impugned order dated 14.11.2014. In view of the order of Hon'ble Division Bench and in view of the Resolution of the State Government, the petitioner is fully entitled for the benefits of ACP. The order of exemption dated 24.07.2014 will not come in the way of grant of benefits of ACP to the petitioner. Even going through the impugned order, it transpires that earlier order of exemption was passed by the Superintending Engineer. Now again the order has been reviewed by the same authority i.e, Successor in the Office, which is not permissible in the eyes of law. The authority, who has reviewed the order of his predecessor might not be aware of the Rules. The Hon'ble Apex Court in case of R.T. Rangachari v. Secretary of State for Indian in Council reported in (1937) 0 AIR (PC) 27 has observed that the successor in office cannot review the decision of his predecessor. As a cumulative effect of the aforesaid rules, guidelines and judicial pronouncement, I hereby quashed the impugned order dated 14.11.2014 (Annexure-13) and direct the respondent No. 5 to consider the case of the petitioner regarding grant of financial up-gradation under 1st Assured Career Progression Scheme (ACP) by exempting the petitioner from necessity of passing of departmental examination with effective from 01.08.1998 with all consequential benefits viz. payment of arrears, refixation of pension etc. The entire exercise be completed within a period of six weeks from the date of receipt of a copy of this order." ;