RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. Sudhir Kumar Sharma, learned counsel for the petitioner and learned J.C. to G.P. IV. for the respondents.
(2.) In this writ application, the petitioner has prayed for quashing of the decision dated 4.5.2013 taken by the Establishment Committee whereby the petitioner has been deprived of being granted the monetary benefits of the 1st ACP. A further prayer has been made by the petitioner for a direction upon the respondents to provide monetary benefits of the Modified Assured Career Progression Scheme to the petitioner for the period prior to passing of punishment order No. 770(11) Establishment dated 25.7.2001.
(3.) Briefly stated the facts of the case are that the petitioner was appointed as Revenue Karmchari at Sisai Circle on 27.10.1978. The petitioner superannuated from service on 30.6.2013 as a Revenue Karmchari. While the petitioner was posted as Revenue Karmchari, Ghaghra he was served with an office order by the Deputy Commissioner, Gumla wherein he was put under suspension for creating false jamabandi with respect to 1.03 acres of gair majarua malik land appertaining to Khata No. 108, Plot No. 1211, Mouza Saldega in the name of Vidya Devi and three others.;