- (1.) LEARNED counsel for the respondent State submits that counter affidavit has been filed on behalf of the respondents in 2006, but it appears that due to inadvertence, case number has been wrongly mentioned as WPS No. 4302 of 2005 in place of WPS 4032 of 2005 and therefore the counter affidavit could not be attached with the records of this case. Learned counsel offers a copy of the counter affidavit. Office is directed to locate the counter affidavit and attach the same with the present case.
(2.) HEARD learned counsel for the parties. The petitioner in this application has prayed for a direction to the respondents to fix pension and to pay group insurance, part of gratuity, arrears of salary from July, 1995 to November, 1995 and also for a direction to the respondents to allow financial upgradation benefit to the petitioner under the ACP Scheme in the revised scale from 9.8.1999 i.e. the date on which he had completed 24 years of service for 2nd ACP.
(3.) THE petitioner had retired from service on 30.6.2002 from the office of the Block Development Officer, Bermo, Bokaro).;