- (1.) HEARD the parties.
(2.) THIS is most unfortunate case in which the petitioner, who has retired from State government service on 30.11.2001, has not been paid as yet the benefits of first time -bound promotion, which he was entitled to get on completion of ten years of his service i.e. from 01.07.1984 in respect of the fact that during pendency of this writ petition, the Deputy Commissioner -cum -District Registrar, Pakur, by his letter no.140 dt. 01.9.2004 (Annexure -14) wrote to the Deputy Secretary, Department of Registration, Government of Jharkhand, Ranchi to give the benefit of first time -bound promotion and A.C.P. etc. to the petitioner and all relevant papers were also sent along with the said letter by the Deputy Commissioner, but, unfortunately, the Government of Jharkhand is sleeping over the matter, and the petitioner has not paid the aforesaid benefit. In the counter affidavit filed by the respondent nos. 2 to 5 it has been stated very vaguely that the matter of granting first time - bound promotion to the petitioner is under active consideration. The said counter affidavit was filed in the year 2004, and though, more than five years have already been passed, but still, the grievance of the petitioner has not been redressed as yet. In view of the facts and circumstances stated above, this writ application is allowed, and the respondents, particularly respondent no.2, are, hereby, directed to provide the benefits of first time -bound promotion and A.C.P. etc. to the petitioner in view of the letter no.140 dated 1.9.2004 by the Deputy Commissioner, Pakur as contained in Annexure -14 to the supplementary affidavit within a period of four weeks from today along with interest @ 10 per cent per annum from the date the petitioner was entitled to the benefit of first time -bound promotion and other consequential benefits till the date of payment within a period of eight weeks from the date of receipt of a copy of this order. In view of the fact that the petitioner has been compelled to go for unnecessary litigation even after his retirement, therefore, he is entitled to costs also. Accordingly, this writ application is allowed with a cost of Rs.5000/ - (five thousand) to be paid to the petitioner along with the amount payable to the petitioner as indicated above.;