- (1.) HEARD Shri Kanti Kumar Ojha, learned counsel for the petitioner and JC to G.A. for the respondent State.
(2.) THE petitioner in this writ application has prayed for a direction upon the respondents to provide the benefits of Assured Career Progression (ACP) to the petitioner, with effect from September 1999. He has also prayed for fixation of his final pension after grant of ACP benefits, together with interest in the revised pay scale. The petitioner was employed in the Department of Food, Civil Supplies and Commerce and he retired from service on 31.12.2003. Post retirement, provisional pension was fixed and used to be paid to him, but that has since been withheld since August 2008, though the remaining retiral benefits have been paid to the petitioner.
(3.) THE petitioner's claim in this case is that he was entitled to the grant of ACP benefits during the period of his service, but the same was neither considered, nor granted to him, before his retirement and consequently, the petitioner has suffered financial loss on account of fixation of his pension at a lesser pay scale.;