- (1.) : Heard the parties.
(2.) THE petitioner, who retired on 30.6.2002 on the post of Joint Director (Industries), Govt. of Jharkhand, has filed this application with a simple prayer that the respondents be directed to implement the recommendation made by the Fitment Appellate Committee and fix the pay scale of the petitioner in the pay scale of Rs. 14,300 -18,300/ - of the post of Joint Director (Industries). The grievance of the petitioner is that pursuant to Vth Pay Revision Committee in 1996 the Fitment Appellate Committee, which was constituted under the chairmanship of a serving Judge of the High Court to consider any errors or mistakes in the recommendations made by the Fitment Committee or the State Government's decision, the State Government had agreed that the recommendation of the Fitment Appellate Committee would be binding and its recommendations would be implemented by the State Government with effect from 1.1.1996, however it was said that the material benefits would be allowed w.e.f. 1.4.1997 only.
(3.) IT is stated that though the petitioner has retired on 30.6.2002, but up -till now the recommendation of the Fitment Appellate Committee recommending to fix the pay scale of the Joint Director (Industries) in the pay scale of Rs. 14,30018,300/ -, but the said recommendation has not yet been implemented though the recommendation was made long back but the petitioner is being deprived of the difference of pay right from 1.4.1997 which he is entitled to get on the basis of the aforesaid recommendation of the Fitment Appellate Committee.;