- (1.) This writ petition under article 226 of the Constitution of India has been filed by the petitioner seeking issuance of a direction to the respondents to make payment of his salary for the period from 16.5.2007 and from 1.6.2007 to 5.7.2007 and leave salary from 6.7. 2007 to 6.1.2008 together with interest at the rate of 18 percent . The petitioner has further prayed that the Accrued Career Progression (ACP) due may be given to him in accordance with law.
(2.) Respondent 3 to 5 have filed counter affidavit in which in paragraphs 6 and 7, it is stated as under : "6. That at the out set , the answering respondents respectfully state that petitioner has already been paid his salary from16.5.2007 and from 1.6.2007 to 5.7.2007, arrear salary from 1.6.2007 to 5.7.2007, leave salary from 6,7.2007 to 6.1.2008 and salary from 7.1.2008 to November, 2008. 7. That so far as the grant of benefit of accrued career progression (ACP) is concerned, the Chief Engineer, Minor Irrigation, Ranchi, has been directed to submit petitioner "â„¢s service book and check slip required to consider the matter for grant of ACP to the petitioner. This has been done by the departmental Memo No. 3694 dated 29.12.2008. After obtaining service book and required check slip, the matter will be put up before the departmental screening committee for its recommendation."
(3.) According to the counter affidavit, first grievance of the petitioner has been redressed. So far second grievance is concerned, it is in the process.;