Arun Kumar Sinha v. State Of Bihar

Ravi Ranjan, J.:— Heard parties.

2. This writ application has been filed for a direction to the respondent no. 2 to consider the claim of the petitioner for grant of 2nd A.C.P after completion of 24 years of satisfactory service in Grade-I with Grade Pay of Rs. 4800/- in the pay scale of Rs. 9300-34800/- which, according to him, is due since 6.07.2006

3. It is contended on behalf of the petitioner that he has approached the District Education Officer, Nawada by filing a representation in this regard on 25.01.2016 (Annexure-2) but no decision has been taken as yet.

4. Accordingly, this writ application is being disposed of with a liberty to the petitioner to approach the District Education Officer, Nawada once again by filing a detailed representation alongwith a copy of this order. Thereafter, the respondent no. 2 would be required to take a decision on its own merit and in accordance with law within a period of two months from the date of receipt/production of a copy of representation.

5. It is made clear that if the petitioner's claim is found tenable then consequential action should be taken within a further period of two months.

6. It is also made clear that if the petitioner's claim is not found tenable then a reasoned order would be required to be passed and communicated by the authority concerned.