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Judgment
I.A. No.7800 of 2015 is for impleadment of the District Provident Fund Officer, Rohtas as respondent. The same is allowed.
There is no rebuttal to the position emerging from the counter affidavit filed on behalf of the respondents with regard to the steps taken for settlement of the post retiral dues including grant of benefit of ACP or MACP etc. Instead of wasting judicial time, the petitioner would be well advised to approach the authority, including Treasury Officer concerned, where authorization has been sent for processing. It is also obligatory upon him to complete the due process, if he wants to earn the benefit of authorizations.
Counsel for the petitioner submits that the MACP, which has been given, has not been given rightly and he has serious reservation about what has been authorized.
It is up to the petitioner to bring it to the notice of the sanctioning authority, who will verify the position and take remedial measure, if it is required.
Writ application stands disposed of in view of the above.