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Judgment
The writ petitioner in the instant case is before this Court seeking grant of service benefits of three advance increment and for two financial upgradations under the Assured Career Progression Scheme, 2010. This claim is made on the basis of the petitioners' entitlement that he has completed over 24(twenty-four) years of continuous service against the post of Gram Sevak.
Mr. H.L. Shangreiso, learned counsel on behalf of the petitioner submits that from the prayers set out in the writ petition, the relief claimed presently will be confined only to prayer No. (i) and prayer No. (iii) which is as follows:
"i. the action of the respondent in denying to extent three advance increment with effect from 01.01.1996 under Meghalaya Services (Revision of Pay) Rules, 1997.
iii. denial of two financial upgradation under the Assured Career Progression Scheme (ACPS) vide OM dated 22nd February, 2010 to the writ petitioner despite of completion of 24 years continuous service against the post of Gram Sevak".
He further submits that there can be no denial of the instant relief of the petitioner, inasmuch as, the Respondents' action is unjustified and has resulted in his being deprived of his due service benefits, which is normally extended to all other employees.
Mr. S. Sen Gupta, learned Addl. Sr. GA on behalf of the State respondents today has produced a letter dated 16th August, 2019 forwarded vide letter dated 20th August, 2019 from the Monitoring cum Evaluation Officer, Directorate of Community & Rural Development, Meghalaya, Shillong. He submits that by this communication, it has been conveyed that the case of the petitioner is under active consideration and the delay was caused in view of the fact that the service book of the writ petitioner, which is necessary for verification of his service from 01.01.1996 onwards is lying with the Finance (Pay Revision) Department, Shillong. As such, he submits that perhaps the matter be closed allowing the respondents to process the case of the petitioner in due course.
I have heard learned counsels for the parties and considered the submissions.
As submitted by the learned Addl. Sr. GA and on perusal of the letter dated 16th August, 2019, it is clear that the case of the petitioner is under consideration and as such, it will be in the fitness of things, if this instant matter is disposed of at this stage with a direction that the consideration of the petitioner's case be done expeditiously preferably within a period of 3(three) months from the date of receipt of a certified copy of this order.
Needless to say, it is open to the petitioner to re-agitate the matter if his case is rejected.
With the above noted directions, the writ petition is accordingly disposed of.