UNION OF INDIA Vs. R S CHOPRA

JUDGEMENT

(1.) This appeal by Union of India is directed against the order dated 9/8/1995 passed by the Central Administrative Tribunal, bangalore Bench, Bangalore.

(2.) In the State of Karnataka sanctioned strength for the post in the cadre of director general of police of the Indian police service in the pay scale of Rs. 7600-8000 was only one. In terms of sub-rule (7) of rule 9 of the Indian Police Service (Pay) rules, 1954 (for short 'the Rules') the state government could create one ex-cadre post in addition to the regular post of the director general of police. In other words the state government could have created one cadre post in the cadre of director general of police in addition to one regular post in the cadre. As against the above legal position the State of Karnataka created five posts of ex cadre and five officers were promoted including the respondent no. 1 herein who was appointed as the director general of police and posted as commandant general, home guards and ex-officio director and director of fire-force, Bangalore with effect from 31/10/1991. The respondent no. 1 was not given the pay according to the scale of the post, namely, Rs. 7600-8000. After his retirement on superannuation on 31/12/1993, respondent no. 1, filed the original application before the Central administrative Tribunal, Bangalore Bench, bangalore praying for regularisation and for getting the benefit of the higher pay of the post of DGP for the period he had worked in that capacity. The tribunal directed the government of India to take a decision with regard to grant of approval to the creation of the extra post or posts for regularising of the appointment of respondent no. 1 herein within six months. Being aggrieved by the said order of the tribunal, the Union of India has filed this appeal.

(3.) We have heard Mr. Altaf Ahmad, learned additional solicitor general and Mr. Sanjay r. Hegde, learned counsel for the State of karnataka.