RAM NIWAS Vs. UOI

JUDGEMENT

(1.) Petitioner's challenge before the Central Administrative Tribunal by and under OA No.2094/2004 was not successful inasmuch as vide impugned order dated 18.1.2006, OA No.2094/2004 has been dismissed.

(2.) It was the case of the petitioner that benefit of second upgradation under the ACP scheme was being denied to him and additionally he was being discriminated inasmuch as persons junior to him were granted second upgradation under the ACP scheme.

(3.) The Tribunal has found that the petitioner got two upgradations i.e. firstly, when his salary was upgraded in the scale `3050-4590 and when it was further upgraded to `4000-6000.