RAMVIR SINGH Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) (ORAL)

(2.) THE petitioners, by means of the present writ petition seek the relief of One Time Upword Movement Scheme (OTUM) for the pay scale as per the 1987 scheme of the respondent no.1.

(3.) THE counsel for the petitioner could not dispute that after the date of their initial joining in the years 1987-1988 their scale of pay was revised from Rs.1400-2300 to Rs.1640-2900 pursuant to the circular dated 9.3.1992. It is therefore quite clear that the petitioners already got the one time benefit of upword movement even prior to 8 years as was envisaged under the 1987 scheme. If that be so, the petitioners cannot claim a second/double benefit.