LAWS(DLH)-2010-5-221

KRISHAN PAL AND ORS. Vs. MCD AND ORS.

Decided On May 05, 2010
Krishan Pal And Ors. Appellant
V/S
MCD and Ors. Respondents

JUDGEMENT

(1.) THE petitioners have impugned the order dated 11th December, 2009 passed by the Central Administrative Tribunal, Principal Bench in TA No. 903/2009 titled as Krishan Pal and Ors. v. MCD, dismissing their Original Application claiming grant of 2nd financial upgradation in their pay scale in accordance with the office order dated 13th May, 2003 allegedly also granted to the similarly situated other employees.

(2.) THE petitioner No. 1 was initially appointed as Seasonal Malaria Jamadar in January, 1971 and were promoted as AMI/SW on 6th September, 1977. The petitioner No. 2 was also initially appointed as Seasonal Malaria Beldar on 12th August, 1976 and was promoted as AMI/SW on 1st June, 1978 and ACP benefit was granted to the petitioner No. 2 w.e.f. 12th August, 2000. The petitioner No. 3, Sh. Suraj Bhan was also appointed as Seasonal Malaria Beldar (SMB) on 8th February, 1978 and was promoted as AMI/SW on 4th July, 1978 and was granted first ACP benefit w.e.f. 8th February, 2002.

(3.) THIS was challenged by the petitioners contending that they were directly appointed to the post of Assistant Malaria Inspector during the period 1977 -78 and consequently, after their direct appointment, since they have not been given any promotion besides the first ACP benefit, they are entitled for 2nd ACP benefit also.