UNUSH KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M. Appln. No.22743/2020 (Exemption from filing the true copies and from filing dim copies of annexures)

(2.) The application is disposed of. W.P. (C) 6430/2020

(3.) The two petitioners, being Sub-Inspectors (SIs) in the respondents Central Reserve Police Force (CRPF), have filed this petition seeking mandamus to the respondents CRPF to give the benefit of 2 nd Modified Assured Career Progression (MACP) Scheme to the petitioners, in the pay-scale of SI i.e. at Rs.9300- 34800 with Grade Pay of Rs.4200/-, since 1st January 2006, upon completion of 20 years of regular service, in the year 2005, by treating MACP Scheme as applicable since 1st January, 2006 onwards and to consequentially revise the pay of the petitioners.