LAWS(DLH)-2011-4-74

R S SENGOR Vs. UNION OF INDIA

Decided On April 04, 2011
R.S.SENGOR Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) PRIOR to the implementation of the Pay-Bands recommended by the 6th Central Pay Commission, Inspectors in CISF were placed in the Pay-Scale Rs. 6,500-200-10,500/- till 31.5.2005 which was upgraded to Rs. 7,450-225-11,500/- with effect from 1.1.2006 and with the promulgation of the new Pay-Scales after 6th Central Pay Commission gave a report, Inspectors were placed in the Pay Band II i.e. Rs. 9,300-34,800/- + Grade Pay of Rs. 4,600/-. It is apparent that the erstwhile concept of pay scale stands replaced by the concept of Pay Band.

(2.) THE earlier Assured Career Progression Scheme which was in force till 31.8.2008 envisaged two financial upgradations as per DOPT OM dated 9.8.1999; the first upgradation after completing 12 years' service and the second after completion of 24 years' service.

(3.) PARA 2, 8 and 8.1 of the Modified Assured Career Progression Scheme (MACPS) are relevant and they are noted as under:-