PRATAP SINGH Vs. UOI

JUDGEMENT

(1.) LEARNED counsel for the petitioner urges that of the various grounds urged in the writ petition, arguments are restricted to the grounds with respect to the anomaly which has been highlighted as per para 9(c)(iv) of the writ petition. The anomaly highlighted reads as under:-

(2.) RELEVANT facts to be noted are that working as 2-IC under CRPF, which is equivalent to the post of a Commandant in CISF, petitioner applied to proceed on deputation under CISF as AIG (Legal and Regulation). Being selected, he assumed charge on 29.3.1996.

(3.) STAGNATING for 2 years on the same pay-scale and as per policy, petitioner was granted first stagnation increment on 1.5.2005 and thus from said date started receiving salary (basic) in sum of `18,700/-.