KRISHAN KUMAR DABAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petitions have been filed seeking directions to the Respondents to treat the date of promotion of petitioners to the rank of Sub-Inspector (Ministerial) as17/5/2016 i.e. date when promotion of the petitioners to said rank was released for purposes of pay fixation and to thereafter fix pay of the petitioners on said basis in accordance with Central Civil Services (Revised Pay) Rules, 2016 notified on 25/7/2016 together with payment of arrears.

(2.) Learned counsel for the petitioners states that the Petitioners, who were working as Assistant Sub-Inspector (Ministerial), were released for promotion to the rank of Sub-Inspector (Ministerial) in the pay band of Rs.9300.0034800 with Grade Pay of Rs.4200.00 vide order dtd. 17/5/2016.

(3.) She states that due to some administrative delay, the Petitioners were relieved from their place of posting and thereafter assumed charge of their promoted rank of Sub-Inspector after a delay of several months from the date of their promotion. She states that as of now petitioners have been considered promoted from the date they assumed charge of the promoted rank for purposes of pay fixation.