KAPTAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners, who are eight in number, are aggrieved by the order dated 11.10.2011 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No.2952/2010. The petitioners were initially appointed as Chowkidars/Mazdoors/Sweepers in the year 1971 in the office of the Garrison Engineer (West), Delhi Cantonment, in the pay-scale of Rs.70-1-80-EB-1-85. Subsequently, they were appointed as Motor Pump Attendants (MPAs) in the year 1976. Thereafter, the said post of MPA was re-designated as Refrigeration Mechanic on 10.12.1982 in the pay scale of Rs.260-6-326-EB-8-350. Subsequently, the petitioners were also promoted to the post of Refrigeration Mechanic (Highly Skilled) in the year 2003 in the pay scale of Rs.4000-100-6000.

(2.) THE petitioners are seeking the second financial upgradation under the Assured Career Progression Scheme (ACP) on having completed 24 years of regular service. They are claiming financial upgradation to the pay scale of Rs.5000-8000 under the said ACP scheme on 09.08.1999.

(3.) THE learned counsel for the petitioners drew our attention to a letter dated 15.07.2005 issued by the Headquarters, Commander Works Engineer, Delhi Cantonment, which is to the following effect:-