LAWS(DLH)-2012-7-412

R S MISRA Vs. UOI

Decided On July 23, 2012
R S MISRA Appellant
V/S
UOI Respondents

JUDGEMENT

(1.) THIS petition is directed against the order dated 29.08.2006 passed in

(2.) THE petitioner who appears in person was a Post Graduate Teacher (PGT) (Chemistry) in Kendriya Vidyalaya Sangathan (KVS) and he has approached the Tribunal by virtue of the said original application seeking quashing of the order dated 14.03.2005 whereby he has been denied the selection scale w.e.f. 02.07.2000.

(3.) A plain reading of the above Government order dated 12.08.1987 clearly indicates that selection scale is to be granted after 12 years service in the senior scale of the respective cadre. Secondly, there was also a restriction on the number of persons who could get the selection scale and that was limited to 20% in the senior scale of the respective cadre. Thirdly, and more importantly, the senior scale and selection scale were to be given "after screening regarding their satisfactory performance by an appropriate DPC."