UNION OF INDIA Vs. PRAVESH MEHRA

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 24.09.2010 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No.1870/2009. The said original application which was filed by the respondent herein was allowed by the Tribunal.

(2.) THE issue raised in the said O.A. was as to from which date the Dynamic Assured Career Progression (DACP) Scheme as recommended by the 5th Central Pay Commission was to apply with regard to dental surgeons working under the Ministry of Health and Family Welfare/Central Government.

(3.) THEREAFTER a Memorandum of Settlement between the Ministry of Health and Family Welfare and the Joint Action Council of Service Doctors was executed on 10.04.1989. Paragraph 4.2 of the said settlement reads as under:-