NEW DELHI MUNICIPAL COUNCIL Vs. CHANDER LATA

JUDGEMENT

(1.) RESPONDENT Chander Lata, working as a Junior Librarian was seeking benefit of the Assures Career Progression Scheme as per which a person holding a post if not being promoted once in 12 years and for a second time within 24 years would be entitled to a financial upgradation after 12 years and 24 years.

(2.) AS per the ACP scheme if the post was an isolation post the financial upgradation had to be in the next above pay scale and if there was a promotional post available, the financial upgradation had to be by placing the person in the pay scale of the promotional post.

(3.) THE respondent took the stand that the post of a Junior Librarian held by her was an isolation post. On the strength of quixotic reasoning, logic whereof we just do not understand, the Tribunal pointed that the post held by the respondent was an isolation post. The reasoning of the Tribunal is in paragraph No.9 of the impugned decision dated September 14, 2012 which reads as under: