BHOOP SINGH KAUSHIK Vs. UNION OF INDIA

JUDGEMENT

(1.) THE 6th Central Pay Commission recommended that certain posts of Senior Principal Private Secretaries be upgraded to that of a The recommendations of the 6th Central Pay Principal Staff Officer. Commission were processed and accepted by the Central Government in August, 2008 requiring a certain percentage of the posts of Senior Principal Private Secretaries be upgraded to that of a Principal Staff Officer.

(2.) AFTER collecting relevant information pertaining to the number of Senior Principal Private Secretaries functioning, on March 20, 2009, decision was taken to upgrade 39 posts to that of Principal Staff Officer.

(3.) IN the interregnum, petitioner superannuated on March 31, 2009. By the time the select panel was prepared promoting 39 Senior Principal Private Secretaries as Principal Staff Officers, name of the petitioner could not be considered inasmuch as on March 31, 2009 he had superannuated.