MUKHTIAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner had prayed before the Central Administrative Tribunal that respondents be directed to give him Grade Pay in sum of Rs.2800 and not Rs.2400 in the Pay Band Rs.5200 - 20200 as recommended by the 6th Central Pay Commission. He further prayed that he be granted second financial upgradation envisaged by the Modified Assured Career Progression Scheme with effect from November 18, 2008.

(2.) RELIEF has been declined by the Tribunal.

(3.) PETITIONER is equating himself with one Sh.Shiv Kumar and one Sh.Prem Singh, both of whom were appointed as Copy Holder in the Ministry of Law, Legislative Department in the pay scale of Rs.3050 - 4590. Both got benefit of first financial upgradation in the scale of Rs.4000 - 6000 with effect from July 28, 2004 since they completed 12 years service since the then in vogue Assured Career Progression Scheme required financial upgradation to be given to an employee who could not earn a promotion even after serving for 12 years. With effect from July 28, 2004, the pay scale Rs.4000 - 6000 was upgraded to Rs.4500 - 7000 and accordingly Shiv Kumar and Prem Singh were placed in the said scale with effect from July 28, 2005. The two earned promotion to the post of Proof Reader on July 2, 2007 and October 01, 2009 respectively. Whereas Prem Singh retired from service as a Proof Reader, working as a Proof Reader Shiv Kumar was granted the second financial upgradation and was put in Pay Band-II of Rs.9300 - 34800 with Grade Pay of Rs.4200 under the Modified Assured Career Progression Scheme with effect from September 21, 2010.