DELHI JAL BOARD Vs. BHAGWATI PRASAD

JUDGEMENT

(1.) FR 49(v) reads as under:-

(2.) Working in a substantive capacity as an Accountant, on January 04, 2002 the respondent was required to perform duties of the higher post i.e. Assistant Chief Accountant on the terms contained in the order dated January 04, 2002; and relevant would be to note the first term to the effect that 'the entrustment would be in his own pay scale of accountant' was accepted by the respondent.

(3.) Accepting the entrustment on current duty charge, the respondent started claiming salary in the pay scale of Assistant Chief Accountant and has succeeded before the Central Administrative Tribunal as per the impugned order dated March 12, 2010.