PRABHAKAR RAO THANIKONDA Vs. EXPORT INSPECTION COUNCIL

JUDGEMENT

(1.) This is an appeal under Clause X of Letters Patent Act, 1866 assailing the impugned order dtd. 5/4/2023 passed by the learned Single Judge in W.P.(C) No.13777/2021 whereby the prayer seeking grant of ACP/MACP at higher Grade Pay from earlier date on the ground that the posts of Junior Scientific Assistant (hereinafter referred to as 'JSA') and Technical Officer (hereinafter referred to as 'TO') were merged, was rejected.

(2.) The prayers as sought by the appellants in their writ petitions before the learned Single Judge are as under:-

(3.) The facts as noted by the learned Single Judge in the impugned order, shorn of all unnecessary details and germane to the dispute, are as under:-