PRAMOD NARAYAN SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in his petition has made following prayer:

(2.) The admitted case of the petitioner is that he initially was appointed as a Head Constable in CRPF. The Ministry of Home Affairs drew a scheme dtd. 17/2/2011 upon the acceptance of 6th C.P.C's recommendations, and the respondent introduced ASI Rank in the executive cadre where it does not exist in the modalities for introducing the said rank.

(3.) Pursuant to the said scheme, the petitioner was promoted from Head Constable to ASI in 2011 and the same was accepted by him. In the year 2022, the petitioner filed a writ petition vide W.P.(C)11001/2022 to seek MACP benefit and consequently upgradation of the pay scale. The same was dismissed as withdrawn vide Order dtd. 2/11/2022 in view of the judgement dtd. 22/8/2022 passed by the Hon'ble Supreme Court in the case of Union of India and Others vs. Ex. HC/GD Virender Singh, 2022 SCC OnLine SC 1058.