ROSHAN LAL Vs. UOI

JUDGEMENT

(1.) RELEVANT facts necessary to be noted for adjudication of present petition are as follows: -

(2.) THE claim(s) raised by the petitioner in the present petition is twofold: - I The petitioner ought to have been granted first and second financial upgradation under ACP Scheme not on March 25, 2006 (as granted by the department) but in the years 1993 and 2005 respectively when he rendered twelve and twenty -four years service, for the reason the ACP scheme envisages first financial upgradation after rendering twelve years service provided promotion is not granted in the meanwhile and the second financial upgradation after rendering twenty four years service.

(3.) THE ACP Scheme was notified under OM dated August 09, 1999 and was obviously designed to mitigate hardships in cases of either stagnation or a post being an isolation post. The idea was to grant two in situ upgradations, by paying the incumbent salary in the next above scale after 12 years and 24 years service rendered.