COMMISSIONER OF POLICE DELHI Vs. INSPR PREM SINGH

JUDGEMENT

(1.) Exemption allowed subject to all just exceptions.

(2.) Application stands disposed of.

(3.) The respondent was granted financial upgradation, under the Assured Career Progression ACP Scheme w.e.f. With effect from 1/2/2007 and second financial upgradation, under the Modified Assured Career Progression Scheme w.e.f. 1/4/2015. The respondent claims entitlement to ACP w.e.f. 15/2/2006 and MACP w.e.f. 15/2/2014. The Central Administrative Tribunal"the Tribunal" hereinafter has allowed the claims. The Delhi Police challenges the decision.