COMMISSIONER OF POLICE Vs. ROHTASH KUMAR

JUDGEMENT

(1.) The Respondent joined the Delhi Police as a Constable and superannuated as a Sub-Inspector on 31/3/2022.

(2.) After superannuation, he addressed a representation to the petitioners on 20/5/2022 in which he submitted that Chandrabhan, one of his juniors, was drawing a higher basic pay than him. He, therefore, sought refixation of his pay so that he was not disadvantageously placed vis-a-vis the aforementioned Chandrabhan.

(3.) Aggrieved by the aforesaid communications dtd. 6/7/2022 and 14/7/2022, addressed to him by the DCP, the respondent petitioned the Central Administrative Tribunal 'the Tribunal' by way of OA 3371/2022, seeking quashing of the said letters and refixation of his pay with effect from 2006 by allowing him to exercise his option to be granted ACP benefit after he drew his first annual increment that year.