DELHI DEVELOPMENT AUTHORITY Vs. BEENA CHATTREE

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred against order dated 1.5.2006 passed by the Single Bench.

(2.) Briefly the facts are that the respondent was initially appointed on compassionate grounds on an ex-cadre post of Field Investigator with effect from 4.4.1989 in the pay scale of Rs.1400-2300.

(3.) On implementation of the Vth Pay Commission report the respondent was given the corresponding revised pay scale of Rs. 4500-7000 with effect from 1.1.1996. The respondent filed a representation stating that the post on which she was appointed was an ex-cadre post and that there was no promotional avenue for the said post. A Committee was appointed by the Vice Chairman to look into the representation. The Committee proposed as under :-