BUREAU OF INDIAN STANDARDS Vs. R P SINGH

JUDGEMENT

(1.) These appeals under letters patent are directed against the judgment and order of a learned single judge, dated 31-5-2005 in WP Nos. 6372-73; 6376 and 6382 of 2003.

(2.) The respondents had claimed for directions to the appellant (Bureau of Indian Standards, hereafter BIS) to promote them as Scientists-D in the pay- scale of Rs.12,000-375-16,500/- on the date of their completion of 5 years of service in the lower grade, under a scheme known as the Flexible Complementing Scheme (hereinafter referred to as `the Scheme').

(3.) The BIS is governed by statutory regulations. The relevant provision, viz Regulation 9 of Bureau of Indian Standards (Recruitment to Scientific Cadre) Regulation, 1988, read as follows: