COMMISSIONER OF POLICE Vs. HIRA LAL

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India, assailing the order dtd. 11/2/2020 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter 'Tribunal') in O.A. No. 2240/2014, whereby the learned Tribunal directed the Petitioners to re-determine, by a speaking order, the pay of the Respondent/Sh. Hira Lal as well as his entitlement to benefits under the Assured Career Progression ('ACP')/ Modified Assured Career Progression ('MACP') Schemes by adding the service rendered by him in the Ministry of Information and Broadcasting from 16/6/1989 to 31/7/1991, if not already done.

(2.) The quintessential facets governing the present dispute are that the Respondent was appointed as Engineering Assistant ('EA') in the Ministry of Information and Broadcasting and served in the said post from 16/6/1989 till 31/7/1991 in the pay scale of Rs.1400.002600.

(3.) On 1/8/1991, after submitting a technical resignation, the Respondent joined the Delhi Police as ASI (Radio Technician) in the pay scale of Rs.1600.002660.