UNION OF INDIA Vs. SHER SINGH

JUDGEMENT

(1.) THE petitioners, Union of India and Ors have assailed the order dated 2nd march, 2007 passed in O. A No. 1024/2006, Sh. Sher Singh v. Union of India and Ors granting officiating allowance on the post of Sub Post Master in the grade hsg-I to the respondent and setting aside the orders dated 14th September, 2005 and 30th March, 2006 passed by the petitioners denying him the officiating allowance.

(2.) THE respondent joined the petitioners service as a Postman with effect from 15th July, 1966. He was promoted to the post of Postal Assistant after he qualified the departmental examination with effect from 14th July, 1973. The respondent was also placed in higher pay scale of LSG (Lower Selection Grade)with effect from 14th July, 1989 under the time bound one promotion scheme and he was promoted to the norms based LSG post with effect from 25th January, 1994.

(3.) ACCORDING to the respondent he was placed in the next higher pay scale of hsg-II with effect from 1st January, 1995 vide memo dated 12th May, 1995 under the BCR Scheme.