V. RAGHAVAN Vs. DIRECTOR GENERAL

JUDGEMENT

(1.) Petitioners in all these cases except the 1st petitioner in W.P.(C) No.10992/2018, entered service in CRPF as Constables and were re-mustered as Naiks and were thereafter promoted as Head constables. Subsequent to their promotion as Head Constables, the posts of Naiks and Head Constables merged, as per orders issued on 10.10.1994. Orders were issued introducing Assured Career Progression (ACP) Scheme to the Central Government employees as per Office Memorandum No.35034/1/97-Estt(D)dated 09.08.1999 which is produced as Ext.P2 in W.P.(C) No.12163/2018. In these writ petitions they are

(2.) nd financial seeking directions to grant them the upgradation under the ACP Scheme with effect from 09.08.1999. 2. Even though they have also prayed for revision of their pensionary benefits, the learned counsel for the petitioner submitted that they are not pressing that relief, in these writ petitions. 2nd

(3.) The petitioner in W.P.(C) No. 10992/2018, though commenced service as constable and re-mustered as Naik, he was not promoted as Head Constable as in the case of the other petitioners. On merger of the posts of Naiks with Head Constables with effect from 10.02.1995, he started drawing the pay attached to the merged post till his retirement.