ODEDRA NAGAJAN VEJA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner herein has challenged the decision of the respondent authorities regarding refixation of pay of the petitioner and withdrawal of the ACP with effect from the year 2001 and to direct the respondent authorities to recalculate the pension and retirement benefits payable to the petitioner as per the original date of ACP.

(2.) THE facts leading to the filing of the present petition could be set out in nutshell as under:

(3.) IT is required to be noted that the petitioner was granted ACP with effect from 09.08.2001 on completion of 12 years of service vide order dated 27.03.2002 subject to passing of Promotion Cadre Course. Therefore, the pay of the petitioner was re-fixed due to grant of ACP with effect from 20.11.2004 which is the date of passing of PCC instead of the initial date 09.08.2001 which is the date of completion of 12 years service in CISF). The view taken by the respondent is just and proper and we are in complete agreement with the same.