PRAVEEN K. GOKHROO Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Prithu Parimal, learned advocate appearing for the petitioners and Mr. Priyank Lodha, learned advocate for the respondents.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioners have prayed that they be granted Grade Pay of Rs.5400.00.

(3.) As far as Special Civil Application No. 10710 of 2021 is concerned, the prayer is that the petitioner be granted Grade Pay of Rs.5400.00 from 15/10/2011 i.e. the date on which he completed four years of service on being granted ACP of Rs.4800.00. As far as Special Civil Application No. 10860 of 2021 is concerned, the prayer of the petitioner therein is to grant Grade Pay of Rs.5400.00 with effect from 1/9/2012 he having completed 4 years of service on that grade.