UNION OF INDIA Vs. V PANDIAN

JUDGEMENT

(1.) THE writ petitions are directed against the order dated 8th July, 2008, whereby and whereunder the concerned employees were granted the pay scale of Rs.4500-7000 and other consequential benefits under the second Assured Career Promotion.

(2.) HEARD the learned counsel for the petitioner and the learned counsel for the first respondent.

(3.) IT is the contention of the petitioner that since the scale of pay fixed for the Circle Cadre Grade II, Grade I and ACP-I and ACP-II are one and same, that is, Rs.4000-100-6000, corrigendum dated 20-08-2007 was issued for revising the scale of pay. According the petitioner, there is no provision under the ACP to provide for a pay scale higher than the one applicable on promotion, if the scales of the feeder and the promotional post happen to be the same.