SHANTHI PUGHAZENTHI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition is directed against the order, dated 29.04.2009, passed by the Central Administrative Tribunal, Madras Bench, in O.A.No.905 of 2007, wherein the claim made by the petitioner/applicant for grant of first financial upgradation under the Assured Career Progression Scheme from the date of completion of 12 years of service after including her past service rendered in the University Grants Commission with all consequential benefits, was rejected and the original application was dismissed.

(2.) IT is the case of the petitioner that she was appointed to the post of Lower Division Clerk in University Grants Commission through Staff Selection Commission in the year 1986 and she joined service on 08.02.1988 and on personal request, she was transferred to the Office of Accountant General (A& E), Chennai, the second respondent herein, on 25.06.1991 on unilateral transfer basis. IT is the further case of the petitioner that the second respondent refused to take into account her past service for the purpose of fixing pay and for calculating pensionary benefits and hence, she has approached the Central Administrative Tribunal by filing O.A. No.380 of 2001 and the Tribunal, as per order dated 12.02.2002, allowed the application and directed the second respondent to take into account the past service rendered by the petitioner in University Grants Commission for the purpose of fixing pay and for computing pensionary benefits, against which, the respondents have filed a writ petition and the same was dismissed by confirming the order passed by the Tribunal and pursuant to the said order, the petitioner's pay was fixed by the second respondent.

(3.) HEARD the learned counsel for the petitioner and the learned counsel for the respondents.