PANNA LAL SHOME Vs. NORTH EASTERN HILL UNIVERSITY

JUDGEMENT

(1.) It is the petitioners' case that there has been an incorrect interpretation of para 5 of the Modified Assured Career Progression (MACP) Scheme by the respondent/NEHU resulting in denial of grant of the appropriate grade pay under the 6th Central Pay Commission which has prompted the petitioners to approach this Court with respective application under Article 226 of the Constitution of India with the prayer made therein.

(2.) Heard Ms. A. Paul, learned Sr. counsel for the petitioners who has submitted that the background facts of the case of the petitioners is that the petitioner in WP(C) 45 of 2015, was appointed as Junior Stenographer in the North Eastern Hill University (NEHU) on 6/3/1986 in the pay scale of Rs.330.0010-380-EB-15-560.

(3.) In course of his service, on completion of 8 years of service, he was granted the 1st financial upgradation under the One Time Upward Movement (OTUM) Scheme and his pay was then revised to Rs.5500.00175-9000 w.e.f. 6/3/1994. This was on account of the recommendations made under the 5th Central Pay Commission which was also adopted by the University Grants Commission (UGC), whereby the One Time Upward Movement Scheme was also made applicable to the staff of NEHU.