DR. SMT. DURGA B. RAJNALA Vs. UNION OF INDIA, THROUGH THE SECRETARY MINISTRY OF HOME AFFAIRS, NEW DELHI AND OTHERS

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and Smt.Siva Kumari, learned counsel for the respondents.

(2.) In this Writ Petition, the petitioner has challenged the inaction of the respondents in fixing her seniority, fixing her pay and denying notional promotion and other consequential benefits to her as per the admissible service rules and in accordance with Dynamic Assured Career Progression (DACP) Scheme dated 05-04-2002 framed by the Government of India, Ministry of Health and Family Welfare (Department of Health) in its Notification No.21/14/97-PC(H)/CHS-V. She seeks a consequential direction to the respondents to promote her as Senior Medical Officer in 1998, Chief Medical Officer in 2006 and Chief Medical Officer (NFSG) in 2007 by fixing the pay scale accordingly and also to release the arrears of monetary benefits and other consequential benefits including admissible notional promotion.

(3.) The petitioner was appointed as an Ad-hoc Medical Officer in the Central Industrial Security Force (CISF) on 29-10-1994 after she secured MBBS degree in 1992 after undergoing selection process. Her initial appointment was for six months, but the same was extended from time to time with the approval of Department of Personnel and Training, Ministry of Health and Home Affairs.