JAGAN SHUKLA Vs. UNION OF INDIA

JUDGEMENT

(1.) ORDER dated 04.04.08 passed by Central Administrative Tribunal, Jabalpur Bench Jabalpur is being assailed vide this petition under Article 227 of Constitution of India.

(2.) BY impugned order, Original Application; O.A. No.214/06; whereby; petitioners claimed the grant of benefit of first financial upgradation under Assured Carrier Progression Scheme, 1999, (referred as ACP) has been rejected.

(3.) IN the case at hand it is not in dispute that the procedure as is prescribed for filling the post reserved for direct recruitment was not adheared to instead group 'C' personnels of the Ordnance Factories were promoted/appointed against 20% quota by holding a selection test. After being appointed/promoted as Supervisor Grade 'B', the petitioners were granted revised pay scale of Rs.1400-2300/- under 4th pay commission. Subsequently, the post of Supervisor 'B' was redesignated as Chargeman Grade II, w.e.f. 1.1.96.