(1.) Petitioner has made a grievance about the non-acceptance of his option form dated 15.12.2010 seeking the postponement of the date of grant of revised pay scale. According to the petitioner, such option was exercised before the last date prescribed for such purpose i.e. 31.12.2010. The respondents contend that no valid option was received from the petitioner before the last date and, therefore, the same could not be considered.
(2.) Brief facts are as under:
(3.) The Government of India had implemented fresh pay scales for all its employees w.e.f. 01.01.2006. On 05.07.2010 the Government of India issued an office memorandum pointing out that as per Rule 11 of the Central Civil Services (Revised Pay) Rules, 2008 option lies with the Government servant to postpone to draw his pay in the existing scale from 01.01.2006 and to switch over to the revised scale from a later date. In the said memorandum, it was provided that in exercise of the powers under the CCS (Revised Pay) Rules, 2008 the President had granted relaxation in stipulation under Rule 6(4) of the said Rules and the employees may be permitted to revise their initial option latest by 31.12.2010 if such option is more beneficial to them. In the nutshell thus by virtue of the said office memorandum dated 05.07.2010 all Central Government employees were granted one time fresh option to postpone fixation of their pay scale in the revised scales beyond 01.01.2006 if the same was more beneficial to them. Such revised option, however, had to be exercised latest by 31.12.2010.