SAVENDRA SINGH CHAUHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) CHALLENGE in the instant writ appeal is made against the order of the learned Single Judge passed on 25.06.2010 in WP(C) No.32(SH) of 2008 whereby and whereunder the learned Single Judge disposed of the writ petition by holding that as per communication dated 24.06.2010 the petitioner would be entitled to the pay scale of Rs.5200-20,200/- with effect from 19.11.2009 by way of granting first financial upgradation under Modified Assured Career Progressive Scheme (MACPS) without considering the points raised in the writ petition and hence the writ appeal.

(2.) IN the writ petition the petitioner sought the following relief - The petitioner should be given appropriate rank and pay scale as per guideline of Fifth Pay Commission and Office Memorandum dated 22.01.1998.

(3.) THEREAFTER the 5th Pay Commission came into existence wherefor all technical ranks were re-designated and the pay scale were revised. In all the paramilitary forces, the technical combatant staff were given the rank and pay scale of SI, ASI and Hav as follows: -