ALOK KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition involves the interpretation of Fundamental Rule 22. Is only a promotee entitled to the benefit of one notional increment or even a government servant re-appointed to a post carrying duties and responsibilities of greater importance?

(2.) The petitioners who were appointed as Pioneers (PNRs) appeared for a departmental examination in which they were successful and appointed in the following manner under the respondents:

(3.) The petitioners are presently posted/stationed at Headquarter, Project Swastik at Gangtok.