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Judgment
15 paragraphs · 256 wordsPradeep Kumar, Member (A)
The applicant herein was appointed as a Constable in RPF on 16.12.1986. This post carried the pay scale of Rs. 825-1200. Unfortunately, he was
medically de-categorized later and he was redeployed to another post on 28.02.1997 which carried a pay scale of Rs. 775-1025. However, the basic
pay drawn by him in his earlier post as Constable was protected.
The applicant was granted 2nd MACP wef 1.1.2009 in the pay scale PB2 + GP Rs 2400/-. He is aggrieved that he ought to have been given financial
upgradation in a higher pay scale as compared to what has been granted to him.
Towards this end, he has preferred a detailed representation on 08.04.2019 (Annexure A-2). However, this has not been replied as yet. Feeling
aggrieved, the instant OA has been filed by the applicant.
Issue notice. Learned counsel Sh. Krishna Kant Sharma appears on advance information and accepts notice on behalf of respondents.
At this stage, learned counsel for the applicant pleads that the applicant will be satisfied if direction can be issued to the respondents to decide the
pending representation in a time bound manner.
In view of forgoing, the OA is disposed of at admission stage itself, without going into the merits of the case, with a directions to the respondents to
decide the pending representation of the applicant, keeping in view the extent policy directives on the subject, by passing a reasoned and speaking
order, within a period of eight weeks, under advice to the applicant.
No costs.