BHOMESWAR MISRA Vs. UNION OF INDIA AND OTHERS
LAWS(CAL)-1988-3-67
HIGH COURT OF CALCUTTA
Decided on March 30,1988

Bhomeswar Misra Appellant
VERSUS
UNION OF INDIA AND OTHERS Respondents

JUDGEMENT

Sudhir Ranjan Roy, J. - (1.) The petitioner was appointed as Inspector/Executive in the Central Industrial Security Force (in short the CISF) on 1 August 1970. Therefrom he was promoted as Deputy S. P. on 12 February 1971 and thereafter on 16 February 1972 he was promoted as Assistant Commandant in the scale of Rs. 350-900. In the said scale of pay the petitioner was allowed to cross the efficiency bar at the stage of Rs. 590 with effect from 20 August 1974 and he was granted regular increments up to 1 August 1976, thereby raising his pay to Rs. 680 with effect from 1 August 1976.
(2.) The scale of pay of the petitioner was revised by the Third Central Pay Commission to Rs. 650-1230 and in the said revised scale the petitioner's pay was fixed at Rs. 810 with effect from 1 January 1973 and his next date of increment was mentioned as 20 August 1973.
(3.) Though the petitioner was scheduled to cross the efficiency bar at Rs. 810 with effect from 20 August 1973, he was actually allowed to cross the said efficiency bar with effect from 1 August 1978 on the ground of certain adverse remarks against him.;


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