MEENAKSHI VASHIST INFORMATION ASSISTANT RE DESIGNATED AS TOURIST INFORMATION OFFICER GROUP C W/O SHRI SANJIV VASHIST Vs. UNION OF INDIA

JUDGEMENT

(1.) AS these two OAS are founded on similar facts and identical question of law, in order to avoid multiplicity and wastage of public exchequer, both the OAS are disposed of by this common order.

(2.) It is no more res integra that similarly circumstanced Information Assistants, namely, Ms. Elizabeth Varte and Smt. Laxmi Thakur having failed to get 1st ACP benefit filed OA-2199/2004, which was contested by the respondents on the grounds that after restructuring there has been an intermediatory scale. Accordingly, the ACP scheme envisages grant of financial benefits from the higher hierarchy of the scale. Accordingly, the contest was to deprive the applicants the benefit of scale of ACP in the scale of Rs.6500-10500/-.

(3.) WHEN the applicants approached the respondents by filing representation claiming extension of benefit of the order passed by the Tribunal (supra) by an order dated 5.10.2001, it has been denied to the applicants on the ground that though to avoid contempt, the directions of the Tribunal have been implemented, yet it is on the provisional basis pending appeal in the High Court and as per the advice of the DOPT, it has been decided not to extend the benefit of ACP to the applicants.