OM PRAKASH S/O SHRI SARDAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned Counsel for parties.

(2.) Grievance of the applicants is directed against an order passed in compliance of Tribunal's order dated 12.12.2002 in OA-1939/2002 whereby their request for grant of ACP Scheme, while reckoning the service from 1997, i.e., the date of appointment as shown in the seniority list for Khallasi, has been turned down.

(3.) LEARNED Counsel for applicant, referring to the combined seniority list of Mali and Mali Khallasi, would contend that the date of appointment of applicant No. 1 has been shown as 15.7.1977 and in accordance with the aforesaid seniority, it resulted in promotion of the applicant in the grade and scale of Rs. 2650-4000. Accordingly, now the respondents are estopped and are not allowed to reprobate by contending that the date of regular service in the case of the applicants would have to be reckoned post-screening.