GAJENDRA PAL SHARMA S/O S N SHARMA EX ASSISTANT MANAGER/DAIRY SUPERVISOR DELHI MILK SCHEME Vs. UNION OF INDIA

JUDGEMENT

(1.) THROUGH this application has been sought review of orders dated 27.2.2006 whereby OA No. 462/2005 was dismissed being without merit.

(2.) The learned Counsel of applicant stated that there are errors apparent on the face of record in Tribunal's orders. He stated that applicant had been enjoying in situ promotion in scale Rs.5000-8000 prior to introduction of ACP Scheme in 1999, therefore, granting first financial upgradation under the ACP Scheme in scale Rs.5000-8000 was not correct course of action. He further stated that applicant had not asked for upgradation under ACP Scheme in scale Rs.5500-9000. He drew our attention to paragraph 5.6 of the OA which reads:

(3.) THIRDLY, the learned Counsel of applicant also drew our attention to Annexure RA-III whereby respondents granted first upgradation under ACP Scheme in scale Rs.6500-10500 but later on it was withdrawn, but sanctioned on 9.11.2005. The learned Counsel pointed out that this position has not been reflected in the Tribunal's orders.