JUDGEMENT
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(1.)Heard learned counsel for the parties.
(2.)Issue pertaining to the scale in which Junior Hindi Translators were to be placed upon first financial upgradation came to be decided by the Central Administrative Tribunal on April 20, 2004 when O.A.No.2380/2003 was disposed of. The Tribunal noted that the ACP Scheme was introduced pursuant to the recommendations of the 5th Central Pay Commission. The object of the Scheme was to overcome the problem of stagnation. Those who did not earn a promotion within 12 years of joining service became entitled to a financial upgradation. The Tribunal noted that if there existed a hierarchy of posts, the financial upgradation had to be in the pay scale of the next above post, failing which, the pay scale next above in the various pay scales recommended by the Pay Commission. As regards the Junior Hindi Translators, the Tribunal held that they were entitled to be placed in the pay scale Rs. 6500 10500 inasmuch as there exists a hierarchical cadre structure in the organization.
(3.)The said decision of the Tribunal was upheld by this Court when WP(C) 297/2005 was dismissed in limine on January 11, 2005.
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