Central Administrative Tribunal - Chandigarh
Sehdev Paswan vs Govind Mohan Ias, Secretary on 1 September, 2025
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CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
CP 190/2024 IN OA 976/2017
Dated: 01.09.2025
HON'BLE SH. SURESH KUMAR BATRA MEMBER (J)
HON'BLE MRS. RASHMI SAXENA SAHNI, MEMBER (A)
1. Sehdev Paswan S/o Lt. Sh. Lila Ram, Aged 62 years, Retired as Data
Entry Operator Grade "B", Office of Directorate of Census Operations,
U.T., Chandigarh.
2. Malkiat Kaur, W/o Sh. G.S. Kang, Aged 65 years, Retired as Data Entry
Operator Grade 'B', Offioe of Directorate of Census Operations, U.T.,
Chandigarh. -
3. Savira Bajaj, D/o Sh. Balraj Bajaj, Aged 64 years, Retired as Data
Entry Operator Grade 'B', Office of Directorate of Census Operations,
U.T., Chandigarh.
4. Sudha Jain, W/o Sh. P.K. Jain, Aged 63 years, Retired as Data Entry
Operator Grade "B", Office of Directorate of Census Operations, U.T.,
Chandigarh.
5. Rajinder Kaur, W/o Sh. Jarnail Singh, Aged 66 Years, Retired as Data
Entry Operator Grade "B", Office of Directorate of Census Operations,
U.T., Chandigarh.
...Petitioners
(BY ADVOCATE: SH. ROHIT SETH)
VERSUS
1. Govind Mohan IAS, Secretary, Union of India, Ministry of Home
Affairs, North block, Central Secretariat, New Delhi-110007.
Email: [email protected]
DINKY 2025.09.04
BANSAL 10:34:05+05'30'
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2. Mrìtyunjay Kumar Narayan, IAS, Registrar General India- cum-
Census Commissioner, 2-A, Man Singh Road, New, Delhi-
110011
.....Respondents
(BY ADVOCATE: SH. ASHISH RAWAL)
O R D E R(Oral)
Per: SURESH KUMAR BATRA MEMBER (J)
1. Learned counsel for respondents submits that the competent authority has conveyed its approval for implementation of the order dated 02.05.2019 passed by Tribunal in respect of petitioners, for grant of 2nd financial upgradation under ACP scheme w.e.f. 01.01.2006 onwards as "in personam basis"
without any precedent value subject to payment of arrears in terms of order dated 13.08.2008 of Hon'ble Apex Court in Civil Appeal No. 5151-5152 of 2008.
2. We are satisfied with the steps taken by respondents for complying with the direction issued by this Tribunal. With the consent of both the parties, the CP is closed.
3. Respondents are discharged from the notice of CP.
RASHMI SAXENA SAHNI SURESH KUMAR BATRA
MEMBER (A) MEMBER (J)
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DINKY 2025.09.04
BANSAL 10:34:05+05'30'