REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS. 2087­2088 OF 2022

Union of India & Ors.      ..Appellant (S)

Versus

Shri C.R. Madhava Murthy & Anr.                       ..Respondent (S)

J U D G M E N T 

M. R. Shah, J.

1. Feeling aggrieved and dissatisfied with the impugned common

judgment   and   order   dated   31.07.2021  passed  by  the   High

Court of Karnataka in Writ Petition Nos. 33038­33039/2016,

by which the High Court has allowed the said writ petitions,

the   Union   of   India   and   others   have   preferred   the   present

appeals.

2. The facts leading to the present appeals in a nutshell are as

under: ­

2.1That the respondents herein ­ original writ petitioners were

appointed   as   Lower   Division   Clerk   on   01.02.1973   and

03.08.1973, respectively. Thereafter, they were promoted to the

post of Upper Division Clerk on 04.10.1976. That one of the

respondents was promoted to officiate as an Inspector w.e.f.

02.04.1981 and the other respondent was promoted to officiate

as  an  Inspector  on  13.07.1981.  One  Shri  C.K.  Satish  was

appointed as an Inspector on 17.12.1981 by way of direct

recruitment and one Shri B.S. Srikanth was also appointed as

an Inspector by way of direct recruitment on 15.05.1982.  

In order to provide upgradation to its employees and to

remove the stagnation on a particular post, the Union of India

introduced “Assured Career Progression Scheme” (ACP Scheme)

w.e.f. 09.08.1999. The said Shri C.K. Satish and Shri B.S.

Srikanth were granted upgradation under the ACP Scheme.

The   original   writ   petitioners   were   promoted   to   the   post   of

Superintendent of Central Excise and Customs on 02.07.2000.

The employees, juniors to the original writ petitioners were

granted upgradation under the ACP Scheme w.e.f. 17.12.2005

and 15.05.2006. However, it so happened that the persons who

were placed lower in the upgradation list than the original writ

petitioners, on account of upgradation granted to them under

the ACP Scheme, started drawing higher pay. Therefore, the

original   writ   petitioners   submitted   a   representation   to   the

Department for stepping up and to remove the anomaly and to

fix   their   salaries   at   par   with   their   juniors.   Thereafter,   the

original writ petitioners preferred O.A. Nos. 813 & 814/2014

before the Central Administrative Tribunal, Bengaluru Bench,

Bengaluru.   By   the   common   order   dated   04.01.2016,   the

Tribunal rejected the said applications. Feeling aggrieved and

dissatisfied with the common order dated 04.01.2016 passed

by the Tribunal, the respondents herein preferred the present

writ petitions before the High Court. On considering FR 22,

which provides for stepping up of pay and the removal of

anomaly   by   stepping   up   of   pay   of   a   senior   on   promotion

drawing lesser pay than his junior, by the impugned common

judgment   and   order   the   High   Court   has   allowed   the   writ

petitions and has directed the appellants herein to step up the

pay of the respondents herein, keeping in view the pay scale

which has been granted to the juniors from the date they have

started drawing lesser pay than their juniors. 

2.2Feeling aggrieved with the impugned common judgment and

order passed by the High Court, the Union of India and others

have preferred the present appeals.       

3. Ms. Madhvi Divan, learned ASG, appearing on behalf of the

appellants has vehemently submitted that while passing the

impugned common judgment and order, the High Court has

not  at  all  appreciated  and/or properly  considered  the  ACP

Scheme. 

3.1It is submitted that the respective original writ petitioners were

already   promoted   to  the  post   of   Superintendent   of  Central

Excise and Customs. It is submitted that once the respective

writ petitioners were already granted the promotion, thereafter,

there was no question of granting any stepping up of pay under

the ACP Scheme. 

3.2It is submitted that the High Court has not at all appreciated

the object and purpose of ACP Scheme. It is submitted that as

per the catena of judgments of this Court and various High

Courts, the purpose of the ACP Scheme/MACP Scheme is to

relieve   the   frustration   on   account   of   stagnation   and   the

Scheme does not involve the actual grant of promotional post

to the employees, but to merely monetary benefits in the form

of next higher grade subject to fulfilment of qualifications and

eligibility criteria. It is submitted therefore that when in the

present case the original writ petitioners were already promoted

to the next higher post – Superintendent of Central Excise and

Customs and they were placed in the appropriate pay scale of

the promotional post, thereafter, there was no question of any

stepping up in the pay.        

4. Having heard Ms. Madhvi Divan, learned ASG and considering

the facts and circumstances of the case, which has emerged

from the impugned judgment and order passed by the High

Court, it cannot be said that the original writ petitioners were

as such claiming the stepping up of the pay under the ACP

Scheme. Their grievance was with respect to the anomaly in the

pay   scale   and   their   grievance   was   that   while   granting

upgradation under the ACP Scheme, their juniors were getting

higher salaries than what they receive. Therefore, it was a case

of removal of anomaly by stepping up of pay of seniors on

promotion drawing a less pay than their juniors. 

5. The High Court has therefore rightly relied and/or considered

FR 22 and the order issued by the Government of India on

removal of anomaly by stepping up of pay, which reads as

under: ­ 

"(22) Removal of anomaly by stepping up of pay of Senior  on

promotion drawing less pay than his junior ­ (a) As a result of

application of FR 22 ­C. [Now FR 22 (I) (a) (1)]. In order to remove

the anomaly of a Government servant promoted or appointed to a

higher post on or after 1­4­1961 drawing a lower rate of pay in

that post than another Government servant junior to him in the

lower grade and promoted or appointed subsequently to another

identical post, it has been decided the in such cases the pay of the

senior officer in the higher post should be stepped up to a figure

equal to the pay as fixed for the junior officer in that higher post.

The   stepping   up   should   be   done   with   effect   from   the   date   of

promotion or appointment of the junior officer and will be subject

to the following conditions, namely: ­

(a)Both the junior and senior officers should belong to the

same   cadre   and   the   posts   in   which   they   have   been

promoted or appointed should be identical and in the

same cadre; 

(b)The scales of pay of the lower and higher posts in which

they are entitled to draw pay should be identical; 

(c)The   anomaly   should   be   directly   as   a   result   of   the

application of FR­22­C. For example, if even in the lower

post the junior officer draws from time to time a higher

rate of pay than the senior by virtue of grant of advance

increments, the above provisions will not be invoked to

step up the pay of the senior officer.”

The orders refixing the pay of the senior officers I accordance

with the above provisions shall be issued under FR­27. The

next   increment   of   the   senior   officer   will   be   drawn   on

completion of the requisite qualifying service with effect from

the date of refixation of pay. 

[G.I.,   M.F.,   0.M.   No.F.2   [78)­E.III   (A)/66,   dated   the   4th

February, 1966)".

6. Therefore, it was a case where a junior was drawing more pay

on account of upgradation under the ACP Scheme and there

was an anomaly and therefore, the pay of senior was required

to be stepped up. Hence, in the facts and circumstances of the

case, the High Court has rightly directed the appellants herein

to step up the pay of the original writ petitioners keeping in

view of pay scale which has been granted to the juniors from

the   date   they   have   started   drawing   lesser   pay   than   their

juniors. We are in complete agreement with the view taken by

the High Court. No interference of this Court is called for.     

7. In view of the above and for the reasons stated above, the

present appeals deserve to be dismissed and the same are

dismissed, accordingly. 

…………………………………J.

                          (M. R. SHAH)

…………………………………J.

         (B.V. NAGARATHNA)

New Delhi, 

April 06, 2022.