AI Structured Summary
Not yet generated for this judgment
Judgment
Consequent upon the Clarification by Railway Board vide its letter
No. E (P&A)1-99/SP-1/Gen-2 dated 12.06.2001 and No. E (P&A)1-
20o10-SP-1/Gen1-2 dated pay/Special Allowance 26.07.20110, the
Qualification on passing Appendix IlIA Examination) may be (IREM
taken into pay on promotion to consideration for fixation of higher
grade. Subsequently, the employees who has been pay of the
01.01.2009 w/e/f/ promoted vide SOO No. NG-001 dated 01.01.2009
i.e. after 01.01.2006 is refixed in the being following manner by taking
Spl Pay of Rs. 160/-applicable for First Year) into account from the
date of their | promotion i.e. from 01.01.2009:",,,,
Fixation on Promotion to SO's Grade i.e. PB-I1/Grade Pay Rs. 4800/,,,,
Existing Pay(Excluding Grade Pay) in PB-1I as on
01.01.200",,,,11620
Existing Grade Pay (as on 01.01.2009),,,,4200
Existing Pay (Scale Pay +Grade Pay)_,,,,15820
Allowed One Notional Increment on Promotion to |
480 Next Higher Grade as on 01.01.2009 (i.e. 3%
of Existing Pay of lower grade (Scale Pay + Grade
Pay)",,,,480
Add: Special Allowance/Qualification Pay of Rs.
160 160/- (allowed on passing of Appendix-I A
(IREM Exam",,,,160
Pay (Excluding Grade Pay) in PB-II as on
01.01.2009 after allowing Notional increment on
Promotion and Qualification Pay",,,,12260
Grade Pay on Promotion to S0's Grade,,,,4800
Pay Fixed (Pay + Grade Pay),,,,17060
Next date of
increment","Annual
increment
Amount
(@ 3%)","Pay after
Annual
Increment
Rs)","Grade pay
(Rs.)","Total (Pay +
Grade Pay)
(Rs.)
Annual
increment due
& Allowed on
01.07.2009",520,12780,4800,17580
Annual
increment due
& Allowed on
01.07.201",530,13310,4800,18110
Annual
increment due
& Allowed on
01.07.201",550,13860,4800,18660
NEXT DATE OF ANNUAL INCREMENT WILL BE 01.07.2012,,,,