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Pay fixation matters relating to BSNL absorbed employees-Issue of increment on regular promotion to a scale- (Ministry of Communications) (20 Feb 2023)

MANU/MCOM/0012/2023

Service

1. This refers to DoT orders of even number dated 05.07.2017 and 17.05.2018 on the above mentioned subject. (Copies enclosed)

2. The issue regarding settlement of pension cases of BSNL absorbed employees retiring during the intervening period i.e. 05.07.2017 and 17.05.2018 was under consideration of this department and it has now been decided that the benefit of DoT order No. 40-12/2004-Pen(T)(Pt.) dated 17.05.2018 may also be extended to absorbed BSNL employees who have retired between 05.07.2017 and 17.05.2018, subject to the conditions as mentioned in DoT order dated 17.05.2018, that pensionary benefits shall be settled after obtaining an undertaking that in the event the court orders are in favour of DoT, they would refund the over paid amount, due to grant of an extra increment on their post based promotion under EPP. In case of refusal to give the undertaking for refund of the over-paid amount, the order No. 40-12/2004-Pen(T)(Pt.) dated 05.07.2017 is to be implemented in such cases.

3. All Pr.CCA/CCA offices may take immediate necessary action to settle the pensionary benefits accordingly in respect of employees retired between 05.07.2017 and 17.05.2018.

4. This issues with the approval of competent authority.

Tags : PAY FIXATION   INCREMENT   REGULAR PROMOTION  

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