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Tribunals and CommissionsDivision Bench(2019) 05 CAT CK 0051

Dal Singh vs UOI & Ors. Through

Central Administrative Tribunal · Decided on 7 May 2019

HON’BLE JUDGES
Pradeep Kumar, J · Ashish Kalia, J
CASE NUMBER
Original Application No. 1406 Of 2019
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Judgment

3 paragraphs · 255 words

Ashish Kalia, J

The grievance of the applicants are that now they have not been granted Grade Pay of Rs. 4800/-. Initially they were recruited in the year 1989. Thereafter 1st ACP was given to them w.e.f. 09.08.1999 onwards. In the meantime, MACP has been introduced and government has similarly issued a Circular dated 29th August, 2008 whereby modified Assured Career Progression Scheme (MACP) has been given to the Department of Posts, Revenue after completion of four years of Grade Pay of Rs. 5400/-. The Applicants were in the pay scale of Rs. 7500- 12000/- with Grade Pay of Rs. 4800/-. The next up gradation after four years in the Grade Pay of Rs. 4800/- to Rs. 5400/-. It is the case of the applicants that they have not been granted the Grade Pay of Rs. 5400/- despite completion of four years in the Pay Grade of Rs. 4800/-. They have made a representation to the department on 14.09.2018 which is still pending by the Respondent i.e. The Chief Commissioner of CGST &CX.

2.

We are of the considered view that the representation can be decided with a direction to the respondents to consider the same and pass a speaking and reasoned order within a period of 60 days from the date of receipt of certified copy of the order in terms of the judgments passed in the Hon'ble High Court and Hon'ble Supreme Court in the case of UOI v. Balbir Singh Turn. The applicants approach the Tribunal again, if some grievance still subsists.