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Judgment
Present OA has been filed by the applicant seeking release of arrears of pay and allowances of 3rd MACP. As per the impugned order dated
30.04.2021, Part II order for grant of 3rd MACP has already been published vide EME Records Part II Order. However, it is informed that it will take
some time for processing LPC from data sheet to the PAO (OR) EME.
In fact, once the prayer of the applicant has been accepted by the respondents, there was no need for him to approach this Tribunal which is already
over -burdened and he should have represented to the respondents to take early step in processing his matter. No adjudication in this case is required
by the Tribunal. The OA is disposed off with the direction to the respondents to process the matter of the applicant at the earliest and not later on 3
months.
OA stands disposed off accordingly.