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Judgment
L. Narasimha Reddy, J
The applicants retired as Principal Private Secretary and Private Secretary at various points of time. While in service, they were extended the benefits of 3rd Modified Assured Career Progression (MACP) Scheme from the Grade Pay of Rs.6600/- to Rs.7600/- in the Pay Band - 3 of Rs.15600-39100 vide orders dated 12.02.2010 (applicant No.1), 10.11.2009 (applicant Nos.2 to 9) and 08.02.2010 (applicant Nos. 10 & 11). It is stated that they were entitled to be granted the benefits w.e.f. 01.09.2008. They made separate representations in the recent past referring to certain orders passed by this Tribunal on the subject. Their grievance is that no order has been passed thereon.
We heard Mr. Padma Kumar S, learned counsel for applicants and Mr. Hanu Bhaskar, learned counsel for respondent.
It was only in the year 2018 that the applicants filed the representations. The question as to whether the request made by the applicants deserves to be acceded to, needs to be considered by the respondent. At this stage, we cannot express any opinion on the subject.
The O.A. is, therefore, disposed of directing the respondent to pass orders on the representations submitted by the applicants, within a period of two months from the date of copy of this order. There shall be no order as to costs.