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Judgment
The applicants 1 to 3 and 5, and the deceased husband of the applicant No.4 retired from the service of Research and Analysis Wing of Government of India, part of the respondent herein; in different capacities on attaining the age of superannuation. They were extended the benefit of 3rd MACP, and were put in the Grade Pay of Rs.7600/- in Pay Band-3, through separate orders. The claim of the applicants is that they are entitled to be granted the benefit of MACP w.e.f. 01.09.2008 whereas it was granted to them from later dates. They have also made representations in this regard.
This OA is filed with a prayer to direct the respondents to extend the benefit of 3rd MACP w.e.f. 01.09.2008. Reference is made to the orders passed by this Tribunal in different OAs.
We heard Shri Padma Kumar S., learned counsel for the applicant and Shri R. K. Jain, learned counsel for the respondents.
This issue pertaining to the grant of 3rd MACP to employees of the Research and Analysis Wing was dealt with by this Tribunal in OA No.1622/2014, decided on 18.09.2015. It is stated that the order passed by this Tribunal has also attained finality with the dismissal of the writ petition and SLP filed by the respondent herein. In the recent past, OA No.849/2019 was disposed of in terms of the said order.
It was only in the recent past that the applicants made representation in this behalf. The respondents need to address the same and pass appropriate orders as to the entitlement or otherwise of the applicant to be extended the benefit of MACP w.e.f. 01.09.2008.
The OA is, therefore, disposed of directing the respondent to pass orders on the representation 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.