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R.K. Singh And Ors vs Union Of India And Ors

Central Administrative Tribunal · Decided on 14 August 2018 · Citation: (2018) 08 CAT CK 0102

HON’BLE JUDGES
L. Narasimha Reddy, J · Pradeep Kumar, Member (A)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 3066 Of 2018
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Judgment

5 paragraphs · 237 words

L. Narasimha Reddy, J

1.

The applicants submit that by virtue of their length of service, which they have put in, they are entitled for 3rd financial upgradation under the Modified Assured Career Progression  (MACP)  Scheme.  They  claim  to  have  made representation to the Director General, All India Radio, in this behalf. Their grievance is that no action has been taken on their representation, and they pray for appropriate directions in this regard.

2.

We heard Shri M. K. Bhardwaj, learned counsel for the applicants and Shri S. M. Arif with Shri S. M. Aatif, learned counsel for respondent Nos.2 & 3.

3.

The question as to whether the applicants are entitled to be extended the benefit of 3rd financial upgradation under the MACP Scheme needs to be examined by the respondents. The contents and the purport of the scheme on the one hand, and the service particulars of the applicants on the other hand, need to be examined. At this stage, we do not intend to address that issue. The respondents have to come forward with their view in this behalf.

4.

We, therefore, dispose of the OA directing the respondent nos.2 & 3 to pass orders on the representation made by the applicants seeking 3rd financial upgradation under the MACP Scheme, within a period of three months from the date of receipt of copy of this order. There shall be no order as to costs.