(1.) Special leave granted, in all these proceedings. With consent of counsel, this batch of appeals was heard finally.
(2.) In all these appeals, the common question which arises is whether the reasoning adopted by the Delhi High Court to hold, and direct that the Modified Assured Career Progression Scheme ("MACP") had to be applied from 01-01- 2006, is correct. The appellant, Delhi Development Authority (hereafter called "DDA" or "the employer") is primarily aggrieved by the ruling of the Delhi High Court (Delivered on 9/1/2020 in WP 5927/2018, WP 5932/2018 and WP 476/2019). Some of the successful petitioners (respondents in those proceedings, hereafter called "the employees"), have also appealed to this court, contending that the High Court's directions were not correct and seek a modification of the relief granted by the impugned judgment. The DDA has preferred another appeal against a subsequent order (dtd. 11/2/2020, in WP. 528/2017) which followed the previous order (dtd. 9/1/2020).
(3.) The Government of India introduced the Assured Career Progression Scheme (in short, ACP Scheme), by an office memorandum, in August, 1999 (OM dtd. 9/8/1999, which came into force on 9/8/1999), to remove stagnation. The salient features of the scheme are extracted below:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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