UNION OF INDIA Vs. HARBANS LAL VERMA

JUDGEMENT

(1.) Leave granted.

(2.) Although we are deciding the instant appeals together because of the commonality of the issues involved, the facts are being taken for the sake of convenience and at the consent of the counsel for both parties, who have submitted their written submissions and even addressed this Court from Harbans Lal Verma's case i.e., Civil Appeal @ SLP (C) No.35363/2025.

(3.) This appeal, filed by the Union of India and other Railway authorities under Article 136 of the Constitution of India, assails the judgment and order dtd. 6/1/2025 passed by the Division Bench of the High Court of Judicature for Rajasthan at Jaipur in D.B. Civil Writ Petition No. 16939/2024. By the impugned order, the High Court dismissed the writ petition preferred by the Appellants and thereby affirmed the orders of the Central Administrative Tribunal, Jaipur Bench (hereinafter, "the Tribunal"), passed in O.A. No. 468/2011 dtd. 11/7/2014 and O.A. No. 92/2015 dtd. 11/7/2024, which directed the Appellants to extend the 2nd and 3rd financial upgradations under the Modified Assured Career Progression Scheme (hereinafter, "the MACPS") to the Respondent, a retired Mail/Express Guard, to Grade Pay Rs.4600.00and Grade Pay Rs.4800.00 respectively.