UNION OF INDIA Vs. VISHWANATH

JUDGEMENT

(1.) The present writ petition is filed challenging the order dtd. 26/10/2018 passed by the Central Administrative Tribunal, Bengalore Bench (hereinafter referred to as 'Tribunal' for brevity) in Original Application No.170/00045/2018.

(2.) Brief facts of the case are that, the Respondent herein was appointed as a Group-D employee in the Postal Department on 17/6/1975. Thereafter, on 13/8/1979 he was selected as Postal Assistant after having appeared in the Limited Departmental Competitive Examination (LDCE). On 22/8/1995, he was granted financial upgradation under the Time Bound One Promotion (TBOP) scheme after completion of 16 years of service as Postal Assistant. On 31/12/2005, he was given financial upgradation under Biennial Cadre Review (BCR) scheme on completion of 26 years of service w.e.f. 1/1/2006. The Respondent retired from service on 31/5/2014 after having attained the age of superannuation.

(3.) The Government of India introduced the Modified Assured Career Progression (MACP) scheme to the Central Government employees with effect from 1/9/2008, wherein every employee would be eligible for three financial upgradations after completion of ten/twenty/thirty years of service. The MACP replaced TBOP/BCR scheme.