BHOOP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this writ petition is to an order dated January 8, 2021 passed by the Central Administrative Tribunal in OA No. 2123/2020, thereby the Tribunal has dismissed the OA filed by the petitioner.

(2.) The claim of the petitioner before the Tribunal was for a direction to grant him the benefit of 3rd ACP w.e.f November 18, 2014 instead of November 18, 2016.

(3.) The brief facts are, the petitioner had joined CPWD as a Carpenter in the month of November, 1986. He was extended the benefit of selection grade on completion of 8 years of service in the year 1994. Thereafter, on June 9, 2001 he was promoted as Work Assistant. He was granted the benefit of 2nd MACP on September 1, 2008, i.e., the date of introduction of Modified Assured Carrier Progression ( 'MACP ', for short) Scheme and 3rd MACP on November18, 2016.