HC DVR MAHESH YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the petitioners with the following prayers:

(2.) In effect, the petitioners are seeking the grant of 2nd MACP in the Grade Pay of Rs.4,200.00 on completion of 20 years of service. That apart, they are seeking direction to constitute a Joint Committee and place the petitioners cases before the Joint Committee, Union of India and DOP&T to take a decision in terms of paragraphs 48 and 53 of the judgment of the Supreme Court in the case of Union of India v. M.V. Mohanan Nair, SLP (C) No. 21803/2014 dated March 5, 2020, in a time bound manner.

(3.) Suffice to state the issue of grant of scale of promotion post as 2nd MACP stands concluded by the judgment of the Supreme Court in the case of Union of India and Ors. v. EX. HC/GD Virender Singh, SLP(C) No. 16442/2021, wherein the Supreme Court in paragraph 12, has held as under: