UOI AND ANR Vs. AJAY KUJUR

JUDGEMENT

(1.) Present petition has been filed by petitioners under Article 226 of the Constitution of India seeking a direction to set aside the order dated 24.11.2014 passed by Principal Bench, Central Administrative Tribunal (hereinafter referred to as 'the Tribunal', in O.A.No.1340/2013, whereby the O.A. filed by the respondent herein was allowed and the petitioners were directed to give the respondent one more opportunity to exercise the option of availing MACP benefit from the date of increment.

(2.) The brief facts, as noticed by the learned Tribunal, are that the respondent was appointed in the Railways as E&RC. On completion of ten years of service, the petitioner was granted benefit of first MACP on 28.11.2011, however, when the pay slip was issued to the respondent in the month of July, 2012, he found that his pay had been wrongly fixed. Accordingly, he submitted a representation on 12.10.2012 against his wrong fixation of pay to the petitioners. Since no response was received to the representation, he issued a reminder on 7.11.2012. The representation made by the respondent herein was rejected by the petitioners vide order dated 23.10.2012.

(3.) Aggrieved by the decision taken by the petitioners vide order dated 23.10.2012, the respondent approached the Central Administrative Tribunal.