UNION OF INDIA Vs. N HUSSAIN

JUDGEMENT

(1.) HEARD learned counsel for the petitioners.

(2.) THE petitioners herein were the respondents before the Central Administrative Tribunal, who are aggrieved by Exhibit P3 final order of Tribunal, wherein the petitioners are directed to pay interest at 6% on all the amounts due to the respondents with the introduction of the Modified Assured Career Progression (MACP) Scheme. It is not in dispute that the respondents herein approached the Central Administrative Tribunal seeking several benefits. However, Tribunal was justified in saying, they are not entitled for other financial benefits as the Department had already taken into consideration the length of service and accordingly, three promotions as Pointsman 'B', Pointsman 'A' and Assistant Guards were properly granted to the claimants. However, having regard to the fact that though the MACP Scheme came into effect from 10.6.2009, there was no refixation and payment of difference of gratuity and other retirement benefits was not done and the same compelled the applicants to approach the Central Administrative Tribunal. Tribunal held that payment of dues with interest at 6% from 1.1.2010 to the date of payment would be just and proper.