DILEEPKUMAR R. Vs. UNION OF INDIA

JUDGEMENT

(1.) Feeling aggrieved by the order of the Central Administrative Tribunal in O.A.No.916/2016 dtd. 12/4/2019, the applicant preferred this OP(CAT). As per the impugned order, the Central Administrative Tribunal has rejected the following claim of the petitioner/applicant.

(2.) The facts necessary for disposal of this OP(CAT) in brief are as follows:

(3.) The petitioner/applicant was granted the Grade Pay of Rs.5400.00 in PB-2 of Rs.9300.0034800/- with effect from 24/9/2006 on completion of four years of service as Superintendent. The case of the applicant is that, he is entitled to third Modified Assured Career Progression (MACP) since he was not granted any further promotion. The petitioner submitted Annexure-A10 representation claiming third MACP, but the same was denied to him.