HORKAMON DORJI Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Mr. Ankit Shah, learned advocate waives service of notice of Rule for the respondents.

(2.) With the consent of the learned advocates for the respective parties, this petition is taken up for final hearing today.

(3.) The challenge in this petition is to the order dtd. 8/4/2016 passed by the respondent No.3 by which the Modified Assured Career Progression Scheme (for short 'MACPs') granted to the petitioner with effect from 19/7/2014 has been withdrawn post his retirement. The petitioner has superannuated on 31/3/2016. The short ground of challenge therefore amongst others is that post retirement, the benefit could not have been withdrawn.