UNION OF INDIA Vs. D.SIVAKUMAR

JUDGEMENT

(1.) This writ petition is filed by the Union of India represented by the Director General, Department of Posts, the Chief Postmaster General, Tamilnadu Circle and the Senior Superintendent of Post Offices, challenging an order passed by the Central Administrative Tribunal, Madras Bench, allowing an application filed by the first respondent, seeking third financial upgradation under the Modified Assured Career Progression Scheme.

(2.) Heard Mr.Haja Mohideen Gisthi, learned Senior Central Government Standing Counsel for the petitioners and Mr.G.Ravishankar, learned counsel appearing for the first respondent.

(3.) Even according to the petitioners, the first respondent entered into service as a Postman on 22.9.1973. He appeared for a selection to the post of Postal Assistant and was selected and appointed to the said post on 12.11.1977. After completion of nearly 31 years of service in the cadre of Postal Assistant, the first respondent retired on reaching superannuation on 31.10.2008.