UNION OF INDIA Vs. D. LOGANAYAKI

JUDGEMENT

(1.) This writ petition has been filed by petitioners challenging the order of the Tribunal made in O.A.No.1134 of 2021 dtd. 12/12/2023.

(2.) Heard Mr.B.Sudhir Kumar, learned counsel for the petitioners and Mr.R.Malaichamy, learned counsel appearing on behalf of the respondent.

(3.) Mr.B.Sudhir Kumar, learned counsel for the petitioners would submit that the respondent herein was appointed on compassionate grounds as a Postal Assistant in the year 1983. On completion of 16 years of service, she was granted financial upgradation and under Time Bound One Promotion Scheme on 12/12/1999. On completion of 20 years of service, the respondent was granted IInd financial upgradation under the MACP with effect from 1/9/2008. As she had completed 30 years of service without promotion, she was benefitted with the III-MACP with effect from 1/1/2014. The respondent was also benefitted with an increment on 1/7/2014. The respondent had also attained the age of superannuation on 30/4/2018.