UNION OF INDIA Vs. RAKESH CHANDRA VERMA

JUDGEMENT

(1.) Heard Shri Saumitra Singh, learned counsel for the applicants and Shri Nikhil Pandey, learned counsel for the respondent.

(2.) Present review application has been filed arising from the order of the co-ordinate bench of this Court in Writ-A No. 4179 of 2023 (Union of India and 5 others Vs. Rakesh Chandra Verma and another). By that order, the co-ordinate bench dismissed the writ petition and thus confirmed the order passed by the Central Administrative Tribunal, Allahabad Bench, Allahabad, dtd. 20/5/2022 passed in Original Application No. 330/01316/2017 (Rakesh Kumar Verma Vs. Union of India and 5 others).

(3.) The respondent worked as Income Tax Inspector with the Union of India, from 24/2/2005. He attained the age of superannuation on 30/6/2016. During his years in service, amongst other by virtue of Order No. 20 of 2023, dtd. 3/9/2013 issued by the Chief Commissioner of Income Tax (CCA), Lucknow, benefit of Modified Assured Career Progression Scheme (MACPS) was conferred, amongst others on the private-respondent. In that regard, his previous service rendered at another establishment was included (without break). Perusal of that order reveals the ground of MACP was qualified in the following terms :