MAHESH B. KALIWAL Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr Vallabh Pangam for the Petitioner and Ms Amira Razaq for the Respondents.

(2.) The Petitioner complains about the denial of 1st and 2nd financial up-gradations under the Assured Career Progression Scheme (ACPS) in the scales due to the Petitioner and denial of 3rd financial up-gradation under the Modified Assured Career Progression Scheme (MACPS).

(3.) On 28/06/1982, the Petitioner was appointed as Assistant Malaria Officer (Entomologist-Group B Gazetted) on an ad-hoc basis. His services were regularised on 26/3/1992 in the same post. By an order dtd. 31/07/1998, the Petitioner's post was redesignated as "State Entomologist" in the existing pay scale. The Petitioner served as Assistant Malaria Officer/State Entomologist for almost 34 years till his retirement on superannuation effective from 31/7/2016.