GOVIND R. MASHELKAR Vs. STATE OF GOA

JUDGEMENT

(1.) By this petition, refusal to grant 3rd Financial Upgradation under the Modified Assured Career Progression Scheme (MACPS), is challenged.

(2.) Heard learned Counsel Mr H.D. Naik appearing with Mr A.D. Naik for the Petitioner and Ms Amira Razaq, Government Advocate for Respondent No.1.

(3.) It is the main contention of the Petitioner that inspite of completion of 30 years of service, he was granted only one promotion and that Respondent denied his legitimate right for grant of 3rd Financial Upgradation as per MACPS, which is completely illegal, arbitrary, and therefore, needs to be rectified.