JAGPAL SINGH CHAUDHARY Vs. STATE OF GOA

JUDGEMENT

(1.) Invoking the jurisdiction of this Court under Article 226 of the Constitution of India, the Petitioner challenges the impugned communications dtd. 5/10/2018 and 8/4/2019 denying the grant of third financial upgradation under the Modified Assured Career Progression Scheme ('MACPS' for short) with effect from 16/4/2014.

(2.) The facts in brief are as under: -

(3.) The Petitioner was working as a Junior Engineer, Electricity Department, Division X, Curti, Ponda Goa. He retired from the services as Assistant Engineer on 31/7/2014. The grievance of the Petitioner is that he has been denied the benefit of a third financial upgradation under the MACPS. The Petitioner was appointed by the Chief Electrical Engineer as Junior Engineer (Electric) on ad-hoc basis in the Electricity Department. In the appointment order, it was stated that such an appointment will not bestow on the official a claim for regular appointment/promotion and the services rendered on ad-hoc basis in the grade will not count for the purpose of seniority in that grade for eligibility for promotion to the next higher grade.