UNION OF INDIA Vs. RAJINI KANTA DEKA

JUDGEMENT

(1.) MR . R. Deb Nath, learned Advocate, appears for petitioner -Union of India.

(2.) THIS writ petition has been filed against judgment and final order dated 03 -04 -2014 passed by Central Administrative Tribunal, Guwahati Bench in Original Application No. 75 of 2013, whereby a prayer for grant of Grade Pay of Rs. 2800/ - on 2nd financial upgradation in terms of Modified Assured Career Progression Scheme was allowed with direction to comply within a period of three months.

(3.) LEARNED counsel also submitted that he had filed this writ petition only on the basis of instruction received from the Police Coordination Section, Ministry of Home Affairs, Govt. of India, dated 24 -6 -2014. The said letter on reproduction would read as: