B.P. GUHA Vs. THE UNION OF INDIA

JUDGEMENT

(1.) THE Applicant -Sri B.P. Guha, aggrieved by non granting of 3rd financial upgradation under MACP Scheme with effect from 1st September 2008 has filed this Application under Section 19 of the Administrative Tribunals Act 1985.

(2.) THE fact, in brief, is that Sri B.P. Guha was appointed as LDC and joined as LDC on 20.06.1980 (F/N). He was promoted to the post of UDC and joined as such on 14.04.1988 (F/N). Thereafter, he was promoted to the post of Head Clerk (now re -designated as Office Superintendent) on 01.10.2001. On completion of 24 years of continuous service he was given 2nd Financial Upgradation under the ACP Scheme, as per O.M. No. 35034/1/97 -Estt(D) issued by Government of India, Ministry of Personnel, Public Grievances and Pensions (Department of Personnel and Training) North Block, New Delhi August 9, 1999 in the pre -revised scale of Rs. 5000 -8000/ -.

(3.) IN view of the above facts, the applicant sought the following reliefs: -