SH. DHRUV KUMAR, DIRECTOR (RETD.) JOINT CADRE Vs. UNION OF INDIA, THE SECRETARY, MINISTRY OF SOCIAL JUSTICE & EMPOWERMENT

JUDGEMENT

(1.) THE applicant is aggrieved by denial of MACP benefits to him and has, therefore, sought the following relief: -

(2.) THE applicant has stated that he has been exonerated in the inquiry that was pending against him. Therefore, there was nothing to prevent grant of MACP to him. However, the respondents have considered his case without complying with DoP&T O.M. No. 21011/1/2010 -Estt. A dated 13.04.2010. He has further stated that DoP&T order can not now be implemented also because all concerned authorities have since retired. Thus, the applicant has been left without remedy and has been deprived of this benefit for no fault of his.

(3.) WE have heard both parties and have perused the material on record.