UNION OF INDIA Vs. B.R.K. LYER

JUDGEMENT

(1.) These miscellaneous petitions under Article 227 of the Constitution of India, are directed against common order dated 20.09.2018 passed by Central Administrative Tribunal, Jabalpur Bench, Jabalpur in Original Application Nos.200/00849/2016, 200/00872/2016, 200/00961/2016, 200/01007/2016 and 200/00111/2017.

(2.) The issue which crops up for consideration is as to "whether the non-functional upgradation can be treated as promotion or financial upgradation for the purpose of Modified Assured Career Progression Scheme (MACPS)".

(3.) We will go to the facts later, first the MACPS: