UNION OF INDIA Vs. PURNA CHANDRA NAYAK

JUDGEMENT

(1.) THE simple question that arises in this case is whether to avail benefit of Assured Career Progression, in short the 'ACP', it is necessary for the employee to have requisite qualification for getting promotion to the higher cadre.

(2.) THE Department of Meteorology, Ministry of Earth Science, Union of India has preferred thiswrit petition against the orders passed by the Central Administrative Tribunal in O.A. No.122 of 2005,wherein the Tribunal ordered that the second financial upgradation as per the 'ACP' scheme begranted to the applicant within 60 days from the date of receipt of copy of the order.