TARANI KANTA SARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard Mr. S. Dutta, learned counsel appearing for the petitioner. We have also heard Mr. A. Dasgupta, learned senior counsel, assisted by Mr. B. K. Das, learned counsel appearing for the respondents.

(2.) By means of this application under Article 226 of the Constitution of India, the petitioner, who had superannuated on 29.2.2012 while working as a Senior Engineer (IT) in the Information Technology Centre, NF Railway, has called into question the judgment dated 05.06.2014, passed by the learned Central Administrative Tribunal (for short "CAT"), Guwahati, in Original Application No. 50/2012.

(3.) By a letter dated 17.5.2010, the petitioner along with 17 other officers, were granted financial up-gradation under Modified Assured Career Progression (MACP) Scheme as indicated in the said letter. By the said letter, 2nd and 3rd MACP with effect from 1.9.08 with Grade Pay of Rs. 4800/- and Rs. 5400/- in Pay Band of Rs. 9300-34800/- were sanctioned. A letter dated 21.2.2012 was issued in supersession of the letter dated 17.05.2010 in respect of the petitioner and Grade Pay of Rs. 4600/- was fixed in lieu of Rs. 4800/- and Rs. 5400/- granted earlier.