KUMAR ABHAY PRATAP SINGH SON OF LATE RAJENDRA PRASAD SINGH Vs. BIHAR STATE POWER (HOLDING) COMPANY LTD. AND OTHERS

JUDGEMENT

(1.) Heard counsel for the appellant and the counsel for the Power Holding Company.

(2.) Since the writ application of the present appellant was dismissed by the learned single Judge vide order, dated 31.07.2017 refusing to give any direction for grant of benefit to the appellant of the third MACP, the appeal has been preferred.

(3.) Submission of the counsel for the appellant is that in terms of the scheme, notified by the erstwhile Electricity Board, employees are entitled to certain career progression as a measure of anti stagnation and keeping in view the time when the first time bound and the second time bound promotion was granted to the appellant, he was entitled to the third time bound promotion on completion of eight years of service, i.e. on 23.05.2009, especially when the appellant superannuated on 31.12.2013.