The Union Of India & Others vs Pachu Sao
2022 Latest Caselaw 4757 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           W.P.(S) No. 1375 of 2021
        The Union of India & others                    --- --- Petitioners
                                       Versus
        Pachu Sao                                   --- --- Respondent

                                           .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioners : Mr. Prabhat Kr. Sinha, CGC For the Respondent :

05/28.11.2022 Learned counsel for the petitioner Union of India submits that the learned Central Administrative Tribunal, Circuit Bench, Ranchi has by the impugned judgment dated 19.09.2019 passed in OA/51/00245/2018 with MA/051/00/103/2018 granted relief of benefit of MACP to the applicant, which was time barred as the applicant had been denied the benefit of third MACP in the departmental committee meeting held on 11.12.2009 and such claim was rejected vide the review order dated 11.04.2012 itself. There are other grounds also on merits.

Issue notice upon the respondent under ordinary process; registered cover with A/D as well as through speed post, for which, requisites etc. must be filed within one week, failing which, this petition shall stand dismissed without further reference to the Bench.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.) A.Mohanty