Central Administrative Tribunal - Hyderabad
B Vijay Mohan vs M/O Defence on 17 March, 2020
HYDERABAD BENCH: HYDERABAD 0.4. Na. 021/01031/2014 Hyderabad, this the 17° day of March, 2020 ~ THE HON'BLE MR. JUSTICE L.NARASIMHA REDDY, CHAIRMAN THE HON'BLE MRS, NAINI JAYASEELAN, ADMINISTRATIVE MEMBER ginidingg 's "é ' D5 vii Mohan, S/o Late Sri B.Laxmaiah, O DS. 8 Hindu, aged about 39 years, Occ ; UDC, SZ" 1, EME Centre, Secunderabad, R/o H.No.25-40/12/2, East Anand Bagh, Malkajgiri, Hyderabad -- 500 ag7. ». Applicant (By Advacate : Mr.P.Phalguna Rao} i. Union of India, Rep. by its Secretary, Ministry of Defence, Govt, of India, sena Bhavan, New Delhi. 2, The Director General of EME, (DG EME) Integrated Headquarters, Ministry of Defence (Army), - New Delhi. 3. The Commandant, 1 EME Centre, Secunderabad ~ 87, .. Respondents (By Advocate : Mr.A.Surender Reddy, Addl.CGSC} 2 SS Shoe no.021 0103101 perteetletiayy, ORAL ORDER esse:
SOAK {As per Hon'ble Mr. Justice L Narasimha Reddy, Chairman} 2 This OA is Hed with a prayer to direct the respondents to Fprant the Grade Pay of Rs.4,200/- in the form of 2" MACP to the applic Before the grant of MACP his Grade Pay was Rs.2 ,400/- and in the form of 2" ACP it was enhanced to Rs.2 ,800/-. The applicant contends that the MACP shall be in the form of Grade Pay attached to the next promotional post,
2. The respondents filed reply opposing the OA.
3. Heard Mr.A Surender Reddy, learned standing counsel for the respondents. None for the applicant.
4. The issue in this OA is no longer res-integra. Recently, Hon'ble Supreme Court in of Civif Appeal Nos.2016/2020 and bates (Union of india and others Vs. AI.V.Mohanan Nair) held that the MACE need not be in the form of pay attached to the next higher post in the hierarchy and it can be in the next higher grade.
5. We, therefore dismiss the QA. There shall be no arder as to costs, Tay we NY CER TIRED TAYE Copy z | noth.
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