E. Viswanathan v. Union Of India

Per: Justice N.K.Balakrishnan, Judicial Member Heard both sides.

2. The Applicant claims second finanncial upgradation under the Modified Assured Career Progression Scheme (MACP). It is pointed out that Annexure A.4 representation dated 14.3.2015 submitted by the Applicant has not been disposed of yet.

3. Accordingly we direct the competent among the respondents to dispose of Annexure A.4 representation within two months from the date of receipt of a copy of this order.

4. The Original Application is disposed of as above. No order as to costs. (MRS. P. GOPINATH) ( N.K. BALAKRISHNAN) ADMINISTRATIVE MEMBER JUDICIAL MEMBER