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Judgment
L. Narasimha Reddy, J
This OA is filed with a prayer to direct the respondents to consider the feasibility of extending the benefit of Non-Functional Financial Upgradation (for short NFU) to the Group 'B' Officers of Central Board of Indirect Tax & Customs/CGST, to avoid stagnation, and to grant them financial parity with the counter parts in Central Secretariat Services.
It is pleaded that on a demand being made by the Association of Officers, the Central Board of Indirect Tax & Customs has accepted the proposal through their letter dated 16.01.2014, and forwarded to the 7th Central Pay Commission, but the benefit has not been extended to them.
We heard Ms. Jasvinder Kaur, learned counsel for the applicants and Shri Y. P. Singh, learned counsel for the respondents
The relief sought in this OA is in the form of a direction to the respondents to extend the benefit of NFU. As of now, the Scheme of NFU is extended only to Group-A Officers of the Government of India establishments. The question as to whether the Scheme needs to be extended to any other category of employees is purely on the realm of Government and the Tribunal cannot issue any directions on that behalf.
We, therefore, dismiss the OA. There shall be no order as to costs.