D L PAHUJA vs GOVERNMENT OF NCT OF DELHI & ORS.

Vide order of 22nd December, 2017, second respondent was directed to consider the Representation in light of recommendation of 14th November,

2017. Pursuant to order of 22nd December, 2017 (Annexure P14), impugned order of 19th March, 2018 (Annexure P-16) has been passed by

respondents granting Assured Career Progression (hereinafter to be referred to as ‘ACP’) benefit to petitioner.

Now, the grievance of petitioner is that third MACP benefit has not been granted despite recommendations of 14th November, 2017 (Annexure P-

13).

Learned counsel for petitioner submits that in the Representation (Annexure P-15), benefit of third MACP was sought, but it has neither been

granted nor refused in the impugned order.

Although, impugned order is in consonance with the Court order of 22nd December, 2017 (Annexure P-14), but the recommendations (Annexure

P-13) were in respect of MACP as well and in the  Representation (Annexure P-15), petitioner had sought the benefit of MACP.

In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with direction to second respondent to  re-consider

the Representation (Annexure P-15) in respect of grant of benefit of third MACP as well and if for any reason whatsoever, benefit of third MACP is

not to be granted to petitioner, the reasons for not doing so, be spelt out within a period of four weeks and petitioner be apprised of it within a week

thereafter, so that petitioner may avail of the remedies available to him, if need be.

This petition is accordingly disposed of.

Copy of this order be given dasti to counsel for the parties.