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Judgment
3 paragraphs · 78 words
Justice L. Narasimha Reddy:
The issue involved in this OA is whether the financial upgradation in the form of MACP shall be to the next higher scale in the hierarchy or to the next promotional post. This very issue is pending adjudication before the Hon’ble Supreme Court.
2.
Therefore, we close the OA, directing that the parties shall abide by the adjudication, which the Hon’ble Supreme Court may hand out. There shall be no order as to costs.