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Judgment
Justice L. Narasimha Reddy, Chairman
This OA is filed challenging the order dated 24.09.2019 through which the respondents denied the applicants the benefit of third financial upgradation under the MACP Scheme.
On perusal of the entire record, we find that it is bereft of the relevant particulars. The extension of benefit under the MACP is not automatic. Much would depend upon the stages through which the concerned employee has passed through or the benefits they has acquired. When the same is pointed out, learned counsel for the applicants sought permission of the Tribunal to withdraw the OA without prejudice to the rights of the applicants to pursue the remedies before the authorities or to approach this Tribunal.
Permission is accorded. The OA is dismissed as withdrawn, leaving it open to the applicants to pursue their remedies, in accordance with law. No costs.