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Judgment
The petitioners in his petition has made following prayer:
a)To direct the respondents to grant the petitioners the benefit of arrears of 1st Financial Upgradation in the ACP Scheme from the date of completion of their 12 years of service till the date of promotion as Head Constable.
b)To direct the respondents to grant the petitioners the benefit of 2nd MACP Upgradation on completion of 20 years of service in the pay band of 9300-34800 with grade pay of 4200, from the date of completion of 20 years of service.
c)To direct the respondents to fix the pay of petitioners in eligible and admissible pay scales as per hierarchy after granting financial upgradation under MACP from their respective due dates in the pay scale of SI with Admissible grade pay;
d)To direct the respondents to issue revised pension order paying arrears of pension in cases of petitioner nos. 16 and 23 and the arrears of pay, accordingly on the interest @ 12 % p.a. from the date due.
In view of the averments made in the present petition, we hereby dispose of the present petition directing the respondents to take the present petition as representation filed by the petitioner and the same shall be decided within 8 weeks from today. The decision taken shall be conveyed to each of the petitioner in writing.
Needless to say that if the petitioner is still aggrieved, he may challenge the same before the appropriate forum.
The petition is accordingly disposed of along with pending applications.