AIROnline 2019 Bom 97 ::(2019) 4 Mah LJ 629 ::(2019) 6 ServLR 671

Bombay High Court

Hon'ble Judge(s): B. R. Gavai, N. J. Jamadar , JJ

Constitution of India , Art.16— Service benefit - Second benefit of Modified Assured Career Progression Scheme (MACP) - Denial of - Petitioners are Sectional Engineers - Degree holder junior engineers whose pay scale also revised under GR dated 16th April,1984 given 'second benefit' under MACP Scheme - Discrimination between degree holder Assistant Engineers Grade II and Sectional Engineers, who given same revised pay scale - In absence of promotional avenues and actual promotion, affected both Assistant Engineers Grade II and Sectional Engineers - Petitioners entitled to second benefit. (Para 40 41)