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SC: Benefits Flowing from MACP Scheme are Incentives and Not Part of Pay - (30 Apr 2021)

CIVIL

Supreme Court has observed that benefits flowing from Assured Career Progression Scheme ('ACPS') and Modified ACPS (MACPS) are incentives and are not part of pay. The Court has allowed Centre's appeal against the Delhi High Court direction to grant the second financial upgradation to the employees under the MACPS with effect from 1st January, 2006 by relying upon a judgment in Union of India & Ors. v. Balbir Singh Turn.

Tags : SUPREME COURT   BENEFITS FLOWING FROM MACP SCHEME  

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