R.BANUMATHI,J. - (1.) Leave granted.
(2.) The instant batch of appeals have been filed assailing the orders of various High Courts dismissing petitions filed by the appellants, thereby upholding decisions rendered by different Benches of Central Administrative Tribunal granting financial upgradation of grade pay in the next promotional hierarchy by placing reliance upon Union of India and others v. Raj Pal and another CWP No.19387 of 2011 dated 19.10.2011. In these batch matters, we are concerned with the question whether MACP Scheme entitles financial upgradation to the next grade pay or to the grade pay of the next promotional hierarchy.
(3.) In all these appeals, almost all the High Courts have followed the Raj Pal and Ved Prakash's case and granted relief as prayed for by the respondents. Being aggrieved, the appellant- UOI has filed these appeals.;