AMRITA SINHA,J. - (1.) The petitioner is an employee of the Kolkata Port Trust. By an Office Order dated 11th November, 2016 the petitioner along with nine other employees was extended financial upgradation under the Modified Assured Career Progression Scheme (MACP) and was advised to submit option for fixation of pay within one month.
(2.) The petitioner submits that the aforesaid Office Order was not made known to him and he did not have knowledge of the said Office Order in proper time. According to the petitioner he got knowledge of the Office Order after he realised that he was getting less pay than his colleagues. He made an application on 19th April, 2017 before the respondent authority seeking permission to submit option for fixation of pay on account of MACP. The petitioner submits that had the Office Order been made known to him in the proper time he would have applied accordingly for fixation of his pay, but as he was not aware of the same he could not exercise his option in due time.
(3.) The petitioner prays for a direction upon the respondent authorities to extend the financial upgradation in his favour in accordance with the Office Order dated 11th November, 2016 by allowing him to exercise his option.;