K GOPINATHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant K. Gopinathan was working as Assistant Sub- inspector of Police. He was taken on deputation in the central Bureau of Investigation (in short CBI) on 1/02/1965. On such deputation he was paid his pay pertaining to the post of his parent office, as modified from lime to time. Besides, he was also paid deputation duty allowance. On 1/02/1983, he was permanently absorbed and his pay was re-fixed.

(3.) It requires to be stated at this stage that on such absorption his basic pay was reduced from Rs. 510. 00 to Rs. 390. 00. Therefore, he submitted a representation to the Superintendent of Police, C. B. I, pointing out the loss caused to him by an incorrect fixation. In this regard he made repeated representations and ultimately on 13/09/1990 the appellant was informed that his pay fixation had been correctly done.