M A INBANATHAN EX MANAGER, CORPORATE COMMERCIAL HINDUSTAN AERONAUTICS LIMITED 15/1, CUBBON ROAD, BANGALORE-1 HOUSE ADDRESS: NO. 156, CHARLES COMPBELL ROAD COX TOWN BANGALORE - 560005 Vs. THE CHAIRMAN HINDUSTAN AERONAUTICS LIMITED 15/1, CUBBON RO

JUDGEMENT

(1.) Petitioner, who is the party-in-person has sought for a direction in the nature of mandamus directing, the first respondent to honour the settlement reached vide Annexure 'A' and as per the order of this Court in W.P. No. 5712/2000 dated 25.08.2003 with regard to stepping up of salary of the petitioner on par with that of his junior Sri G.D. Balakrishna with effect from 01.04.1993 and grant of other consequential benefits including arrears of salary and interest with effect from 01.04.1993 to 30.04.2008 and also to credit 121/2 days vacation leave to the leave account for the purpose of reimbursement. An additional prayer is sought for quashing of Annexure 'G' dated 26.02.2004, the reply given to the representation of the petitioner.

(2.) The grievance of the petitioner is that, the petitioner had worked in the respondent - estiblishment and retired on 30.04.2008. Since his pay scale was not protected on par with Sri G.D. Balakrishna, he approached this Court in W.P. No. 5712/2000. This Court, on the basis of the submissions made by the learned cGunsei for the respondent issued a direction as under:-

(3.) In pursuance of the said order, the petitioner made a representation to the respondent dated 05.09.2003 inter alia c!aiming for stepping up of his pay equal to that of Balalcrishna with effect from 01.04.1993 and also for adjustment of 12 liz days vacation leave. This representation was considered by the respondent and a reply dated 26.02.2004 produced at Annexure 'G' has been given to the petitioner. Unsatisfied with the said reply, the petitioner is ariain before this Court.