H.C. VIJAYKEERTHI, S/O. H.A. CAILAS KUMAR Vs. UNION OF INDIA, BY SECRETARY, MINISTRY OF INFORMATION AND BROADCASTING, SHASTRI BHAVAN, NEW DELHI-110001, THE DIRECTOR GENERAL, DOORDARSHAN, MANDI HOUSE, COPERNICUS MARG, NEW DELHI-110001 AND THE DIR

JUDGEMENT

(1.) THE petitioner in this petition has sought to quash the order dated 28/12/2010 passed by the Central Administrative Tribunal, Bangalore Bench, Bangalore, in O.A. No. 305/2009, vide Annexure -A, and allow O.A. No. 305/2009 granting the relief as prayed for. Petitioner has filed O.A. No. 305/2009 before the Central Administrative Tribunal, Bangalore, seeking a direction to the respondents therein to extend the benefit of pay revision to him w.e.f. 1.1.1996 and subsequently, from 1.1.2006 and other reliefs. The said matter had come up for consideration before the Tribunal, which in turn, after hearing the. learned counsel for both sides and after considering the materials available on file, has dismissed the same, by assigning valid reasons in paras 7 and 9 of its order. Being aggrieved by the said order, petitioner has presented this writ petition

(2.) WE have heard learned counsel appearing for both the parties.

(3.) HOWEVER , it is the grievance of the petitioner that, he is entitled for the benefit of pay revision w.e.f. 1.1.1996 and subsequently from 1.1.2006 and also for annual increments from 26.4.2000 till the date of his dismissal on 8.10.2007 and the said request of the petitioner has not been considered by the respondents. Therefore, learned counsel for the petitioner submitted that, this writ petition may be disposed of, reserving liberty to the petitioner to submit his representation seeking the appropriate reliefs to the competent authority of the respondents and they may be directed to consider and dispose of the same, in accordance with law. Placing the said submissions on record, this writ petition is disposed of, reserving liberty to the petitioner to submit his detailed representation to the competent authority of the respondents seeking appropriate reliefs, within four weeks from the date of receipt of a copy of this order.