ABDUL SALIM KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Interference declined by the Central Administrative Tribunal, Bilaspur (for short, 'Tribunal') with regard to the claim projected by the Petitioner herein for fixing his pay correctly in the scale of pay, payable to the Points Man 'A' in respect of the period from 30. 06. 1989 to 27. 11. 1990, holding that it was highly belated having been raised virtually after 29 years of arising the cause of action, is put to challenge in this writ petition.

(2.) Heard Shri Jameel Akhtar Lohani, the learned counsel for the Petitioner as well as Shri Abhishek Sinha, the learned standing counsel for the Respondents at length.

(3.) The learned counsel appearing for the Petitioner submits that, the Petitioner had entered service as a 'Peon' on 02. 04. 1974 and was subsequently promoted to the post of Point Man 'A' on 01. 08. 1982. It is the case of the Petitioner that he retired from the service as a Point Man 'A', availing the benefit of voluntary retirement on 19. 07. 2000. But later, he came to know that his pay was not correctly fixed and the service benefits were given to him only in the grade of Point Man 'B', by virtue of alleged reversion from the post of Point Man 'A' on 30. 06. 1989. This was sought to be corrected and interference of the Tribunal was sought for by filing OA with the following prayers: