PREM KUMAR JAMES Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner presented the writ petition on 4.3.1998. On 6.3.1998 an order was passed by this Court. There was a L.A.P. by the Petitioner. That was withdrawn. Later on, the Petitioner filed an application for amendment introducing necessary averments in respect of his case of mala fides.. In the amended writ petition, he has come forward with the following reliefs:-

(2.) The main grievance of the Petitioner was against the order of transfer which provoked him to file the writ petition. While doing so, he has also claimed the relief with reference to the revision of scales of pay and his case being considered for promotion to the next higher rank. In view of the fact that even at the stage of admission relief is restricted only to the claim of revision of pay and his consideration for promotion, the Petitioner cannot seek to challenge the order of transfer made by the Respondents.

(3.) For the purpose of considering the case of the Petitioner with reference to claim of revision of pay and promotion, a few facts necessary to be noticed are as under.