MANPHOOL SINGH SHARMA Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) . The writ petitioner was the applicant before the Central Administrative Tribunal. He filed the said application, inter alia, for implementing the award of higher pay as per orders w.e.f. 5/09/1971 to 31/08/1978 and w.e.f. 1/01/1986 to 31/07/1990, inter alia, on the ground that he was entitled to get the benefit of step up of pay in terms of Rule 27 of the Fundamental and Supplementary Rules.

(2.) . The petitioner herein retired on 31/07/1990. The Original Application was filed on 3/06/1997. The learned Tribunal dismissed the application on the ground that the same was barred by limitation.

(3.) . Mr. Bhardwaj, the learned counsel appearing on behalf of the petitioner would submit that in the facts and circumstances of this case, the petitioner would be entitled to the benefit of 'stepping up of pay' as his pay was erroneously fixed showing the petitioner junior to some persons. The learned counsel would contend that the petitioner had all along been filing representations and even on 9/01/1997, the Vice Principal of the institution stated that his representation was under consideration and the relevant documents were being collected.