JACHI RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The Original Applicant before the Central Administrative Tribunal is the writ petitioner herein. He is aggrieved by and dissatisfied with a judgment and order dated 20th May 1998 dismissing his application wherein the following reliefs were prayed for:

(2.) The basic fact of the matter is not in dispute. The petitioner was appointed as a Lower Division Clerk. He was attached with the respondent No.2. He allegedly had applied for the post of Hindi Translator. He, however, was transferred on deputation to the said post. In the year 1994, he filed a representation for regularizing his services in the said post and to absorb him therein but the same had not been considered. On the other hand, it was urged that the respondent arbitrarily re-fixed his pay and rendered an order lor recovery of Rs.2700/- for the period April 1992 to 1994. His subsequent representations in this behalf also went unheeded.

(3.) On or about 4th December 1995, an advertisement was published for filling up the post. Being aggrieved by and dissatisfied therewith, he filed an Original Application before the Central Administrative Tribunal which was marked as OA No.318/96. In the said application, the petitioner had, inter alia, prayed for the following reliefs: