LAWS(DLH)-2002-5-159

UNION OF INDIA Vs. N S RAVI

Decided On May 31, 2002
UNION OF INDIA Appellant
V/S
N.S.RAVI Respondents

JUDGEMENT

(1.) This Letters Patent Appeal is directed against a judgment and order dated 16.10.1998 passed by the Learned Single Judge of this Court in C.W.P. No. 3436 of 1997 whereby and whereunder the writ petition filed by the respondents herein claiming revision of pay-scale from Rs.1,400.00 Rs.2,600.00 to Rs.1,640.00 Rs.2,900.00 in respect of Assistants' and 'Personal Assistants' was allowed.

(2.) The short question, which arises for consideration in this appeal, is as to whether the writ petition was maintainable or not.

(3.) Having regard to the fact that the Sports Authority of India has been notified in terms of Section 14 of the Administrative Tribunals Act (in short, 'the said Act') in the year 1994, the writ petition which was filed in August, 1997 was not maintainable.