HARSH VARDHAN SHARMA Vs. UOI

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 10.02.2009 passed by the Central Administrative Tribunal, Principal Bench, New Delhi, in O.A. No. 3403/2009 whereby the petitioners said Original Application was dismissed. The petitioner had earlier filed an Original Application being OA No. 2234/2009 wherein he had claimed that his representations which had been made to the respondents from time to time had not been taken heed of. The representations were in connection with the petitioners claim that he be granted a pay -scale of Rs.5500 -9000(pre -revised) from the date of his initial appointment. It may be pointed out that this scale is given to persons in the post of Inspectors (Finger Print). The petitioner, however, had been appointed as an Assistant Sub - Inspector(ASI Finger Print).

(2.) THE Tribunal by its order dated 26.08.2009 disposed of OA No.2234/2009 by directing that the respondents should decide the representation made by the petitioner. It was also directed that in case the respondent did not agree with the claim made by the petitioner, the respondents should pass a detailed and speaking order giving reasons for arriving at that conclusion.

(3.) THE petitioner, being aggrieved by the said order dated 29.10.2009 preferred the said OA No.3403/2009 in which the impugned order dated 10.12.2009 has been passed.