SEPOY DEVENDER PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has sought quashing of order dated 19th January, 2011 passed in O.A No.326/2010 by the Armed Forces Tribunal, New Delhi and has sought directions to the respondents to pay US$ 13,588 to the petitioner along with the interest at 24% per annum on the amount awarded to the petitioner as well as the cost of the proceedings.

(2.) THE petitioner had filed an original application before the Armed Forces Tribunal, Principal Bench contending, inter-alia, that he is a Sepoy bearing No.4066619-A and that he had been in service of DSC (MOD). THE petitioner as a Sepoy was posted at the Embassy of India, Dushanbe (Tajikstan) as a personnel of IIMT (AF) with effect from 16th February, 2007 to 22nd February, 2009 on deputation.

(3.) THE petitioner, therefore, with other similarly situated Sepoys met the Joint Secretary and the Joint Chief and he alleged that he was assured that they would be paid the same foreign allowances as was paid to NCOs. THE petitioner also gave a representation to the Commandant IIMT (AF) and raised a demand of US$ 13,558/-, however, no action had been taken by the respondents.