RAVINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE challenge in the writ petition is to the order dated January 13, 2012 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in Original Application No.385/2011 whereby the Original Application filed by the petitioner was dismissed.

(2.) THE short question that arises for our consideration in this writ petition is whether the petitioner is entitled to the deputation (duty) allowance @ 5% or 10% of the basic pay on being posted on deputation as DIG (V&S) Himachal Pradesh State Electricity Board, Shimla between the period August 17, 1998 to April 22, 2000.

(3.) THAT on June 04, 1998 he was reinstated and posted at Police Headquarters, Shimla. A joining report was submitted by him on June 05, 1998. Vide order Dated August 11, 1998 he was transferred and posted on deputation as Deputy Inspector General (V&S) HPSEB, Shimla. The relevant part of the transfer and posting order of the petitioner dated August 11, 1998 reads as under:-