MAHAVIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner was working as a Constable in the RPF when he was medically de-categorized. As a Constable petitioner was receiving salary in the pay scale Rs.3050-4590. His basic pay was Rs.3,500/- per month.

(2.) UPON being medically de-categorized the petitioner was offered a job which he could perform keeping in view his medical condition. The Department placed him in the pay scale Rs.2550-3200 and fixed his basic pay at Rs.3,200/-. The petitioner had an issue of his last basic pay being Rs.3,500/-

(3.) AFTER litigating in the year 1998 and 2002 when OA No.1720/1998 and OA No.3043/2002 were disposed of, which orders only require the respondents to pass reasoned orders, the reasoned order passed was challenged by the petitioner under OA No.2916/2003 which was disposed of by the order dated December 08, 2004.