UOI Vs. K.L.BABLANI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The respondent was selected to be appointed as a member of the Customs and Central Excise Settlement Commission and for which letter offering appointment was issued to him on April 16, 2010 indicating therein that if he accepts the same he would have to join as a member of the Settlement Commission at its Kolkata Bench within 30 days i.e. by May 16, 2010.

(3.) Being a member of the Indian Revenue Service (Custom & Central Excise) and eligible for the next increment on July 01, 2010, and if he would have earned an increment the future pension would be affected, respondent made a request that joining time be extended and he be permitted to join on August 2, 2010 (August 01, 2010 being a Sunday).