RAVINDER KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this writ petition is to the orders dated November 08, 2011 and January 09, 2012 passed by the Central Administrative Tribunal in Original Application No. 79/2011 and Review Application No.407/2011 in Original Application No.79/2011 whereby the Tribunal dismissed the Original Application and Review Application filed by the petitioner.

(2.) From the perusal of para 3 of the impugned order it is seen that the petitioner had raised two issues; one for grant of stagnation increments with effect from May 27, 2008 in accordance with IPS Rules, 2007 as amended by the IPS (Pay) Amendment Rules, 2008 and the second issue was that his grade pay has not been enhanced in accordance with the notification dated March 03, 2010. In that regard he relied upon Note 3 of Rule 3 of IPS (Pay) Rules, 2007.

(3.) To understand the controversy raised in this petition, it is necessary to note certain facts. They are that the petitioner joined Indian Police Service on November 13, 1977 and was borne on the cadre of State of Himachal Pradesh.