GOBINDA CH. BEHERA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present petition has been filed by the petitioner under Article 226 of the Constitution of India. The petitioner seeks for quashing the signals dated January 4, 2014 and February 6, 2014 and to fix the pay of the petitioner at Rs.9910/ - with effect from January 01, 2006.

(2.) THE facts relevant to the case at hand are that the petitioner joined the CRPF in the year 2003 as HC(RO) in the pay scale of Rs.3200 -85 -4900. After implementation of 6th Central Pay Commission, the pay of the petitioner was revised to Rs.5200 -20200/ - with Grade Pay of Rs.2000/ -. The pay of the petitioner was refixed by the concerned signal Unit and audited by IAP -III at Rs.7510/ -, with effect from January 01, 2006. Vide signals dated January 04, 2014 and February 06, 2014, passed by Respondent No. 5 and 6, pay of the petitioner was stepped down to Rs.8630/ - from Rs.10,190, stating that the petitioner had erroneously been granted annual increment with effect from 1.7.2006. Aggrieved by the said signals, petitioner preferred a representation dated 8th April 2014 to the Commandant, 2nd Signal Bn., CRPF, Hyderabad, Andhra Pradesh, but to no avail.

(3.) WE have heard learned counsel for the petitioner and have also perused the judgment relied upon by the petitioner.