RAJPAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a writ petition which seeks to challenge the Office Memorandum (in short O.M.) No. F.No. 10-16/96-CCRH/Estt./PF 2518 dated 01.05.2013, whereby the petitioner s representations dated 16.11.2012 and 15.02.2013, regarding payment of arrears of pay and allowances as per revised pay scale of Rs. 8000-13500 and Rs. 10000-15200 was rejected.

(2.) The grievance in the present petition revolves around a short point. In order to deal with the issues raised in the petition the following brief facts are required to be noticed:

(3.) The petitioner being aggrieved, filed a writ petition in this court being: WP(C) 4027/1999. This writ petition was filed on 01.07.1999. The petitioner, essentially, claimed financial benefits appended to the post of ARO(H); albeit w.e.f. 22.12.1995.