R.S. MISRA Vs. UOI

JUDGEMENT

(1.) This writ petition being W.P.(C) 7869/2007 has been filed by the petitioner challenging the orders dated August 29, 2006 and November 07, 2006 in Original Application No. 2531/2005 ('OA', for short) and Review Application No.168/2006 ('RA', for short)respectively, passed by the Central Administrative Tribunal, Principal Bench, New Delhi ('Tribunal', for short), with the following prayers:-

(2.) The facts as noted from the record are that, the petitioner joined Kendriya Vidyalaya Sangathan ('KVS', for short) as TGT (Science) on August 26, 1972. Later he was appointed as PGT (Chemistry) via direct selection on August 02, 1976. He was terminated from service under Article 81 (b) of Education Code, on February 11, 1988. He challenged the said order of termination. This Court had set aside the termination order and directed the respondent to reinstate the services of the petitioner with all consequential benefits. The petitioner on October 3, 2000, was reinstated in service. He was posted / transferred to K.V. No.1, Imphal. The respondent's stand was that the period from February 11, 1988 till the date of his joining duty at Imphal shall be treated as dies non in view of FR 56 (3).

(3.) The petitioner being aggrieved by the said order filed CCP No. 151/2001 for the grant of consequential benefits, the KVS paid Rs.11,48,625.00. Noting this development, the petition was disposed of. Thereafter, the petitioner filed WP (C) No. 15214/2006, for interest on delayed payments. The same was disposed of vide order dated February 02, 2009, wherein this Court had granted the interest on delayed payments and Senior Scale of PGT w.e.f. July 02, 1988. However, his claim for grant of Selection Grade was rejected.