SHER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner Mr. Sher Singh has filed this writ petition against the order dated 11th September, 2003 passed by the Central Administrative Tribunal dismissing the original application being OA NO. 274/2003 and against the order dated 14th October, 2003 dismissing his review application. By the impugned order dated llth September, 2003 learned Tribunal has, inter alia, held that the petitioner cannot claim back wages or promotion as civilian staff officer on ad hoc basis from 15th May, 1997 to 10th August, 2001 on the basis that a junior to the petitioner was allowed to officiate at the said post during this period.

(2.) Brief facts of the case relevant for the purpose of the resolving the present controversy are as under.

(3.) The petitioner joined Armed Forces headquarters as an ad hoc Lower Division Clerk on 7th February, 1964. His services were later on regularised with effect from 21st April, 1965. The petitioner's seniority was fixed on the basis of his date of regularisation.