BHANWAR PAL Vs. THE CHIEF SECRETARY AND ORS.

JUDGEMENT

(1.) The petitioner -Bhanwar Pal, by way of this writ petition, partly impugns the order dated 27th January, 2014 passed in OA No. 2979/2012 and the order dated 18th January, 2016 in RA No. 78/2014 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (Tribunal, for short). The operative portion of the impugned order dated 27th January, 2014, reads: -

(2.) The contention of the petitioner is that he should be granted full arrears of salary for the period 1st June, 2010 till 16th February, 2012, i.e., till he was re -engaged in service. He submits that other similarly situated persons have been paid full back wages from the date of retirement till they were re -appointed as Vice -Principals.

(3.) This writ petition arises from the second round of litigation. The petitioner along with three others, namely, T.P.S. Malik, Naresh Pal Dhaka and Rajesh Kumar, had filed OA No. 1834/2010 praying that they were entitled to continue as Principal/Vice -Principal and would retire on attaining the age of 62 years as per the Cabinet decision notified on 29th January, 2007. Allowing the said OA vide order dated 9th December, 2010, the Tribunal had passed the following directions: -