RANDHIR SINGH Vs. N C T OF DELHI

JUDGEMENT

(1.) Petitioner has by way of this writ petition impugned the order dated 29.4.2005 passed by the Central Administrative Tribunal (Tribunal for short) whereby the OA preferred by the Petitioner before it came to be dismissed. Brief Facts

(2.) The petitioner had joined the Indian Army during the National Emergency declared as a result of the Chinese aggression, on 2.11.1962. He belonged to the Jat Regiment and participated in the war for varying periods between 1.6.64 and 20.1.66. He was awarded "Sainya Sewa Medal with Clasp" for his services. After having served in a regular term for a little over 4 years the petitioner sought discharge from the army on compassionate grounds. He was discharged on 31.12.1966. On account of his short tenure, he was not entitled to and so was not granted any pensionary benefit. Thereafter he completed his B.Ed. and joined a Haryana Government School as a TGT in the year 1969 and continued to so work till 1972 when, on 30th October, 1972 he joined the Government Boys Senior Secondary School, Chhawla, New Delhi as a TGT under the Directorate of Education, Govt. of NCT of Delhi. At the time of his appointment he was given age relaxation by deducting the period of 4 years, 1 month and 30 days spent in the Indian Army. This relaxation was granted pursuant to the letter dated 25.3.1980 written by the Dy. Director of Education, Distt.-West.

(3.) Thereafter on 21.9.1995 the applicant submitted a representation to the Director of Education claiming grant of increments and consequent benefits on the basis of war service rendered by him. However, the said representation was not responded to. Consequently the petitioner preferred OA No.148/2002 before the Tribunal which was disposed of with a direction to the respondents to decide the said representation of the Petitioner. The said representation was considered and rejected vide order dated 18.3.2002. The petitioner then impugned the said order rejecting his representation before the Tribunal by filing OA No.1880/2004 which was also dismissed vide order dated 29.4.2005. It is this order of the Tribunal which is impugned before us.