PRITHI SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was working as Lieutenant alongwith other officers namely, S.K. Pandey and Mr. D.S. Chaturvedi. The Petitioner stated that he took part in operation when the Government of India sent a team of Indian Peace Keeping Force in Sri Lanka and he was seriously injured during the course of the operation and he was hospitalised. The above two officers were promoted as Acting Captain on 24.12.1985 and the petitioner could not promoted as he was hospitalised and he sustained injury. Soon after discharged from the hospital when he joined the duty 24.12.1985. He was given promotion as Acting Captain. On 02.06.1986, the Commanding Officer has given a certificate which is in the following terms: CERTIFICATE

(2.) The petitioner made a representation for the revision of scale of pay to be on par with the juniors already promoted. According to the petitioner, in law a senior cannot be deprived of his pay when juniors draw higher pay.

(3.) On 03.02.1996 the representation of the petitioner was dealt with in the following manner: