K N SHARMA Vs. SPORTS AUTHORITY OF INDIA

JUDGEMENT

(1.) THE petitioner herein seeks quashing of the order dated 2nd March, 2005 passed in OA No. 3192 of 2002 titled K. N. Sharma v. Sports Authority of India declining his claim of seniority in the grade of Director over respondent No. 3; grant of financial relief and arrears from 1. 8. 1986 in the rank of Deputy director and from 5th August, 1991 in the rank of Director, and declining to declare that the absorption of respondent no. 3 in respondent no. 1 was against the bye laws of respondent no. 1 and other statutory rules and also declining selection/promotion of the petitioner as regional Director from 1995 and as Executive Director from 2001.

(2.) BRIEF facts to comprehend the disputes raised by the petitioner are that he joined as a Hockey Coach in Grade III in Netaji Subhash Institute of Patiala in december 1973. He was promoted as Hockey Coach Grade II on 1st April, 1980 in the pay scale of Rs. 700-1100. Thereafter, he was appointed as a Supervisor in national Stadium in the pay scale of Rs. 700-1100. On 1st April, 1984, Sports authority of India (SAI) was created as an autonomous body and the petitioner was taken on deputation as Stadia Supervisor in the pay scale of Rs. 700- 1100 which he was drawing in his parent office, Netaji Subhash Institute of Patiala. The petitioner became a Cadre Officer of Sports Authority of India from 1st may, 1987.

(3.) LATER on, the petitioner was provisionally promoted as an Assistant Director w. e. f. 20th April, 1987 subject to approval from his parent office. In January, 1991 he was appointed as an Asst. Director with retrospective effect, with effect from 1. 10. 1984. He was promoted as Deputy Director on a review DPC with effect from 1st August, 1986 on an ad hoc basis by an order dated 8th January, 1991 with notional fixation of pay and monitory benefits admissible from the date of assumption of charge.