PURAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has impugned the order dated 27. 09. 2007 passed in O. A. No. 224/2007 in case titled as Puran Singh Vs. Union of India holding that the pay of the petitioner has been fixed as per the provisions of FR 22 (I) (A) (I)and that the pay of the juniors of the petitioner has been re-fixed which is not more than the pay of the petitioner.

(2.) THE petitioner Puran Singh was inducted in bsf on 11. 12. 1974 and thereafter he came on deputation to Delhi Police on 13. 04. 1988 and was absorbed on 09. 10. 1992. The petitioner sought re-fixation of his basic salary from the date of his promotion and he also sought payment of arrears on account of difference. The respondents did not re-fix his basic salary and therefore the petitioner filed a petition under Section 19 of the administrative Tribunals Act 1985 seeking re-fixation of his basic salary from the date of his promotion and also prayed for arrears on account of difference in his salary.

(3.) THE petitioner grievance was that on promotion to the post of Head Constable he was being paid salary less than his juniors. He also contended that he had submitted an application for stepping up his pay at par with his juniors namely head Constable Hem Chand, PIS No. 28750843 149/sw and Om Prakash, No. 3558/pcr/359/n and to re- fix the pay in accordance with relevant rules.