VIRENDRA KUMAR VERMA Vs. PUBLIC SERVICES TRIBUNAL UTTARAKHAND

JUDGEMENT

(1.) This writ petition is filed questioning the order passed by the Public Services Tribunal in Claim Petition No.92 of 2007 dated 27.07.2012.

(2.) Facts, to the limited extent necessary, are that the petitioner herein was appointed as a Forester on 11.01.1971 in the pay scale of Rs.100-180. He was promoted to the post of Deputy Ranger in the pay scale of Rs.250-425 vide proceedings dated 26.10.1977. He was thereafter promoted, along with others, to the post of Forest Ranger vide proceedings dated 11.04.1979. He was, sanctioned, one increment in the pay scale of Rs.1400-2600 vide order dated 27.08.1991 pursuant to Government Order dated 03.06.1989. He was again sanctioned the promotional pay scale of Rs.2200-4000 by the order of Chief Conservator of Forests dated 29.03.1997. The petitioner was sanctioned his first promotional pay scale on 25.05.1998 vide order dated 02.08.2002; and the second promotional/next pay scale of Rs. 10,000-15,200 w.e.f. 25.05.2003 after completion of 24 years of service, by the order of the Chief Conservator of Forests dated 01.08.2003. The petitioner's grievance is that the Chief Conservator of Forests, Dehradun had, vide order dated 19.06.2007, cancelled the selection/ promotional pay scales sanctioned earlier to the petitioner on the ground that the pay scale was wrongly sanctioned to him, and he was not entitled thereto.

(3.) The petitioner submitted a representation on 06.07.2007 but to no avail. Thereafter, he filed Writ Petition No.207 of 2007 before this Court which was dismissed by order dated 10.08.2007 on the ground of availability of an alternative remedy. The petitioner, thereafter, invoked the jurisdiction of the Public Services Tribunal.