M.DAKSHINA MURTHY Vs. UNION OF INDIA

JUDGEMENT

(1.) Challenging the rejection of request for grant of Senior Time Scale of pay (Senior Time Scale) through the impugned order, the petitioner is before this Court seeking an issue of certiorarified mandamus to quash the order and consequently direct the respondents to grant Senior Time Scale to the petitioner with effect from 20/4/2009, with all consequential benefits including arrears of pay, allowances and re-fixation of pay and arrears of pension with interest at 12 % per annum for the period of delay. The brief facts of the case are as follows.

(2.) The petitioner had entered the service of the respondents force, namely, the Central Industrial Security Force, herein after referred to as CISF, as an Assistant Sub Inspector on 22/9/1997. The petitioner would submit that from the date of selection into the CISF he has been discharging his duties sincerely and in a dedicated manner, which has won several appreciations from his superiors. He was promoted as a Sub Inspector on 28/6/1982 and thereafter as an Inspector / EXE on 10/3/1988.

(3.) Thereafter, by order dtd. 18/7/2005, the petitioner was promoted to the post of an Assistant Commandant / EXE with effect from 20/4/2005 and was placed on probation as he was working in CISF Unit, ChPT, Chennai. The petitioner by order dtd. 7/9/2006, was transferred to the CISF Unit, ONGC, Nazira, Assam. The petitioner submitted a representation dtd. 12/9/2006, to the Director General, CISF, seeking deferment of transfer for a year on account of impending marriage of his daughter.