P S BALAKRISHNAN Vs. SECRETARY TO THE GOVERNMENT OF INDIA MINISTRY OF URBAN DEVELOPMENT AND POVERTY ALLEVIATION

JUDGEMENT

(1.) THE petitioner has filed the above writ petition challenging the order passed by the Central Administrative Tribunal, dated 28.12.2005 in O.A. No. 1153 of 2004.

(2.) THE petitioner, as applicant before the Tribunal, filed Original Application seeking for quashing the orders passed by the 4th respondent herein dated 23.09.2002, 13.12.2002, 28.8.2003 and 16.10.2003 and to direct the respondent to ensure the pay at Rs.5700/- and grant ACP Scheme benefit-in the pay scale of Rs.5,000-150-8,000 under ACP Orders on the strength of paragraph 15 of the Government of India Memorandum dated 09.08.1999, by virtue of the fact, the applicant has already completed 24 years regular service and accordingly regulate pension and terminal benefits.

(3.) THE further grievance is that the oral assurance given to the applicant to promote him to the post of Reader was not fulfilled despite the fact that the post fell vacant on 01.04.1999 in the office of the 4th respondent and though the applicant was fully eligible for being promoted, he was not offered the promotional post and thereby he was being harassed and put to great mental tension.