N VIJAYARAGHAVAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The unsuccessful applicant before the Central Administrative Tribunal, Madras Bench, Chennai, is the appellant before this Court.

(2.) The Writ Petition has been filed for the following relief: "To issue a Writ of Certiorarified Mandamus, calling for the records of the 1st respondent relating to the order No.31/1/2012/IGCAR/R&DI/67, dated 11.01.2013 of the 3rd respondent Tribunal relating to the order in O.A.No.390 of 2013 dated 02.05.2014 and the 2nd respondent relating to the order IGCAR/OA 390/Admn (O&M)/2013/284, dated 15.10.2014 and quash all those orders and consequently, direct the 1st and 2nd respondents to pay the arrears and retirement benefits accruing out of the promotions to the grades of SO(SC); SO(SD), SO(E), SO(F), SO(G) and SO(H) and etc., from the years 1984, 1987, 1992, 1997, 2002 and 2007, etc., or earlier on par with the petitioner's juniors before a date to be specified."

(3.) The facts which has led to the filing of the writ petition are as follows: The writ petitioner had joined the services of Indira Gandhi Centre for Atomic Research (IGCAR) on 21.01.1978 as Tradesman-B. He had passed the A.M.I.E.(Associate Member of the Institution of Engineers) qualification in 1983. Thereafter, he was promoted as Scientific Officer (SB) on 01.02.1985.