PRITA RAM Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) xxxxxxxx.

(2.) THIS Original Application has been filed under Section 19 of the Administrative Tribunals Act, 1985, seeking the following relief: - -

(3.) IT has further been stated that after regularization of the services of the applicant, he made representation to respondent No. 6 for the grant of ACP after completion of 4/9/14 years of service and refixation of salary accordingly (Annexure A -4). This application had not been allowed and the benefit was being denied on the ground that the applicant was not a regular employee and his services had only been regularized in 2011. The applicant had also made a representation to the effect that he was entitled to the old pension scheme as per the Punjab Civil Service Rules and the new Contributory Pension Scheme is not applicable to the applicant as he is in service for the last 25 years. This representation had also been wrongly rejected by the respondents vide order dated 29.07.2013 (Annexure A -7).