UNION OF INDIA Vs. SURESH KUMAR KHURANA

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter is finally heard.

(2.) This petition is directed against the order dated 28.08.2008 passed by the Central Administrative Tribunal in Original Application No.768/2011.

(3.) The Original Application was directed against the order dated 14.07.2010 passed by Railway Board whereby the claim of the applicant for grant of advance increment for participation in the international event as Volleyball Referee was turned down. The order passed on dated 15.06.2011 in furtherance to order dated 14.07.2010 was also challenged.