SANAT KUMAR PAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is filed by the original applicant who had filed O.A. No.166 of 2013 before the Central Administrative Tribunal, Guwahati Bench. By the impugned judgment the Tribunal rejected the petitioner's original application. Thereupon present petition has been filed.

(2.) Brief facts are as under:

(3.) The petitioner challenged the said order before the Central Administrative Tribunal, Guwahati Bench arguing that his basic pay plus grade pay as per the said pay fixation order is lesser than those he was enjoying during his service in the State Police Department. According to the petitioner the basic pay plus grade pay on the post of deputation came to Rs.21,000/- as against basic plus grade pay of Rs.24,350/- which was being paid to him as an Inspector of Police.