SARANGADHAR RAIGURU Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. Ganeswar Rath, learned counsel for the petitioner and learned Addl. Govt. Advocate.

(2.) THIS writ petition has been filed against the judgment and order dated 23.02.2000 passed by the Central Administrative Tribunal, Cuttack Bench in O.A.No. 97 of 1995 dismissing the O.A.

(3.) WITH a view to regularise the pay and allowances of Shri S.D. Raiguru in compliance with the above judgment, approval of Government of India is conveyed for creation of a temporary post of Addl. S.P. to the IPC Cadre of Orissa for the period from 23. 6.82 to 7.7.88.' Accordingly, the pay of the petitioner was fixed in the revised scale of pay of IPS, but he was not confirmed in the said cadre and was allowed to continue on officiating basis. He filed O.A.No. 97 of 1989 before the Central Administrative Tribunal and the Tribunal vide its order dated 19.03.1990 held that the petitioner be deemed to have been promoted to IPS cadre with effect from 01.02.1989. However, since the petitioner was not granted annual increments in the IPS cadre from 01.06.1989, he again approached the Central Administrative Tribunal by filing O.A.No. 97 of 1995. The Tribunal has, by the impugned order, rejected the claim of the petitioner. Hence he has filed the instant writ petition. 4. Learned counsel for the petitioner submitted that the petitioner does not want to press any relief except fixation of his pay. Therefore, this Court is to consider whether the petitioner is entitled to get the pay at the time of/his regular promotion not less than drawn lastly in IPS cadre when he was granted officiating promotion.