MD. IMRAN ULLAH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. D. Choudhury, learned counsel for the petitioner as well as Ms. B. Sarma, learned CGC appearing for all the respondents.

(2.) The petitioner has prayed for payment of arrear salary from 5/5/2001 to 12/12/2005 and from 2/1/2008 to 25/11/2014. The petitioner's case in brief is that he was appointed as a Cinema Hall Manager in the Air Force Station, Jorhat in the scale of pay of Rs.330.008-370-10-400-EB-18-480, in the year 1984, in pursuant to the selection process that had taken place in respect of Advertisement dtd. 12/12/1983. The petitioner's service was confirmed in the year 1997.

(3.) The petitioner's service was thereafter terminated vide Notice of Termination dtd. 23/4/2001. Being aggrieved, the petitioner filed WP(C) No. 3112/2001. The same was disposed of by this Court, vide order dtd. 1/5/2001, with a direction that post retiral benefits should be paid to the petitioner and thereafter the service of the petitioner may be terminated.