UMA CHARAN PANDA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ appeal arises out of judgment and order dated 22.8.95, delivered by a learned Single Judge of this Court in Civil Rule No. 2093/92, thereby dismissing the Writ petition holding that the office memorandum, Annexure-B. as filed by the Writ peitioner,was not enforceable. At the same lime observing that the question of enforceable was not being gone into, anJ rejected the submission made by the Writ petitioner that the office memorandum Annexure-B was applicable to all the Central Govt. employees, which resulted in dismissal of the Writ petition. Hence this appeal.

(2.) The Writ petitioner-appellant approached this Court tor the following reliefs: (i) direct the respondents to promote the petitioner to the post of Chief Medical Officer and also enhance his pay scale in accordance with Govt. of India decision as contained in Memorandum dated 14.11.91, Annexure-B, as item No. 10.

(3.) The undisputed facts of the case are that the petitioner was appointed as Senior Medical Officer on being recommended by the UPSC vide appointment order dated 7.9.82, filed as Annexure-A to the petition. The petitioner accordingly joined service, his pay scale was subsequently raised from Rs. 1100- 1600A to Rs. 3000-4500/-. It is not in dispute that the petitioner had put in 9 years of service.