UNION OF INDIA Vs. TARSEM LAL

JUDGEMENT

(1.) - Leave granted.

(2.) Union of India and its functionaries call in question correctness of the judgment rendered by a Division Bench of the Punjab and Haryana High Court dismissing the writ petition filed by the present appellants and affirming the order of the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (in short the C.A.T.).

(3.) Background facts in a nutshell are as follows : Respondent filed the original application claiming that he was entitled to pay and allowance from the date on which proforma promotion was given and not from the date of actual promotion. Appellants relied on circular dated 15/17 September, 1964 to contend that the claim was untenable.