BHUPINDER SINGH Vs. SPORTS AUTHORITY OF INDIA

JUDGEMENT

(1.) Subject matter of this writ petition is the order, dated 28th January, 2011, passed by the Central Administrative Tribunal, Chandigarh Bench, (for short, Tribunal), in Original Application No.766-HP-2009, titled Bhupinder Singh vs. Sports Authority of India, whereby the Original Application was dismissed, (for short, the impugned order).

(2.) Petitioner and one G.B. Dangwal were appointed as Hockey Coach in the respondent-Authority. According to the petitioner, said G.B. Dangwal was junior to him. The petitioner has placed on record the seniority list, dated 30th November, 1999, issued by the respondent-Authority, (Annexure P-2 with the writ petition), which does disclose that the writ petitioner was figuring at Sl.No.84 and said G.B. Dangwal was at Sl.No.90.

(3.) It has been pleaded by the petitioner that he and G.B. Dangwal came to be promoted to Grade-I post on 28th February, 1992. On promotion, pay of the petitioner was fixed at Rs.3,100/-, whereas the pay of G.B. Dangwal was fixed at Rs.3,200/-. After noticing the said facts, it appears that the petitioner approached the Tribunal by the medium of Original Application No.571/HP/2008, came to be disposed of vide order dated 23rd October, 2008, with a direction to the respondent to examine and decide the representation of the petitioner.