YOGENDRA PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) On 3/11/2022, the following order was passed:

(2.) Today, learned counsel for the respondent furnished Service Book of the petitioner - Yogendra Prasad. On 18/11/1997, there is entry in the Service Book of the petitioner as under:

(3.) The Tribunal refused to grant relief to the petitioner in so far as fixation of pay and pension in the post of Sr. Sec. Engineer while recording at Para-6 and 7 as under: