AKHILESHWAR MISHRA Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Heard counsel for the petitioner, learned Additional Solicitor General representing the Union of India and the counsel for the State.

(2.) Unnecessary legal battle has been carried out by the petitioner, one to many times on the issue of grant of benefit of Senior Selection Grade in the Bihar Forest Service with effect from 01.04.1992 and also to refix the salary of the petitioner in the cadre of Indian Forest Service with effect from 19.03.1994. There are many rounds of litigation. Even previously and the present order dated 12.04.2016, which is under challenge, is part of the chain of litigation.

(3.) The Tribunal after considering the submissions has concluded the facts in paragraph 16 as under: