SURENDRA KUMAR SINGH, S/O JITENDRA SINGH Vs. UNION OF INDIA THROUGH SECRETARY MINISTRY OF COMMUNICATION AND IT DEPARTMENT OF POST

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Additional Solicitor General assisted by Mr. Satyavrat Verma.

(2.) O.A. No. 715 of 2015 was filed for the following reliefs:

(3.) The Tribunal dismissed the O.A. application primarily holding that the fixation of the salary made of the present petitioner on his re-employment after retirement from Air Force was contrary to the OM in vogue. The relevant OMs have been extracted in detail in the impugned order. The Tribunal after considering the detailed provisions of the OM with regard to the fixation held as under: