ABHAY KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The writ petition is directed against the order dtd. 27/6/2016 and 9/8/2018 passed in OA/051/00272/2014 and OA/051/00184/2016 respectively by the learned Central Administrative Tribunal(CAT), Patna Bench, Patna, Circuit Court at Ranchi as contained in Annexure-5 and 6. The dispute relates to the claim of stepping up of pay on the part of the applicant, which has been declined by the learned CAT. The legal issue for consideration was framed by this Court on 25/2/2020. Since the matter related to pay fixation and lied in the domain of financial experts, Comptroller and Auditor General of India (CAG) was impleaded as respondent and asked to file its response. For better appreciation, the relevant extract of the order dtd. 25/2/2020 is quoted herein below:

(3.) Learned CAG conducted an audit exercise concerning these two employees, the applicant and respondent no.4. The affidavit of respondent CAG gives a picture of the result of audit exercise at para 11, quoted herein below: