SHAILENDRA KUMAR JAISWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is an application under Section 19 pf the AT Act, against the purported act of the respondent authorities in not granting Islands special allowance to the applicant in terms of the memorandum dated 12.1.96 issued by the Ministry of Finance, Govt. of India.

(2.) It is averred that the applicant was offered temporary posting of Service Engineer (Mechanical), Fishery Survey of India under the Ministry of Agriculture Government of India which is in the scale of Rs. 8000-13500/- General Central Service, Group 'A' Gazetted. After accepting the offer, the applicant was asked to take charge of the post of Service Engineer (Mechanical) in the Department vide order dated 9.12.98. The applicant reported on duty in the office of the respondent No. 3 i.e., Director General, Fishery Survey of India, Marine House, Mumbai on 27.1.99. Under the directions of respondent No. 3 the applicant was directed to report of Port Blair base of Fishery Survey of India. He, therefore, joined at Port Blair.

(3.) IN the rejoinder, the applicant has reiterated the facts mentioned in the O.A. It is further stated that the respondent authorities are acting malafide when the Island Special Duty Allowance has not been sanctioned to him.