RAVINDRA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE applicant of this O.A. has prayed that the order dated 9th November, 2001 as contained in Annexure No. 4 be quashed and further that the applicant be provided with all service benefits to which he is entitled.

(2.) The relief claimed in this O.A. is for issue of directions to the respondents to grant annual increments to the applicant to which he is lawfully entitled.

(3.) PLEADINGS on record have been perused and learned Counsel for the parties have been heard.