GANPATI SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) RELIEFS sought for by Sh. Ganpati Sharma, the applicant are as below:

(2.) Heard S/Sh. Jog Singh and R.P. Agarwal, learned Counsel for the applicant and the respondents. Also considered the documents brought on record including written submissions filed by Sh. Jog Singh.

(3.) IT is further pointed out that the Writ Petition No. 75/94, filled by J.K. Goyal and Ors. v. State of Punjab and Anr., was decided by the High Court on 20.7.95. granting revision of pay to the judicial officers including the applicant, resulting in the issue of notification dated 16.9.96 by the High Court and the refixation of applicant's pay from 1.1.78 to 31.8.93, his date of retirement. The applicant moved the respondent for re-fixation of his pay and grant of arrears and interest, but the same had not been heeded to, inspite of the fact that the above was directly in implementation of High Court's decision. As his earlier representations did not yield any response, the applicant moved the Minister of Labour, who was on enquiry advised by the Minister for Personnel that the question of upgrading the post to honour the judgment, would have to be considered in consultation with the Ministry of Finance. Nothing happened thereon, till 11.8.99, when after the tenure of the applicant was over on 8.3.99, the impugned order was issued rejecting his request for proper fixation of pay was rejected. Hence this O.A.