BIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) BOTH learned Counsel heard. The applicant has impugned the letter dated 15.11.2000 issued by the respondents by which they have rejected his claim for refixation of pay on re-employment which, according to the applicant, is arbitrary, mala fide, discriminatory and against the principles of natural justice.

(2.) This is the second round of litigation of the applicant. The earlier O.A. filed by the applicant (O.A. 33/97) was disposed of by the Tribunal vide order dated 25.7.2000 directing the respondents to take a final decision in the matter in accordance with rules and instructions regarding his pay fixation. Accordingly the aforesaid impugned order dated 15.11.2000 has been passed.

(3.) WE have seen the reply filed by the respondents and heard Mr. Madhav Panickar, learned Counsel for the respondents.