Patna High Court - Orders
Amrendra Kumar Singh @ A.K. Singh vs Union Of India & Ors. on 8 September, 2011
Author: Shiva Kirti Singh
Bench: Shiva Kirti Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7549 of 2011
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Amrendra Kumar Singh @ A.K. Singh
.... .... Petitioner/s
Versus
Union Of India & Ors.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Sheopujan Singh, Advocate
For the Respondent/s : Mr. Gopal Krishna Agrawal, Advocate
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2 08-09-2011Learned counsel for the petitioner has shown us from the relief claimed in the O.A. No.636 of 2010 as well as from his representation dated 8.1.2010 that now he is not reagitating the issue of salary for the period of deemed promotion on account of decision of DPC to grant promotion with retrospective effect. Claim for salary was raised but ultimately denied by the Guwahati High Court. The present claim is only for notional increments from due date on the basis of notional promotion said to have been granted with effect from 1.4.1999. Prima facie, there appears substance in the submission that such claim for correcting the date of increments on the basis of notional promotion was not the subject matter of earlier litigation and the rejection of the OA by the Tribunal at Patna on the ground of res judicata may not be sustainable.
Learned counsel for the respondent Kendriya Patna High Court CWJC No.7549 of 2011 (2) dt.08-09-2011 2 Vidyalaya Sangathan and its officers prays for three weeks time to seek instruction, particularly in the light of dispute noticed above which is only in respect of notional fixation of increment from correct date.
Put up after three weeks. The case shall retain its position in the list.
(Shiva Kirti Singh, J) (Shivaji Pandey, J) sk