A.P. Nigam vs Union Of India & Others

L. Narasimha Reddy, J

The applicant retired as Additional Commissioner of Income Tax, Haldwani Range on 30.06.2008. He contends that he was entitled to be extended the benefit of increment, which became due on 01.07.2008 and the same was wrongfully denied to him. By giving reference to various developments, he made a representation to the Chief Commissioner of Income Tax seeking benefit of increment, with consequential revision of pension. No order has been passed on the representation.

We heard Mr. A. K. Padhy, learned counsel for applicant and Mr. Hilal Haider, learned counsel for respondents at the admission stage, through video conferencing.

The applicant claims the benefit of increment, which became due on 01.07.2008. The question as to whether he is entitled to that benefit or not, needs to be examined. The delay in seeking the relief, is another factor. We do not intend to express any view, at this stage.

Therefore, we dispose of this O.A. directing the respondents to pass orders on the representations submitted by the applicant on 12.03.2020 and 24.07.2020, within three months from the date of receipt of copy of this order. There shall be no order as to costs.