Reinstatement compliance rendered the applicant’s claims for arrears and service benefits misconceived.

The applicant approached the Central Administrative Tribunal under Section 19 of the Administrative Tribunals Act, 1985, seeking arrears of salary for the period from 5 December 2010 to 1 November 2023, grant of MACP, seniority, LAP/LHAP, and a direction to decide his representation dated 9 May 2026.

The Tribunal had earlier allowed O.A. No. 52 of 2011 in part by order dated 30 August 2023, quashing the applicant’s termination and directing his reinstatement as substitute Bungalow Khalasi/TADK with temporary status, along with monetary benefits for the days actually worked; the respondents were also given liberty to initiate appropriate action in accordance with the rules.

Pursuant to that order, the applicant was utilized/posted on 7 November 2023 pending screening, transferred and posted by office order dated 3 September 2025, and subsequently found suitable for Group ‘D’ service by order dated 18 February 2026.

Whether the applicant was entitled to arrears of salary, MACP, seniority, LAP/LHAP, and other consequential service benefits in light of the Tribunal’s earlier order dated 30 August 2023 and the subsequent actions taken by the respondents.

Whether the respondents should be directed to decide the applicant’s representation dated 9 May 2026.

The Tribunal applied Section 19 of the Administrative Tribunals Act, 1985, under which an aggrieved person may approach the Tribunal for adjudication of service-related grievances.

The principal governing principle was the binding effect and scope of the Tribunal’s earlier order dated 30 August 2023: the respondents were required to reinstate the applicant as substitute Bungalow Khalasi/TADK with temporary status and grant monetary benefits only for the days he had actually worked, while retaining liberty to take appropriate action in accordance with the rules.

The Tribunal examined the reliefs sought against the directions contained in the earlier order. It found that the respondents had acted pursuant to that order by utilizing/posting the applicant pending screening on 7 November 2023, transferring and posting him on 3 September 2025, and declaring him suitable for Group ‘D’ service on 18 February 2026.

Since the earlier order directed payment of monetary benefits only for the days actually worked and did not grant the broader service benefits now claimed, the applicant’s demands for arrears for the entire period, MACP, seniority, LAP/LHAP, and consequential directions were held to be misconceived.

Accordingly, Diary No. 3754 of 2026 was dismissed; all pending miscellaneous applications, if any, were also dismissed, with no order as to costs.