UNION OF INDIA Vs. R SWAMINATHAN

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted in the Special Leave Petitions.

(3.) These appeals have been filed from the judgments of different Benches of the Central Administrative Tribunal. The employees who are before us belong to the Departments of Posts and Telegraph and Telecommunications. They can be broadly classified into two categories:those who belong to the Accounts stream and those who belong to the Engineering stream. In the accounts stream we are concerned with two posts, the posts of Assistant Accounts Officer and the next promotional post of Accounts Officer. In the Engineering stream, there are employees belonging to the Telegraph Traffic Services and employees belonging to Posts and Telegraph Electrical Wing Services. In the Telegraph Traffic Services, we are concerned with the posts of Junior Engineer and the next promotional post of Assistant Engineer. In the stream of Telegraph Traffic Services we are concerned with the posts of Assistant Superintendent, Telegraph Traffic subsequently re-designated as Junior Telecom Officer and the next promotional post of Superintendent, Telegraph Traffic now designated as Sub-Divisional Engineer. In the Posts and Telegraph Electric Wing we are concerned with the post of Junior Engineer and the next promotional post of Assistant Engineer. In C.A. No. 8730/96 the respondent was a Junior Stenographer in the National Aerospace Laboratories. Council of scientific and Industrial Research. The question raised is the same of Pay fixation on promotion.