NOEL SUDHAKAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner/original applicant challenges the order dated 2nd June, 2008 passed in OA No.1567 of 2007 titled Shri Noel S. Singh v. Union of India & Others dismissing his petition. The petitioner had filed an original application before the Central Administrative Tribunal, Principal Bench, praying inter alia for granting the pay scale of Rs.6500-10500 with effect from 1st January, 1996 and for granting 2nd financial up-gradation under ACP Scheme on completion of 24 years of service with effect from 1st June, 2001 besides claiming arrears of pay from 1st June, 1977 to 7th January, 1980 on the ground that though he had been selected for the post of laboratory technician, however, he was appointed as laboratory assistant.

(2.) The petitioner had submitted that he is working as Technical Assistant in National Jalma Institute for Leprosy and other Micro- Bacterial Diseases at Agra. He asserted that though he had applied pursuant to advertisement dated 1st June, 1977 for the post of Laboratory Technician, however, he was appointed as a Lab Assistant pursuant to appointment letter dated 22nd April, 1977 in the lower scale of Rs.260-430. The grievance of the petitioner is that he should have been appointed as Laboratory Technician in the scale of Rs.380-560 from 1st June, 1977.

(3.) The petitioner had pleaded that though he should have been appointed as Laboratory Technician but he was illegally appointed as Laboratory Assistant which he accepted as he was searching for employment and on account of verbal assurances given by the Director of CJIL.