P N SHUKLA Vs. UNION OF INDIA

JUDGEMENT

(1.) Dr. P.N. Shukla and five others have filed the present writ petition assailing orders dated 1st June, 2010 and 3rd August, 2010 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (Tribunal, for short), dismissing their O.A. No. 1762/2010 and Review Application No. 203/2010.

(2.) The Petitioners herein are working as Assistant Scientific Officers in the Commission for Scientific & Technical Terminology. The dispute does not pertain to their posts or their pay-scale. The dispute also does not pertain to the service conditions as applicable to them. The grievance raised by the Petitioners is that Dr. Bhim Sen Behere, Respondent No. 4 herein, Assistant Scientific Officer (Medicine) has been wrongly given designation and declared as an ex-cadre post and granted upgradation of pay-scale to Rs. 8000-13500 (pre-revised) whereas the pay-scale of the Petitioners is Rs. 7500-12000 (pre-revised).

(3.) In the impugned order dated 1st June, 2010, Tribunal has noticed that this was a third round of litigation by the Petitioners. Representation given by the Petitioners was rejected by the Respondent No. 2, Chairman, Commission for Scientific & Technical Terminology by order dated 4th January, 2010. The said order has examined the contentions of the Petitioners in detail but rejected the same for various reasons.