UNION OF INDIA Vs. J R CHOBEDAR

JUDGEMENT

(1.) This writ petition is directed against a judgment and order dated 6th December 2000 passed by the Central Administrative Tribunal, Principal Bench in OA No. 208/1997 whereby and whereunder the Original Application filed by the respondent herein was allowed. The basic fact of the matter is not in dispute.

(2.) The respondent holds a civil post in the Border Security Force. He had been working as Joint Assistant Director which post has since been redesignated as Accounts Officer in the scale of pay of Rs.2375-3500. He, on or about 24th August 1995, made a representation as regards upgradation of his post and revision of scale of pay. He had later on been promoted to the post of Assistant Director in the state of pay of Rs.3000-4500 (pre-revised) w.e.f. 2nd July 1997 on an ad hoc basis. He later on was placed in the scale of pay of Rs. 10,000-15,200 on officiating basis w.e.f. 23rd March 1998. His afore-mentioned representation dated 24th August 1995 was rejected on 30th August 1995. He thereafter filed a detailed representation to the Director General of Border Security Force on 25th September 1995. The said representation was also rejected. He thereafter filed an Original Application before the learned Tribunal.

(3.) In the said Original Application, inter alia, it was contended that the volume of work, the educational qualification and all other relevant factors being similar to his counter-part, he should be given the same scale of pay which is applicable to other organized sectors.