JUG RAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) Order dated 17/12/1999 of the Central Administrative Tribunal in O.A No 950/99 dismissing the application filed by the petitioners herein for stepping up their pay On the ground of delay and laches is in question in this writ petition.

(2.) . The case of the petitioners is that they were appointed as LDCs by direct recruitment through Staff Selection Commission on 1.11.1974, 26.11.1975, 5.6.1974, 29.8.1975 and 6.10.1975 respectively They were promoted to officiate as UDCs in CSCS and nominated by the DP&T for zoning scheme to DGS&D. It is stated That six UDCs junior to the petitioners were shown senior in the list of UDCs published on 1.9.1988. On the representation of the petitioners the respondent modified the Select List giving the petitioners in the select list of 1982 putting the petitioners at par with their juniors, but, their seniority was allegedly wrongly placed below the juniors. The petitioners once again represented against it. The petitioners' seniority was modified vide letter dated 8.8.1996. It is alleged by the petitioners that the respondents failed to give consequential benefits arising out of letter dated 8.8.1996 at par with the juniors who were given prior promotion based on erroneous seniority list for the grade of UDC. The petitioners, then again made representations on 4.11. 96 and 14. 11. 1996 The respondent finally rejected the representation of the petitioners by their letter dated 6.11 .1998.

(3.) Stepping up of pay is provided under Rule 22(3)(1)(a)(i) of the Fundamental Rules Admittedly the petitioners filed a representation for stepping up their pay In the order dated 23-10-1996 the respondent stated