SHAHADEVA SINGH Vs. J N L SRIVASTAVA

JUDGEMENT

(1.) This writ petition challenges the order of the Central Administrative Tribunal, Principal Bench, New Delhi dated January 28, 2002 whereby Contempt Petition No.611/2001 in M.A.No.250/2001 in O.A. No. 850/1999 has been dismissed and notices issued to the respondents were discharged. The facts giving rise to the petition are as follows:-

(2.) The petitioner was appointed in the National Research Centre for Weed Science as Scientist on 11th December, 1989 in the scale of Rs.2200-75-2800-88-100-4000. It is the claim of the petitioner that on completion of five years service, he was entitled to be promoted to the senior scale of Rs.3000-100-3500-125-5000 with effect from 11th December, 1994. The petitioner is stated to have sent representations to the concerned authority without any tangible result.

(3.) On 20th May, 1995, the petitioner was appointed in the department of Agricultural and Cooperation in the same pay scale as he was drawing in the National Research Centre for Weed Science. On 17th November, 1995, a DPC was held in which the petitioner was considered for promotion but was not recommended for the senior scale with effect from llth December, 1994.