UNION OF INDIA Vs. F C JAIN

JUDGEMENT

(1.) The judgment and order of the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as 'the Tribunal') dated 27.09.2000 passed in O.A. No. 818 of 2000 allowing the original application filed by the respondent herein is in question in this writ petition filed by the Union of India.

(2.) The respondent herein was appointed as a 'Junior Engineer' on 10.10.1962. He was promoted as 'Assistant Engineer' on 18.09.1987 and now has been superannuated as 'Assistant Engineer' on 31.07.2000.

(3.) By reason of the said original application filed before the Tribunal, the respondent herein claimed a benefit of the decision of the Director of Works (S&D) of 13.05.1998 in terms whereof the Assistant Engineers to the extent of 50% of the strength were granted a higher pay scale of Rs.7500.00 - Rs.12000.00 as compared to the rest 50%. The respondent herein before the Tribunal had contended that he was at serial No. 884 of the seniority list and thus came within the purview of the 50% of the Assistant Engineer (Civil) and thus was entitled to the said benefit.