UNION OF INDIA Vs. S K PANDEY

JUDGEMENT

(1.) The short question which arises for consideration in this writ petition arising out of a judgment and order dated 5th December 2000 passed by the Central Administrative Tribunal in OA 2220/98 and OA 97/99 is as to whether the respondents herein were entitled to 'step-up' of their pay.

(2.) The respondents herein who were applicants before the learned Tribunal belonged to the Administrative wing of All India Radio. According to them, an all-India seniority list was to be maintained wherefor the feeder grade of Head Clerk and Accountant was being maintained for promotion to the post of Administrative Officer. A common seniority list of all-India basis is allegedly maintained in respect of the post of Administrative Officers also. The contention of the respondents before the learned Tribunal was that as one Shri R.P.S. Chauhan who was junior to them was getting a higher pay and as such, in terms of FR 22-C, the employees who were senior to him were entitled to a higher pay equivalent to the said Shri Chauhan. It is not in dispute that in a similar situation, Hyderabad Bench of the Central Administrative Tribunal in the case of R. Amanulla Khan granted such relief.

(3.) The correctness of the said decision indisputably was not questioned by the petitioners herein. Following the said decision, the learned Tribunal allowed the Original Applications.