CHANDER SINGH Vs. UOI

JUDGEMENT

(1.) VIDE the instant petition, petitioner is seeking to quash and setting aside the order dated 25.07.2008 whereby on application being moved by the petitioner, it was decided as under:-

(2.) INITIALLY, the petitioner approached the Central Administrative Tribunal, Principal Bench, New Delhi vide O.A. No. 2119/2004. Ld. Tribunal dismissed the same on jurisdiction.

(3.) THE respondent published DO Part II No. 145/NIP dated 1982 revising the pay scale of the Unit Run Civilian Workers' Canteen Staff and the petitioner was granted the pay scale of Rs.196-232 as Vendor w.e.f 22.10.1980 and Rs.210-290 as Assistant Supervisor-cum-Cashier w.e.f 10.02.1981.