SURENDRA KUMAR VERMA Vs. GNCT OF DELHI

JUDGEMENT

(1.) THE petitioners are aggrieved by the dismissal of their Original Application 802/2012 by virtue of the impugned order dated 27.03.2012 passed by the Central Administrative Tribunal, Principal Bench, New Delhi, on the ground of limitation.

(2.) THE applicants were appointed to the post of Console Operators, which was regarded as a Group 'C' non-gazetted post in the pay scale of ' 5500-9000, in 1990. THEy were employed with the Government of NCT of Delhi and were posted in the Transport Department. Subsequently, the said post of Console Operator was declared as a Group 'B' post in the scale of ' 5500-175-9000 by virtue of a notification dated 13.07.2001. THEreafter, the said post of Console Operator was merged with the post of Assistant Programmer, which was also a Group 'B' gazetted post with the Government of NCT of Delhi. THE issue that was sought to be agitated by the petitioners before the Tribunal was pertaining to their seniority.