UOI Vs. J. K. GOHRI

JUDGEMENT

(1.) The present petition is arising out of judgment dtd. 19/9/2021 passed by the Central Administrative Tribunal (Principal Bench), New Delhi in O.A. NO. 87/2000 titled J.K. Gohri and Others v. Union of India.

(2.) The facts of the case reveal that an Original Application was preferred by J.K. Gohri and 12 others claiming higher pay scale and alleging discrimination in the matter of grant of pay scale vide order dtd. 20/1/1999. The applicants before the Tribunal prayed for quashment of order dtd. 20/1/1999; grant of pay scale of Rs.6500.0010500 at par with Senior Technical Assistants (STAs); grant of pay scale of Rs.5500.009000 with effect from 1/1/1996; and also a prayer was made that they should be treated as similarly situated persons for promotion as Technical Officer 'A' at par with the Diploma Holder Chargeman-II and other consequential reliefs.

(3.) The undisputed facts of the case make it very clear that the applicants who are respondents before this Court were working on the post of Chargeman-II in the pre-revised grade of Rs.1400.002300/- and the service conditions were governed by the Recruitment Rules known as Defence Research and Development Organisation Group 'C' Non-Gazetted (Technical Scientific and other Ministerial) Posts Recruitment Rules, 1968. These Rules of 1968 were repealed and DRDO Technical Cadre Recruitment Rules, 1995 came into force.