KAILASH CHAND Vs. UOI

JUDGEMENT

(1.) The instant Writ Petition under Article 226 and 227 has been preferred against the Order of the Ld. Central Administrative Tribunal ("CAT") dtd. 5/8/2003 in O.A. 3114/ 2002 whereby the Ld. CAT has rejected the claim of the Petitioner ("Impugned Order").

(2.) The brief facts of this case are that the Petitioner was initially working as a Floor Assistant in the Respondent organisation in the pay scale of Rs.330.00480, on contractual basis. Later, he was regularised as a Floor Assistant from 3/5/1982. On 2/4/1984 the Respondents issued an advertisement for filling up the post of Production Assistant in a higher pay scale, i.e., of Rs.425.00750. The Petitioner responded to the said advertisement, was selected for the said post, and the Respondents issued a memorandum dtd. 20/12/1984 confirming the Petitioner's selection subsequent to which he started working.

(3.) It is the case of the Petitioner that the Respondents have made him work as a Production Assistant but have not paid him the requisite salary for the post. Further, that they have denied him the benefits of seniority and arrears of salary flowing directly from the Judgement and Order of this Court dtd. 30/7/2001 in W.P.(C) 7553/ 1999.