LAWS(DLH)-2022-7-199

NISHANT CHAWLA Vs. TELECOM DISPUTES SETTLEMENT

Decided On July 12, 2022
Nishant Chawla Appellant
V/S
Telecom Disputes Settlement Respondents

JUDGEMENT

(1.) The instant writ petition under Article 226 of the Constitution of India is filed for issuance of appropriate writ to quash and set aside order dtd. 27/8/2012 and for directing the respondents to grant benefit of upgraded pay scale of Rs.6500-10500 with consequential benefits and arrears thereof to the petitioner.

(2.) In April 1998, the petitioner herein, qualified the All India Competitive Exam of the year 1996 conducted by the Staff Selection Commission and was inducted into government service as Stenographer Grade 'D'. The petitioner joined the Indian Coast Guard at New Delhi. Respondent no.3/Department of Telecommunications, vide letter bearing No.10-16/2000-Restg. dtd. 4/9/2000 conveyed that 16 categories of temporary posts in Respondent No.1/Telecom Disputes Settlement and Appellate Tribunal were created with a sanction of competent authority. Out of the 16 categories of temporary posts, 3 posts of Stenographer Grade 'C' in the pay-scale of Rs.5500-175-9000 were created. All the posts were to be filled up by Respondent No. 1 on deputation basis from persons holding analogous posts in that pay-scale or from persons eligible to be promoted in that pay-scale.

(3.) The respondent no.3 vide Order bearing no.10-16/2000-Restg, dtd. 7/11/2000, conveyed the sanction of the President for creation of 6 categories of temporary posts in respondent no. 1, including 2 posts of Assistants in Central Secretariat Service (hereinafter 'CSS') in the pay-scale of Rs.5500-9000. All the posts were to be filled up by the respondent no. l on deputation basis from persons holding analogous posts in that pay-scale or from persons eligible to be promoted in that pay-scale. On 8/11/2000/30/11/2000, Ministry of Communications issued a Circular bearing no. A-22013/11/2000-Admn.II for filling up of temporary posts in respondent no. 1. Vide aforesaid circular, it was proposed to fill up the temporary posts in Respondent No. 1 from amongst the officials/officers from all the Ministries/Departments of the Government of India on deputation basis, which included 3 posts of Stenographer Grade 'C' in the pay-scale of Rs.5500-9000 and 2 posts of Stenographer Grade 'D' in the pay-scale of Rs.4000-6000.