UNION OF INDIA Vs. MAHENDRA PAL SINGH

JUDGEMENT

(1.) THE question which arises for our consideration in this writ petition is whether the respondent No.1 is entitled to step up of pay at par with his junior Mr.Subhash Chand with effect from January 01, 2006.

(2.) THE petitioners herein are Union of India and its functionaries who have challenged the order dated January 09, 2012 passed by the Central Administrative Tribunal in Original Application No.4203/2010 whereby the Tribunal has directed the petitioners to step up the pay of the respondent No.1 at par with his junior Mr.Subhash Chand with effect from January 01, 2006 and fix his pay accordingly.

(3.) SOME of the relevant facts are, the respondent No.1 was appointed as a 'Welder' skilled grade with effect from April 26, 1983 in the scale of Rs.207-400. Thereafter he was appointed as Mechanic with effect from November 04, 1983 which post was also in the same scale.