UNION OF INDIA Vs. KISHAN CHAND

JUDGEMENT

(1.) PERTAINING to Artisans i.e. Craftsmen the posts under the respondent are : (i) Skilled (HS-I); (ii) Highly Skilled (HS-II); and (iii) Master Craftsman (MCM).

(2.) THE applicable Rule requires 25% Highly Skilled Tradesman to be placed in the pay-scale of Master Craftsman. It is not to be considered as a part of the hierarchy in the post.

(3.) WHEREAS only Kishan Chand approached the Tribunal vide OA No.2650/2009 which has been allowed vide impugned order dated October 07, 2010. The Tribunal has held that the post in question is not a promotional post and would be a case of elevation granted.