BRAHM PRAKASH Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) THE petitioner has preferred the present petition to assail the order dated 21.03.2014 passed by the Central Administrative Tribunal (CAT/ Tribunal) in O.A. No.2737/2012. The Tribunal has dismissed the application of the petitioner on the ground that the same suffers from laches and limitation, and is also without any merit.

(2.) THE claim made by the petitioner in his original application was primarily to seek fixation of his pay in the same pay scale as payable to Welder with effect from 01.10.1985, and for arrears of salary with interest.

(3.) THE case of the petitioner was that certain persons had been appointed as Welder in the year 1982 -83, who had been placed in the pay scale of 380 - 12 -500 -560, although they were not qualified from the ITI. His further case was that from the very beginning he was assigned the duties of a Welder, as there was no distinction between the duty of a Welder and an Assistant Welder.