POWER PERSONNEL TRAINERS ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition under Article 226 of the Constitution of India the petitiones have made the following prayers:-

(2.) Briefly stated, the facts leading to the filing of this writ petition are as under:-

(3.) The petitioner No. 1 is an Association registered under the Societies Registration Act with the main object to work for the welfare and rights of the officers working in National Power Training Institute (hereinafter referred to as NPTI). The petitioner No's.2 to 4 are Directors (Technical/Faculty) working at the Training Institute at Badarpur, New Delhi, who arc in the Group 'A' post carrying the pay scale of Rs. 3,700-5,000. The Regional Power Training Institute is functioning directly under N.T.P.I.