RAM NATH Vs. SECRETARY MINISTRY OF DEFENCE

JUDGEMENT

(1.) BY this Writ Petition filed under Articles 226 and 227 of the Constitution of India, the petitioner questions the tenability of the impugned order dated 05.12.2014 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the 'learned Tribunal') in Original Application (in short 'OA') No. 4173/2013.

(2.) THE learned counsel for the petitioner contends that the petitioner was appointed as Halwai on 22.10.1983 in the Pay Scale of Rs. 200 -3 - 212 -4 -232 -EB -4 -240/ - but has been denied the approved Pay Scale and Grade as recommended by the 5th and 6th Central Pay Commission on the post of Halwai which further includes the grant of special pay as per the order of the Government of India and also the benefits under the ACP and MACP schemes.

(3.) WE have heard the learned counsel for the petitioner.