WALIMUDDIN KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed under Article 226 of the Constitution of India, seeking a direction to the respondents to grant to the petitioners herein a revised pay scale of Rs.5,000-008,000 with effect from 1/1/1996, in accordance with the Sixth Central Pay

(2.) The petitioners have filed the present petition alleging therein that the petitioners were appointed as Assistant Chargeman (Signals) ('ACM(Op) Signals') in the Border Roads Organisation ('BRO") between 1985 and 1998 in accordance with the General Reserve Engineer Force Group 'C' and Group 'D' Recruitment Rules, 1982 ('Recruitment Rules').

(3.) The Recruitment Rules provided the essential qualification for appointment to the post of ACM (Op) Signals to be "3 Years recognized Diploma in Electronics/Telecommunication/Radio Engineering". This post fell under the Technical Supervisory/JCOs Cadre and carried the pay scale of Rs.4000-100-6000 (Pre-revised)/PB-1 with a Grade Pay of Rs.2400.00 (Revised).