R K TANDON Vs. CABINET SECRETARY, CABINET SECRETARIAT

JUDGEMENT

(1.) Petitioner by this writ petition assails the order dated 21.7.2006, passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter Tribunal), whereby the petitioner's OA No.1481/2005 was dismissed. Petitioner in the said OA had challenged order dated 16.3.2005 passed by respondent no.2, Department of Personnel and Training (DoPT), whereby the Appointments Committee of the Cabinet (ACC), rejected the request of the petitioner for personal upgradation of the post of Member, Staff Selection Commission (SSC) held by him, to the rank and pay of Additional Secretary.

(2.) Petitioner prays in this writ petition for directions inter alia for quashing the order dated 21.7.2006 in OA No.1481/2005 and communication dated 16.3.2005 of the DoPT conveying rejection by the ACC of the request for grant of in-situ promotion by personal upgradation of the post of Member, SSC. Petitioner seeks directions to be placed in the Additional Secretary's pay scale of Rs.22400-24500 with effect from July 2001. He prays that his service as Member, SSC after the date of superannuation i.e. 31.1.2002 (A.N.) till 24.1.2004, when his tenure came to an end on attaining 62 years of age be treated in the grade of Additional Secretary on re-employment terms and all consequential benefits be paid to him.

(3.) The facts culminating in filing of the present petition may be noted: