UMESH CHANDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) With the consent of the parties, the writ petition is taken up for hearing.

(2.) Petitioner Umesh Chandra, by this writ petition, seeks quashing of the order dated 19th March, 2001 passed by the Central Administrative Tribunal, Principal Bench, dismissing OA No. 878/1998. Petitioner in the OA had prayed for re-fixation of his pay in the scale of Rs. 330-480 which was revised to Rs. 1200-1800 w.e.f. September, 1989, i.e., the date of promotion of the petitioner to the post of Electrician (MV). The Tribunal by the impugned order had dismissed the said OA.

(3.) The facts in brief, may be noted before dealing with the contentions sought to be raised by the learned Counsel for the petitioner.