UOI Vs. MOHINDER SINGH

JUDGEMENT

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

(2.) This writ petition challenges the judgment/order dated 11th August, 2004 passed in OA No. 350/2004 by the Central Administrative Tribunal (Principal Bench), New Delhi (hereinafter referred to as the 'CAT') allowing the OA filed by the respondents.

(3.) The respondents who were blue printers/ferro printers claimed that they were working with Central Electricity Authority (CEA) and that they were entitled to parity with the pay scale available to the tracers in the Central Water Commission (CWC) w.e.f. 1.1.1986 both of which CWC and CEA were earlier part of Central Water and Power Commission (CWPC) where tracers and ferro printers/blue printers were being treated alike. Their qualifications and pay scales were also identical. Later on CWPC was bifurcated in 1974 bringing into existence the CWC and the CEA.