BABU RAM Vs. U.O.I & ORS.

JUDGEMENT

(1.) Challenge in this writ petition is to order dated 08.05.2006 passed in O.A 2115/2005 whereby the Principal Bench of the Central Administrative Tribunal (in short 'the Tribunal') refused to grant the appellant herein a higher replacement pay scale of Rs.5000-8000 w.e.f 01.01.1996 to the post of Statistician which was the post held by the petitioner at that time in terms of the recommendation of the 5th Central Pay Commission (in short 'CPC') and also declined the petitioner the pre 01.01.1996 pay scale parity between the post of Head Clerk and Statistician and consequential benefits arising therefrom.

(2.) The facts which led to the filing of the present petition are that the petitioner had joined Kalawati Saran Children's Hospital (in short 'KSCH') and he was promoted from the post of LDC to the post of Medical Record Technician (in short 'MRT') in the year 1988. There were two channels of promotion available to LDCs in KSCH, Administrative and Statistical, which are as follows :- <FRM>JUDGEMENT_21_LAWS(DLH)6_2017.html</FRM>

(3.) The petitioner got two promotions in the Statistical Stream, first to the post of MRT and second to the post of Statistician. Thereafter the 5th Civil P.C. recommended the replacement scale of Rs. 4500-7000 for the post of Statistician in the Statistical Stream and of Rs. 5000-8000 for the post of Head Clerk in the Administrative Stream.