(1.) The present writ petition assails the order dated 09.09.2014 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in TA No. 599/2009 whereby the Tribunal has dismissed the Petitioner's Transfer Application. The Petitioners had filed a writ petition before this Court seeking the benefit of the higher pay scale of the post of School Inspector (General) from 03.01.1994 to 31.12.2003. The writ petition was transferred to the Tribunal as per its jurisdiction and vide the impugned order the Petitioners' claim has been rejected by the Tribunal.
(2.) The facts relevant for adjudication of the present petition are that the Petitioners while working as Assistant Teachers in the Respondent-Municipal Corporation, were appointed as Area Organisers in the Education Department of the Respondent with effect from 03.01.1994 under the UNICEF Scheme 'Education for All'. The posts of Area Organisers to which the Petitioners were appointed, were amongst the 12 posts in the pay scale of Rs. 1640-2900/created specifically for the project to look after the day to day implementation of the project at various levels.
(3.) When the UNICEF Scheme came to an end in the year 1996, the Respondent-Corporation vide its resolution dated 15.04.1996 upgraded twelve posts of Assistant Teachers into that of Area Organisers. Resultantly, vide order dated 30.05.1996, the Petitioners were directed to continue as Area Organisers.