HARI OM GAUR Vs. UOI & ORS

JUDGEMENT

(1.) The petitioner's grievance is that his claim for parity in recruitment rules and promotional opportunities, with the combatised stream of Aircraft Maintenance employees and officials, was denied by the Central Administrative Tribunal (CAT) in its impugned judgment.

(2.) The brief facts necessary for deciding this case are that the petitioner had initially worked with the Indian Air Force; after his retirement, he joined the Border Security Force (BSF), Air Wing as a Senior Aircraft Mechanic on 07.05.1991. He was appointed to the position of Senior Aircraft Mechanic (in the non-combatised, civilian stream) in the pay-scale of Rs.1400-2300 w.e.f. 07.05.1991. On 18.06.1991, a revision of the pay-scales was directed; the pay-scale for the post of Senior Aircraft Mechanic was revised to Rs.2000-3200/-.

(3.) On 15.06.1992, the Director General of BSF issued a circular conveying the approval of the Union Government for creation of additional posts, including 21 posts of Senior Aircraft Mechanic, which were to be treated as combatised positions. The circular inter alia stated as under :