POPATLAL CHHOTALAL RAWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) WE have heard Mr. P. H. Pathak, learned counsel appearing for the petitioners and Ms. Reeta Chandarana, learned counsel appearing for the respondents.

(2.) THIS petition has been filed by the petitioner challenging the judgment and order dated 01.07.2004 of the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad in Original Application No.178 of 2003 by which the claim of the petitioners to extend the benefit of stepping up of pay has been rejected.

(3.) ON the other hand, Mr. P. H. Pathak, learned counsel appearing for the petitioners has relied upon the decision of the Apex Court in the case of State of Karnataka and others v. C. Lalitha, (2006) 2 SCC 747. This case is not applicable to the facts of the instant case as in the case before the Apex Court, parity in employment was claimed.