JAGDIPBHAI MOHANLAL MADAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr.P.H.Pathak for the petitioner and learned advocate Ms.Archana Amin for the respondent Nos.1 and 2.

(2.) By way of this petition, the petitioner has challenged order dtd. 2/4/2019 passed by the Central Administrative Tribunal rejecting the Miscellaneous Application No.137 of 2019 and Original Appeal No.129 of 2019. It is further prayed to grant protection of Sec. 47 of Persons with Disabilities Act to the petitioner and to grant consequential benefits.

(3.) It appears that the petitioner when was posted as P. Way Mistry met with an accident in the month of June, 1996. He fell down from the bridge and sustained injuries in the right leg, head and spinal cord and was declared medically unfit. His pay scale of Rs.5000.008000 in the cadre of P. Way Mistry was reduced to Rs.4500.007000. As he was medically unfit, he came to be posted to clerical post and consequentially his pay scale was lowered as above.