C CHANDRA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking for a Writ of Certiorarified Mandamus in calling for the records relating to the impugned order dated 22.08.2008 issued by the third respondent in his letter No.13060/CCK/250/E1 Con and quash the same and further to direct the respondents to revise the pay of the petitioner in the light of the 5th and 6th Pay Commission Reports from 01.01.1996 and 01.01.2006 respectively and to pay the consequential arrears arising thereon together with the continuity of service.

(2.) ACCORDING to the learned Counsel for the petitioner, the petitioner joined the service as Overseer at Pune coming under the control of the second respondent on 19.06.1990. His General Service No. is GS 173517H. He has been reappointed as Superintendent, Building and Roads - Grade II, with effect from 22.07.1994. At the time of joining, the petitioner has been holding a Diploma in Civil Engineering. He has become the Associate Member of the Institute of Engineers (AMIE) in 2002 which is equivalent to B.E in Civil Engineering. He has been the Top -scorer in the Kerala State and he has secured 95.32 percentage mark in the Graduate Aptitude Test in Engineering (GATE'04).

(3.) THE learned Counsel for the respondents submits that the petitioner has been enrolled in GREF on 19.06.1990 in the trade of OVSR with GS No.173517H and further has been reappointed to Superintendent BR -II with effect from 20.07.1994. The petitioner has passed AMIE Section 'A' to 'B' Examination in Civil Engineering branch in winter 2000 -02 with membership No.ST -251616 -6 and Roll No.460108 from the Institute of Engineers (Madras).