A VEERARAGHAVAN Vs. S. THAKIR

JUDGEMENT

(1.) THIS writ petition is directed against the order, dated 27.08.2010, passed by the Central Administrative Tribunal, in O.A.No.90 of 2010, wherein the original application, which was filed by the petitioner herein seeking a direction to the respondents therein to give promotion and fix pay on par with his junior, Mr.Mohamed Baputi and Mr.Paulraj, in the cadre of Chargeman 'B' Junior Engineer Grade I, Section Engineer and in the cadre of Senior Section Engineer from 01.01.1996 to 01.11.2003 and to give him all consequential benefits and revised pensionary benefits and to pay arrears, was dismissed.

(2.) IT is the case of the petitioner that while he was working as Mistry at S & T workshop, Southern Railway, Podanur, he was promoted as Chargeman 'B' on officiating capacity with effect from 03.12.1993 and while officiating in the said cadre, he got regular promotion after passing the necessary examination with effect from 03.04.1995. IT is also the case of the petitioner that when he made a request to the second respondent to regularize his service in the cadre of Chargeman 'B' with effect from 03.04.1995, it was rejected as per order dated 15.04.1996, against which, the petitioner filed O.A.No.483 of 1996 before the Central Administrative Tribunal and the same was dismissed on the ground that the matter is pending before the Railway Board. IT is the further case of the petitioner that since the Railway Board has not taken any action till 2000, he filed O.A.No.845 of 2001 before the Central Administrative Tribunal to get remedy and as per order dated 22.04.2002, the Tribunal directed the respondents therein to consider the case of the petitioner and to restore promotion given to him in the cadre of Chargeman 'B' vide order dated 04.04.1995 with all consequential service and monetary benefits.

(3.) HEARD the learned counsel for the petitioner and perused the entire materials placed on record.