A.E.STALIN GURUMURTHY Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) IN these Writ Petitions, cemented on identical facts, the Writ Petitioners challenge the order passed by the 1st Respondent/Central Administrative Tribunal dated 28.10.2010 in O.A.Nos.906, 916, 917 and 926 of 2009. As such, they are taken up and heard together and disposed of by means of a Common Order. The Caboodle of Factual Matrix in the Writ Petitions:

(2.) THE Writ Petitioners/Applicants (in 4 O.A.s) were appointed as Work Assistants in the office of the Respondents Department on different dates in the year 1972 and 1973. Other than the Writ Petitioner in W.P.No.27590 of 2010 (O.A.No.906/2009), who was promoted as Care Taker, others are working as such till date. They had completed 36 years of service.

(3.) IT is the pea of the Petitioners/Applicants that from the post of Work Assistant only one promotion was available viz., to the post of Care Taker. The pay of the Care Taker was earlier fixed at Rs.4500-175-7000 and was revised with effect from 30th June 1999 as Rs.5500-175-9000. The first ACP was fixed in the scale of Rs.5500-175-9000 and the second ACP was fixed at Rs.6500-200-10,500.00. Only as per the provisions of the ACP Scheme, the Writ Petitioners/ Applicants were conferred with the financial upgradation by the 4th Respondent/ Competent Authority. However, the 4th Respondent/Chief Engineer, CPWD, Chennai on 03.08.2009 cancelled the financial upgradation order dated 26.09.2008 passed by the 5th Respondent/ Superintending Engineer, CPWD, Chennai.