UNION OF INDIA Vs. HONABLE CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) THE writ petition has been filed seeking for issuance of a writ of certiorari, calling for the records of the first respondent-Central administrative Tribunal, made in O. A. No. 37 of 1997, dated 4. 3. 1999 and quash the same. The operative portion of the order of the Tribunal is as follows:

(2.) THE contesting respondents 2 to 12 herein are the applicants before the Tribunal. They were working in the post of Junior Accounts Officer (hereinafter referred to as "jao") in the scale of Rs. 1640-29 00 for number of years. It is the case of the contesting respondents that even though they were working in the post of JAO on officiating basis, they were not paid the regular JAO's salary, but were paid basic pay of the substantive post held with officiating allowance of Rs. 50 /- p. m.

(3.) IN order to get promoted to JAO Grade, the officials have to pass the JAO Examination in two parts. The contesting respondents have passed part-I of the said examination. Since sufficient number of officials who have passed both the parts of the examination were not available, the persons like the contesting respondents who have passed Part-I of the examination were posted as JAO with special pay of Rs. 5 0/- p. m. This was made in terms of the proceedings of the Director General of the Ministry of Communications (P and T board) in No. 75-1 /76. PA/admn-III/sea, dated 14. 6. 1979. Originally, the amount of the special pay was fixed at Rs. 25/- and the same was revised to rs. 50/- in the year 1980.