UOI Vs. REGISTRAR CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) W. P. NOS. 16193 and 16194 of 2003 are filed by the respondent-Board challenging the orders of Central Administrative Tribunal in O. A. No. 460 of 2002 and O. A. No. 302 of 2002 dated 9. 12. 2002 respectively.

(2.) THE applicant/respondent before this Court filed O. As. before the central Administrative Tribunal praying for quashing of the orders dated 12. 12. 1998 and 12. 2. 2002, denying upper revision of their pay scale of 5000-8000 and consequently direct the respondents/writ petitioners herein to grant the pay scale of 5000-8000 with effect from 1. 1. 1996 with consequential benefits including arrears of pay and allowances flowing therefrom.

(3.) THE respondents in the writ petition/applicants before the tribunal, originally entered the services in the respondent Department in the cadre of a Khalasi in the Loco Workshop, Southern Railway. They were promoted as Mistries on 11. 6. 1996 then carrying a pay scale of 1400-2300 and revised as 4500-7000. The hierarchical order of promotion from the stage of Khalasi is first to the post of Skilled Artizan-II, then to the post of Skilled Artizan and thereafter to the post of Mistry. It is stated in the petition before the tribunal that Mistries in the Inspection Wing always enjoyed the pay scale higher than Skilled Artizans and Master Craftsmen, in view of their level of knowledge and experience apart from their role and responsibilities.