A.RAVI Vs. INDIAN COUNCIL OF MEDICAL RESEARCH

JUDGEMENT

(1.) This writ petition has been filed, seeking a writ of certiorarified mandamus to call for the records relating to the order of the Central Administrative Tribunal (third respondent), dated 04.05.2009 made in O.A.No.820 of 2006 and quash the same and consequently, allow the O.A.No.820 of 2006.

(2.) The case of the petitioners in nutshell is as follows :

(3.) In the counter filed by the respondents 1 and 2, it is averred that as per the Recruitment Rules, the qualification is prescribed as middle pass and the possession of higher qualification than prescribed in the Recruitment Rules for the post does not entitle the holder of the post to a pay scale different from one prescribed for the post. The facts regarding the qualification, appointment and the framing of Recruitment Rules in 2000 and promotion to certain persons from other cadres as Laboratory Attendant, as per Recruitment Rules and the dismissal of their Original Application, seeking higher scale of pay are all admitted. Therefore, the writ petition has to be dismissed.