K JEEVANANTHAM Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Writ Petition has been filed praying for issuance of a Writ of Certiorarified Mandamus, to call for the records relating to the order passed by the Central Administrative Tribunal (for short, 'the CAT') in E.P.(Dy.No.2685 of 2003) in O.A.No.437 of 2001, dated 11.9.2003, quash the same and consequently direct respondents 1 and 2 to implement the order passed by the CAT in O.A.No.437 of 2001, dated 5.4.2002 by fixing a time limit and to revise the pay of the petitioner as Rs.950-1500 (Revised Pay Scale Rs.3050-4590) from his initial appointment and to disburse the arrears from 4.8.1989 onwards based on the judgment passed by the CAT, Guawhati Bench in O.A.No.158 of 1994, dated 19.10.1995 as claimed in the applicant's representation dated 4.5.1999.

(2.) THE petitioner, a Tailor in the Ordnance Depot, Chennai, preferred Original Application No.437 of 2001 before the CAT, Madras Bench, to quash the order dated 21.3.2001 passed by the second respondent. Further prayer was made by the petitioner before the CAT to direct the respondents to fix the pay of the petitioner in the post of Skilled Tailor in the pay scale of Rs.950-1500 (Revised Pay Scale of Rs.3050-4500) from the date of his appointment, i.e. on 4.8.1989 and to pay the arrears from 4.8.1989.

(3.) WE have heard the learned counsel appearing for the parties and perused the records.