V GUNASEKARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE writ petition is filed for the issuance of a writ of Certiorarified mandamus to call for the records pertaining to order of the fourth respondent in O.A.No,427 of 2007 and orders bearing No.A12034/2/2004-Lep dated 06.02.2006 of the first respondent and the order of the third respondent bearing NO.81/E1/81 dated 31.03.2006 and to quash the same and consequently direct the respondents 1 to 3 to upgrade the petitioner's pay scale of Sanitary Inspector from Rs.4000-6000 to Rs.5500-9000 on par with the Sanitary Inspector of the Port and Airport Health Organization.

(2.) THE petitioner in the writ petition is the applicant in O.A.No,427 of 2007 on the file of the Central Administrative Tribunal, Madras Bench and the respondents are the respondents in the said application.

(3.) THE Central Administrative Tribunal after taking into consideration all the documents, including the reply statement and the additional reply statement submitted by the respondents, dismissed the Original Application.