J SELVARAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner in W.P.No,31428 of 2005 is one of the respondents in O.A.No,409 of 2003. THE petitioners in W.P.No,31729 of 2005 are also some of the respondents in the said O.A.No,409 of 2003. THEse writ petitions are to quash the order dated 19.09.2005 passed in O.A.No,409 of 2003 of the Central Administrative Tribunal (shortly the Tribunal). Since the facts involved in both the writ petitions are common, common order is passed.

(2.) THE petitioners in O.A.No,409 of 2003 were all working either as Data Entry Operators - Grade "B" in the scale of Rs.4500 - 7000 or Data Entry Operators - Grade "C" in the scale of Rs.5000 - 8000. THE writ petitioners in both the writ petitions were either Tax Assistants in the scale of Rs.4500 - 7000 or Upper Division Clerks (Special Pay) in the scale of Rs.4000 - 6500. THE petitioners, i.e. erstwhile Data Entry Operators, in O.A.No,409 of 2003 are belonging to technical side whereas the petitioners, i.e. Upper Division Clerks and Tax Assistants in the writ petitions are belonging to ministerial side.

(3.) THE cadre strength of Inspector (Preventive Officer) for the Chennai Customs Zone was fixed at 220 as per the said letter dated 05.06.2002 of the Government of India. We are concerned in this case the said post of Inspector (Preventive Officer) belonging to Group "C" cadre.