A SATHEESAN Vs. UNION OF INDIA

JUDGEMENT

(1.) By this petition, the petitioners are challenging the Order passed by the Central Administrative Tribunal dated 20th June, 2006 in Original Application Nos.871/2000 and 693 of 2002. The petitioners are seeking a writ of mandamus directing the respondents to grant the same benefits to the petitioners as were granted by the Central Administrative Tribunal, Calcutta Bench in Original Application No.757 of 1990.

(2.) Brief facts which are relevant for the purpose of deciding the present petition are as under :-

(3.) The petitioners initially joined the services in Directorate General of Supplies and Disposals (DGS&D), Department of Supply, as Examiners of Stores (Textile / Engineering) in the pay scale of Rs.425-700 (PR). It is an admitted position that the pay scale of Draughtsman was similar to that of the petitioners at the relevant time. On 1st February, 1988, the pay scale of the Draughtsman was revised. A representation was made by some of Examiners of Stores and a request was made to grant them a special pay scale as was granted to the Draughtsman. Their representation was rejected in July 1989.