DAYASHANKER DASHRAT CHAUBEY Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner seeks to assail the order passed by the Central Administrative Tribunal, Mumbai Bench, Mumbai, in Original Application No. 203 of 2002 dismissing his application for stepping up of pay.

(2.) The case of the petitioner is that he entered the Department of Telecommunication as Phone Inspector on 16th October, 1976. He appeared for competitive examination for promotion to the cadre of Junior Engineer, which post redesignated as Junior Telecom Officer. In 1983, he was deputed for training, category of graduates and was later on posted as Junior Engineer w. e. f. 24th March, 1987. One Shri S. R. Dussane was junior in rank to him and is from 1984 batch. His appointed was made earlier on 21st May, 1986. There was revision of pay in 1996. In the revised pay structure, pay of Shri S. R. Dussane was increased.

(3.) The Petitioner claims that though he made various representations for grant of deeming date of promotion or stepping up of the pay equal to that of his junior i. e. Shri Dussane, yet his requests were turned down. He, therefore, filed Original Application No. 203 of 2002 which has been dismissed by the Tribunal, Mumbai, vide the impugned order.