SARDARA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in this petition is to the judgment and order dated 25.7.2003 made by the Central Administrative Tribunal (CAT), Mumbai dismissing O.A. No. 448 of 2000 instituted by the petitioner seeking pay scale of Rs. 5000-Rs.8000 on the grounds of parity with other Electrical Foremen in the Central Poultry Breeding Farm (CPBF) Department of Animal Husbandary, Union of India.

(3.) Mr. Kotiankar, learned counsel for the petitioner, submits that the post of Electrical Foreman is one of the posts in the Sub-ordinate Engineering cadres maintained by the Central Government. He submits that the Vth Central Pay Commission (CPC) had recommended and the Central Government has accepted the pay scale of Rs. 5000-8000 to such posts in the common category of posts in the Sub-ordinate Engineering cadres of the Central Government. Therefore, denial of pay scale of Rs. 5000-8000 to the petitioner who is admittedly an Electrical Foreman is patently illegal and unconstitutional.