R E MULAY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Challenge in this writ petition is to the judgments and orders dated 7th November, 2000 and 14th March, 2002 made by the Central Administrative Tribunal (CAT) disposing the Original Application No.1307 of 1994 and Review Petition No. 8 of 2001 instituted by the petitioner seeking for refixation of his pay on parity with his junior, one Sahasrabudhe. The petitioner on such basis had prayed for consequential reliefs like payment of arrears of difference in pay etc.

(3.) The petitioner was appointed as Technical Supervisor on 13th June, 1960 with the respondents. Thereafter, he was directly recruited as Assistant Foreman with effect from 17th January, 1966 with basic pay of Rs. 370/- per month. The petitioner was then promoted as Foreman in the basic pay of Rs. 525/- w.e.f. 1st November, 1971. On 9th August, 1986, the petitioner was promoted as Junior Scientific Officer in the pay scale of Rs. 2000 3500. However, the basic pay of the petitioner was fixed at Rs. 3200/-. The petitioner ultimately superannuated from the post of Junior Scientific Officer w.e.f. 31st March, 199