VARVA M. VASRA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS OA has been filed jointly by Varva M. Vasra and two others under Section 19 of the Administrative Tribunals Act, 1985, to

(2.) THIS is the second round of litigation. The Applicants had earlier filed OA bearing No. 280/2011 wherein this Tribunal vide order dated 11.08.2011 (Annexure A/1) taking note of the stand of the Respondents that amendment in Recruitment Rules (RRs) was in process, directed the Respondents to consider the representation of the Applicants by passing a reasoned and speaking order keeping in view the grievances highlighted therein within a period of four months from the date of receipt of the order. Pursuant of the above order of this Tribunal, the Director General of Lighthouses and Lightships, Noida (Respondent No. 2) vide his letter dated 11.01.2012 (Annexure A/2) forwarded the papers for amendment to the RRs to create promotional avenue for Technician cadre.

(3.) THE Applicants have stated that they have put in more than 20 years of service without any promotion and there is no avenue of promotion available to them. No effective steps have been taken to amend the RRs. Meanwhile, the Technicians in other two groups even though junior to the Applicants have got promotion as AE(E). As far as Radio Technicians and Assistant Light Keepers were concerned, they were having two promotional avenues, one in the pay scale of Rs. 1640 -2900 and the second in the pay scale of Rs. 1400 -2300 whereas the Technicians (Electronics) would be continued in the same pay scale of Rs. 1400 -2300.