GOVERNMENT OF INDIA Vs. K MANOHAR REDDY

JUDGEMENT

(1.) THIS writ petition has been filed by the government of India seeking to issue a Writ of Certiorari calling for the records relating to the order dated 26-6-2006 rendered in o. A. No. 672 of 2003 on the file of Central administrative Tribunal (for short 'the tribunal), Hyderabad Bench, and quash the same.

(2.) THE respondent herein is the applicant before the Tribunal and the status of the parties will be referred to as arrayed before the Tribunal for the sake of convenience.

(3.) THE facts of the case, in a nutshell, are that the applicant was appointed initially as Lecturer with M. Sc (Chemistry), B. Ed. , qualifications on 27-1-1984 and he was granted later Senior Scale on completion of 6 years of service with effect from 27-1-1990. As per 5th Pay Commission recommendations, the Career Advancement scheme will come into force with effect from 27-1-1995 and the Pay Scale applicable to the post of Selection Grade Lecturer is rs. 12,000-420-18,300. The respondents have granted Selection Grade to 16 lecturers, who were similarly situated persons by virtue of the letter dated 11-3-2003 excluding the applicant, against which, he made a representation on 18-3-2003, and there was no response. Hence, he approached the Tribunal, which passed the impugned order directing the respondents to consider the case of the applicant by duly constituting a Committee. Aggrieved by the same, the present writ petition is filed by the respondents.