(1.) ORDER dated 6.4.2009 passed by the Central Administrative Tribunal, Jabalpur Bench in an application under Section 19 of the Administrative Tribunals Act, 1985. O. A. No. 137/2009 is being challenged by the petitioner.
(2.) THE controversy was whether the petitioners (who were respondents in O.A. 137/2009) were justified in their action of reducing the status of the respondents (who were applicants in O.A. 137/2009) from that of Group 'C (Industrial), highly skilled in pay scale of Rs.4000-6000 to that of Group 'C (Industrial) skilled in the pay scale of Rs.3050-4590.
(3.) AFTER assumption of charge of the post on which they were appointed, the respondents were served with order dated 16.1.2009 amending the appointment letter that, in place of pay scale of Rs.4000-100-6000, their appointment was made on pay scale of Rs.3050-75-3950-80-4590, which is the pay-scale of Welder Skilled, a post lower than on which recruitment was made.