TULARAM CHADHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE following order of the Court was delivered by This petition under Article 227 of the Constitution of India is directed against order dated 26.5.2009, passed by Central Administrative Tribunal, Jabalpur Bench, Jabalpur; whereby Original Application Nos. 829 and 834 of 2007 have been dismissed.

(2.) VIDE Original Application petitioner sought quashment of communication dated 12.9.2007 and a direction to respondents to promote petitioner as Highly Skilled Tool Maker w.e.f. 1.1.1996 and for grant of difference of salary.

(3.) SINCE equilibrium is sought with respondent No. 4 Shri S.K. Malviya (though not impleaded in W.P. No. 12855/2009, his Career Advancement may also be noted at this stage. He was appointed as Machinist Skilled in Grade Rs.260400 w.e.f. 16.9.1988, thereafter promoted as Machinist High Skilled Grade II w.e.f. 29.3.1999 in pay scale Rs.40006000, and as Toolmaker High Skilled I w.e.f. 6.6.2002. Thereafter w.e.f. 2.12.1996 he got the benefit of restructuring as Machinist High Skilled Grade I in pay scale 40006000.