RAJENDRA SHIVHARE Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Heard. This petition has been filed against the order dt. 22nd February 2008 passed by the Central Administrative Tribunal in O.A. No. 1019/2005.

(2.) The petitioner was appointed as Ticket Collector on 11.6.1965. When he was in service, he was selected to the post of Guard under 20% quota. Thereafter, he was appointed as Guard on officiating basis on 20.1.1970. He continued on the post upto 1977.

(3.) In 1977, he submitted a representation and requested that he be transferred to his original post of Ticket Collector. The request was considered and vide order dt. 4.5.1977 the petitioner was posted as Ticket Collector in the pay scale of 260-400. He was promoted to the post of TTE in the pay scale of 335-360. Thereafter, he was further promoted to the post of Head TTE on 1.4.1984, then ACTI on 1.3.1994 and CTI on 27.4.1997 in the pay scale of 6500-10500/-.