S. RAVINDRAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This application has been filed challenging a final order dated December 14, 2021 passed in OA No. 351/01615/2017, by the learned Central Administrative Tribunal, Kolkata Bench (circuit at Port Blair).

(2.) By the order impugned, the original application filed by the petitioner herein and the prayer of the petitioner for grant of a pay scale at par with the Chargemen in the Electricity Department of the Administration, was rejected. The ground for rejection was that the petitioner was in the feeder post to the post of Chargeman, and did not fulfill the requisite criteria for the post of Chargeman (Mechanical) as per the recruitment rules. As such, the claim of the writ petitioner for grant of the upgraded pay scale of Rs.5000.00150- 8000 with effect from March 15, 2005 and thereafter the grant of second Modified Assured Career Progression (MACP) after completion of 20 years of regular service in pay band of Rs.9300.00 34800/- with grade pay of Rs.4600.00 with effect from March 15, 2013, was rejected.

(3.) The said decision was rendered upon a de novo hearing of the original application pursuant to an order of remand passed by this Court dated December 16, 2019, in WPCT/190/2019.