SAILENDRA NARAYAN SAHOO Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners assail the judgment dated 13.5.2005 passed by the Central Administrative Tribunal, Cuttack Bench, Cuttack, in O.A. No. 225 of 2003 wherein the claim of the Petitioners for stepping up of their pay to be at par with their juniors was rejected.

(2.) Petitioners were appointed as Lower Division Clerks in the office of the Deputy Director of Accounts (Posts), Department of Post, Mahanadi Vihar (opposite party No. 3) on different dates in between December 1969 and May 1970 and Petitioner No. 1 promoted to Upper Division Clerk which was redesign Ted as Auditor and thereafter as Junior Accountant on 2.11.1972, Petitioner Nos. 2 to 6 on 21.9.1973 and Petitioner Nos. 7 to 9 on 8.8.1972 against 50% of promotional quota. The 50% quota to be filled up by direct recruitment. One Sri B.P.K. Rao joined as Junior Accountant on 2.9.1975 and as such he is junior to all the Petitioners.

(3.) On 11.8.1987 restructuring order of the Account employees was published upgrading 80% of Junior Accountant to Senior Accountant in the scale of pay of Rs. 1400-2600/-, which was revised to Rs. 5000- 8000/- w.e.f. 1.1.1996.