PURUSHOTTAM DASS Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the order dated 18.11.2009, passed by the learned Central Administrative Tribunal, Guwahati Bench, Guwahati (in short, CAT, Guwahati Bench), in OA No. 277 of 2006 dismissing such applications filed by the present petitioner.

(2.) We have heard Mr. A. Ahmed, learned counsel for the petitioner and also heard Mr. S. C Keyal, learned Assistant Solicitor General of India appearing for the respondents.

(3.) The petitioner herein, who would also be referred to as the applicant hereinafter, initially joined as Observatory Attendant in India Metrological Department (in short, IMD) in 1971. Later, he was appointed/promoted as LDC, UDC and Administrative Officer. It may be stated that as per the recommendation made by 3rd Central Pay Commission the Administrative and Technical wing of IMD was separated. As per pre separated recruitment rules, UDC can seek promotion to the post of Scientific Assistant through Limited Departmental promotion. However, 5th Central Pay Commission prescribed a pay scale for the post of Administrative Officer in the range of Rs. 7500-12000/- subject to fulfilment of conditions, prescribed therein.