KASHI PRASAD Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) (Oral) - The petitioner along with certain other Stenographers approached the Central Administrative Tribunal with a prayer that "a writ of Mandamus be issued directing the respondents to grant the grade of Rs. 2000-3200 to the eligible Stenographers with effect from 1.1.1986, the date from which the other Ministries implemented the recommendations of the Fourth Pay Commission with interest". He further prayed that the order dated April 17,1990 issued by the Army Headquarters, New Delhi by which it was directed that the scale of Rs. 2000-3200 shall not be admissible in the lower formations of the Army be quashed.

(2.) Despite the fact that no Written Statement had been filed on behalf of the respondents. The Tribunal found no ground to accept the petitioner's claim. Resultantly, the petition was dismissed. Aggrieved by the order, the petitioner, out of a total of 25, has approached this Court through the present Writ Petition. He prays that the Order dated July 10,1997 passed by the Central Administrative Tribunal be quashed and that the respondents be directed to "grant the pay scale of Rs. 2000-3200 with effect from 1.1.1986 i.e. the date from which the other Ministries/Offices of the Union of India granted the said scale to the similarly placed Stenographers."

(3.) The respondents contest this claim. A Written Statement has been filed.