M BADIUZZAMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The Unsuccessful original applicant has filed this writ petition challenging the order of the Central Administrative Tribunal passed on 16th October, 2000, whereby his original application came to be dismissed.

(2.) The following facts are not in dispute:-

(3.) The case of the petitioner is that after his selection as Permanent Way inspector Grade-II, he came to know that on 1st of May, 1984, the Railway Board has issued a circular (Scheme) to all the General Managers of the Indian Railways regarding grade review and group structuring of 'Group-C' cadres, whereby the scale of Rs. 550-750 for Engineering Graduates was increased to Rs. 700-900. Upon acquiring the said knowledge, the petitioner made a representation to the Chairman, Railway Board on 5th September, 1985 praying therein that he ought to have been recruited to Grade-I in the scale of Rs. 700-900 instead of Grade-ll having scale of Rs. 550- 750. He aiso made representation to the General Manager, Eastern Railways in this regard in the year 1990. Similar representations are said to have been made by few similarly situated employees. ln the month of January, 1991, the petitioner was promoted to the post of Permanent Way Inspector Grade-I on ad hoc basis. He again made representation to the authorities that he should have been granted Permanent Way inspector Grade-I from the initial date of appointment. However, his representations were not favorably considered.