SHIV KUMAR PADHA Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Heard Smt. Rozina Afzal, learned counsel for the petitioner.

(2.) The petitioner has preferred this writ petition against the judgment and order dtd. 3/5/2021 passed by the Central Administrative Tribunal, (hereinafter for short 'the Tribunal') Jammu Bench dismissing his transfer application.

(3.) The petitioner had filed a writ petition which was transferred to the Tribunal alleging that he was appointed as Teacher in the wrong pay scale of 220-430 whereas his appointment ought to have been made in the pay scale of 430-700.