UNION OF INDIA Vs. KRISHAN GOPAL

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) The petitioners challenge the order passed by the Central Administrative Tribunal, Jodhpur Bench, Jodhpur, dated 9th December, 2002 allowing the Original Application No. 170/2002 preferred by the applicant-respondent, Krishan Gopal.

(3.) The applicant-respondent has preferred the Original Application before the Tribunal inter alia on the ground that he was recruited as Valveman on 18.1.78 and was fixed in the pay-scale of Rs. 210-290, which was applicable to skilled grade. However, the applicant was recruited in the year 1978. The recruitment was under Military Engineering (Industrial Class III and IV Posts) Recruitment Rules, 1970, which did not provide for any semi-skilled posts. It was only after the applicant-respondent was recruited as Valveman, by the office memorandum dated 11.1.85, the provision was made that the employees recruited on the skilled post, shall be given semi-skilled grade for first two years and only after completion of two years they will be given skilled grade.