S.M. GOYAL Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) Instant petition is directed against order of the Central Administrative Tribunal (the Tribunal) dt.24.4.2001 followed with the order passed on review application dt.3.8.2001.

(2.) The grievance of the petitioner before the Tribunal was that he was an employee worked as Demonstrator School Regional College of Education Ajmer (NCERT) and thereafter as Senior Teacher in St. Anselem School (aided institution) the period of service rendered prior to being inducted as Principal on 12.9.1970 in Kendriya Vidyalaya Sangathan be treated as a qualifying service invoking R.30 of Central Civil Services Pension Rules, 1972 (Rules, 1972).

(3.) At the same time, it was also prayed that he is entitled for stepping up of pay as some of the incumbents who were junior in the cadre were given higher pay and he too is entitled for stepping up of pay.