K. SUNDARAVADIVELU Vs. UNION OF INDIA

JUDGEMENT

(1.) QUESTIONING the legality of the order dated 27th December, 2013 passed in O.A.No. 644 of 2011 by the Madras Bench of Central Administrative Tribunal, the petitioner herein/applicant therein, has come up with this petition.

(2.) THE facts in nutshell are that the petitioner while working as Senior Scientific Officer, filed the original application on 15.3.2011 claiming promotion to the next higher grade T.7 -8 with effect from 03.02.2005 with all consequential benefits, including arrears of wages, seniority. The petitioner was appointed as Technical Officer on 6.4.1992 through direct recruitment, thereafter promoted to T.6 on 04.10.2000 in the pay scale of Rs. 8000 -13500/ -. According to the petitioner, the petitioner has acquired all requisite qualification for further promotion as having M.Sc degree and also acquired P.hd. subsequently. The petitioner belongs to Scheduled Caste community. After completion of five years of service as Technical Officer in T.6, the petitioner was entitled to T.7 -8 with effect from 03.02.2005.

(3.) AS per the pleadings in the Original Application, the gradings of the petitioner was as under :