- (1.) By this Writ Petition filed under Articles 226 and 227 of the Constitution of India, the petitioner questions the tenability of the impugned order dated 24.03.2014 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the 'learned Tribunal') in Original Application (in short 'OA') No.3744/2012 dismissing the OA preferred by the petitioner on the ground of limitation. We have heard the learned counsel for the parties.
(2.) The petitioner preferred an OA No. 3744/2012 before the learned Tribunal seeking direction to the respondents to re-fix/ revise his pay scale and also to re-designate him on the post of Meter Reader and place him in the scale of Rs.1329- 2040 w.e.f. 01.01.1986 and further place him in higher scale on his promotional post of Meter Inspector (Bulk). The petitioner also sought direction to the respondents to grant him all benefits, which were being enjoyed by his junior employees on the same post.
(3.) The genesis of the case of the petitioner as set up by him before the learned Tribunal is that he joined Delhi Jal Board on 11.12.1980 and was promoted to the post of Meter Inspector (Bulk) on regular basis on 08.06.2007 but despite his promotion, he was drawing a salary lower than three Meter Reader-cum-Mechanics w.e.f. 01.01.1986.;