- (1.) Heard Mr. Asit Kumar Chaturvedi, learned Senior Counsel assisted by Mr. Arpit Kumar, and Mr. P.N. Singh, for respondent no.1.
(2.) This writ petition has been filed by the Union of India and its Authorities assailing judgment of Central Administrative Tribunal, Lucknow Bench, Lucknow (hereinafter referred to as 'Tribunal') dated 3rd September, 2008, passed in Original Application No.363/2000. The applicant-respondent Shiv Nath Gupta filed aforesaid Original Application seeking a direction that his case should be considered for regularization as MT Driver w.e.f. 07.10.1981 and he should be paid difference of amount of salary attached to the post of Driver.
(3.) Tribunal has disposed of Original Application with a direction to petitioners-respondents to pay to applicant-respondent difference of wages and to consider his claim for promotion to the post of MT Driver.;