PROKASH CHANDRA MALLICK,J. - (1.) This is an application under Sec. 19 of the Administrative Tribunals Act, 1985, praying for the quashing of Annexure 'A -9' dated 20.12.1988 and for a direction to the respondents to treat the applicant as Assistant Inspecting Officer (Engg.) on pay of Rs. 2240/ - in the scale of Rs. 2000 -3500/ - with retrospective effect from 21.6.1988.
(2.) The applicant joined Central Govt. service in the post of Examiner of Stores (Engg.) on 8.1.1974 in the Inspection Wing of D.G.S. & D. in the scale Rs. 210 -425/. The aforesaid scale being raised to Rs. 425 -700/ -, his pay was fixed at Rs. 425/ - with effect from 8.1.1974. He was promoted to the post of Junior Field Officer (J.F.O.) on ad hoc basis in the scale of Rs. 550 -900/ - by an order dated 2.9.1981 (Annexure 'A -1') from the date he actually took charge of the post. He joined the said post on 22.10.1981. (Annexure 'A -2') and his pay was provisionally fixed at Rs. 550/ - vide an order dated 20.11.1981 (Annexure 'A -3').
(3.) The applicant was given increment from Rs, 536/ - to Rs. 545/ - in the pay scale Rs. 425 -700/ - in the lower post of Examiner of Stores (Engg.) with effect from 1.1.1982 and his pay in the post of JFO was finally refixed at Rs. 575/ - with effect from 1.1.1982 in the scale of Rs. 550 -900/ - under FR 22 -C according to the provisions contained in para 2(b) of the Department of Personnel k Administrative Reforms O.M. dated 26.9.1981. This was done through an office order dated 7.1.1982 (Annexure 'A -4') in which it was indicated that the next increment of the applicant in the post of JFO will be due on 1.1.1983.;