Bhaskar Bhattacharya, J. - (1.) By this writ application, the writ petitioner, an employee of the respondents has prayed for direction upon the employer to consider his claim of stepping up his pay in the light of the relevant provision in the Central Civil Service (Revised Pay) Rules, 1986 and to pay stagnating increment and stepped up pay.
(2.) The following facts are not in dispute: The petitioner along with some other officers, designated as Foreman, Grade I, were re-designated as Technical Officer on regular basis and on supernumerary basis with effect from 3rd February, 1986 without any change of their existing scale of pay of Rs. 650/- 1200/-. It appears from the list of those employees that petitioner's name appeared as no. I of the Geology Department and one Sri Bhavendra Sekhar Chakraborty figured as No. 18 in the said list also belonged to Geology Department.
(3.) There is no dispute that by the said office order it was indicated that the employees who liked to retain their previous designation might intimate the Registrar with 15th March, 1986. Subsequently, the petitioner made application to the Registrar intimating his intention of holding his old designation of Foreman, Grade I and pursuant to such application, the Assistant Registrar informed the petitioner that he would remain as Foreman, Grade 1, attached to Geology & Geophysics and that he was allowed to retain the old designation of Foreman, Grade I as requested. The said Bhavendra Sekhar Chakraborty however continued in the post of Technical Officer.;