J.S. Khehar,J. - (1.) The petitioner was holding the post of Compressor Driver Grade III in the scale of Rs.260-400 (unrevised). Promotion from the post of Compressor Driver Grade III is to the post of Compressor Driver Grade II, in the scale of Rs.1200-1800 (revised). The petitioner alleges that he qualified the trade test prescribed for acquiring eligibility for promotion to the post of Compressor Driver Grade II, and thereupon, was actually promoted to the post of Compressor Driver Grade II on 26.4.1988.
(2.) The post of Compressor Driver Grade II was upgraded to the post of Compressor Driver Grade I with effect from 1.3.1993, as a consequence of restructuring of Groups C and D cadres in terms of the circular letter dated 27.1.1993 issued by the Railway Board (Annexure P7).
(3.) petitioner's upgradation from the post of Compressor Driver Grade II to the post of Compressor Driver Grade I, was impugned by respondent No.6, by filing OA No.1218/Pb. Of 1995, before the Central Administrative Tribunal, Chandigarh Bench, Chandigarh. In his claim respondent No.6 asserted, that he was senior to the petitioner as Compressor Driver Grade II, and as such, should have on restructuring of the Group 'C' cadre, been granted redesignation as Compressor Driver Grade I, as a mater of superiority over the petitioner. It was the case of respondent No.6 before the Central Administrative Tribunal, that the petitioner had been granted redesignation as Compressor Driver Grade I, over respondent No.6 by way of reservation, as he belongs to Scheduled Caste category, whereas respondent No.6 was a member of the general category.;