- (1.) This is an atrocious writ petition filed by the Union of India and others aggrieved by the order passed by learned Central Administrative Tribunal, Chandigarh Bench (for short 'Tribunal') granting relief to the employee who had suffered service benefits on account of administrative inefficiency on the part of the writ petitioners.
(2.) Respondent No.1 Mrs. Poonam Sharma was senior to a coemployee Sukhwant Singh. Both of them were considered for promotion to the post of Stenographer Grade-II by Departmental Promotion Committee on 30.6.2003. The order of promotion was issued to respondent No.1 only on 2.7.2003, whereas in the case her junior Sukhwant Singh, the order of promotion was issued on 30.6.2003 itself and as a result of which the latter had joined the above promotion post little earlier than respondent No.1. Coming to know of the anomaly in the pay, inasmuch as the said junior Sukhwant Singh was getting higher pay than that of respondent No.1, she submitted a representation before the writ petitioners on 20.7.2012 for stepping-up of her pay. It was considered and accepted by the writ petitioners vide communication dated 31.12.2012. But unfortunately, the said order was subsequently withdrawn by virtue of the order passed by the writ petitioners on 5.2.2013.
(3.) It is the contention of the writ petitioners herein that Sukhwant Singh who joined the promotion post on 30.6.2003 got revised pay scale w.e.f. 1.1.2006 with one increment in the unrevised pay scale.;