VIJAY KUMAR KEKDAS LAWHATRE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. R. Mazumdar, learned counsel for the appellants in W.A. No.259 of 2019 and for the respondents in W.A. No.96 of 2019. Also heard Mr. S.C. Keyal, learned Assistant Solicitor General of India for the appellants in W.A. No.96 of 2019 and for the respondents in W.A. No.259 of 2019.

(2.) The petitioners in the Writ Court are Chargeman Signals and they are non-diploma holders.

(3.) It is submitted by Mr. Mazumdar that they prayed for pay-scale of Charge Mechanic, which is applicable to both Diploma and Non-Diploma Holders as per the 6 th Central Pay Commission recommendation.