Dalveer Bhandari, J. - (1.) These appeals are directed against the judgment dated 31.5.2002 passed by a Division Bench of the High Court of Delhi at New Delhi in L.P.A. No. 301 of 1997 etc. By this common judgment, we propose to dispose of Civil Appeals Nos. 288-2009 of 2005 and Civil Appeal No. 209 of 2007.
(2.) Brief facts which are relevant to dispose of these appeals are recapitulated as under: The appellants in Civil Appeal Nos. 288-289/2005 were working as Assistants and Stenographers with Respondent No. 1- National Institute of Educational Planning and Administration, Delhi.
(3.) The appellants in Civil Appeal No. 209 of 2007 were working with the Sahitya Academy, Delhi as Accounts and Administrative Assistants/Assistants/Stenographers. The appellants were getting the pay scale of Rs. 425-800 upto 1986. The Assistants in the Central Government were also getting the same pay scale. According to the IVth Pay Commission, the pay scale of Assistants and Stenographers was revised from Rs. 425-800 to Rs. 1400-2600 in the Central Government.;