- (1.)We have heard Shri V. C. Mahajan, learned senior counsel appearing for the appellant and Mrs. Urmila Sirur, learned counsel appearing for the respondents.
(2.)In these appeals, the question for consideration relates to the applicability of the concordance table provided in the office memorandum dated 12/1/1976 of the ministry of defence, Government of India, to the respondents. The respondents are members of the cadres of barrack store officers and administrative store officers. These cadres are part of the military engineering service. The dispute arises in the context of the stand taken by the Union of india that the benefit of concordance table for the revised scale of pay of engineers, architects and surveyors, whose cadres are also included in the MES, is not applicable to the cadres of barracks store officers and administrative store officers in the same service.
(3.)The administrative tribunal, on consideration of the case of the parties, held that the office memorandum dated 12/1/1976 also applies to the officers of the barrack and store officers and administrative store officers cadre. The tribunal allowed the original applications filed by the respondents.