- (1.) Leave granted.
(2.) Applicability of the doctrine of equal pay for equal work' is in question in this appeal which arises out of a judgment and order dated 19.08.2004 passed by a Division Bench of the High Court of Delhi in Civil Writ Petition No.3719 of 2002 dismissing the writ petition filed by the appellant questioning an order dated 11.9.2000 passed in Original Application No.52 of 2000 by the Central Administrative Tribunal directing to consider the question of grant of replacement pay-scale of Rs.6500-10500 to the respondent, with consequential benefits in her favour.
(3.) Basic fact of the matter is not in dispute.;