DEEPAK GUPTA,J. - (1.) Applications for condonation of delay in filing and refiling the appeals are allowed.
(2.) This bunch of appeals is being disposed of by a common judgment since similar questions of law are involved.
(3.) The 6th Central Pay Commission was set up by the Government of India to make recommendations in matters relating to emoluments, allowances and conditions of service amongst other things. The Pay Commission also made recommendation with regard to armed forces personnel. On 30th August, 2008, the Central Government resolved by a resolution of that date to accept the recommendation of the 6th Central Pay Commission ('CPC' for short) with regard to the Personnel Below Officer Rank (PBOR) subject to certain modifications. Clause (i) of the Resolution reads as follows: "(i) Implementation of the revised pay structure of pay bands and grade pay, as well as pension, with effect from 01/01/2006 and revised rates of allowances (except Dearness Allowance / relief) with effect from 01/09/2008;" Clause 9 of the Resolution reads as follows: "(ix) Grant of 3 ACP up - gradation after 8, 16 and 24 years of service to PBORs;";