- (1.) Special leave granted.
(2.) We have heard learned counsel for the parties.
(3.) The respondents were employed as Computors with the Central Rice Research Institute which is an institute under the control of the Indian Council of Agricultural Research. The grievance of the respondents was that while Senior Computors were placed in the pay scale of Rs.425-600 with effect from 1-1-1973, they were placed in a lower pay scale of Rs.300-560. They were claiming the pay scale of Rs.450-600 with effect from 1-1-1973. They were also seeking the higher pay scale of Rs.550-900 with effect from 1-10-1975. They filed a petition (OA No. 182 of 1991) seeking the said relief before the Central Administrative Tribunal, Cuttack Bench (hereinafter referred to as "the Tribunal"). The said petition has been decided by the Tribunal by the impugned judgment dated 23-6-1994. The Tribunal, while allowing the said application, has held: "What is crystal clear is that complete jurisdiction exists for accepting the prayer of the applicants, S/Shri Bibhuti Bhushan Nayak, Madan Mohan Das and Akhaya Kumar Mishra be placed in the pay scale of ^425-600 with effect from 1-1-1973 or from the actual date of their respective appointment to the post of Computors. Further, they should be placed in Category I-T(IV) in the scale of Rs.550-900 with effect from 1-10-1975 or from the date of their respective appointment.";