K.Venkataswami, J. - (1.) This appeal is preferred against the order of the Principal Bench of Central Administrative Tribunal (hereinafter referred to as the "Tribunal"), New Delhi in O.A. No. 777/92, dated 7-8-1992.
(2.) The respondent preferred the said O.A. praying for a direction to the appellants to grant him (applicant before the Tribunal) the pay scale of Rs. 3000-4500/- from 1-1-1986 to which he is entitled to in terms of the rules as well as on the principles of "equal pay for equal work". The claim of the respondent was that he being attached to the Vice-Chairman of the Tribunal as Private Secretary is entitled to the same scale of pay as drawn by the Private Secretaries to Ministers and Judges of the High Court. This claim of the respondent was resisted by the appellants by filing reply to the affidavit filed by the respondent before the Tribunal.
(3.) The Tribunal on the basis of the pleadings and arguments advanced by counsel on both sides granted the relief in the following terms:- "Pending the making of appropriate provisions in this regard in the rules, particularly those relating to the selection of Private Secretaries in the higher scale of pay of Rs. 3000-4500, it would be reasonable to grant to such of those Private Secretaries to the Chairman/Vice-Chairman of the C.A.T. who have rendered eight years of service in the feeder grade of Rs. 2000-3500, including the service rendered by them in the C.S.S.S. or their parent departments in a similar grade, the scale of pay of Rs. 3000-4500 on ad hoc basis. Accordingly, we direct that the respondents shall give the benefit of upgradation on an ad hoc basis to the applicant from the date he completes the period of eight years service in the feeder grade of Rs. 2000-3500, including the service rendered by him in the C.S.S.S. Grades A and B. The pay of the applicant shall be refixed accordingly and the arrears paid to him." ;