Dutt, J. - (1.) Special leave is granted in all the matters. Heard learned Counsel for the parties.
(2.) These appeals are directed against the judgment of the Central Administrative Tribunal, Principal Bench, Delhi, whereby the Tribunal directed that the seniority of the appellants in Grade IV of the Central Information Service (hereinafter referred to as 'the CIS') as Simla Monitors/Information Assistants/Sub-Editors, as the case may be should be counted only from the dates the posts held by them were included in Grade IV of the CIS.
(3.) The appellants had been working as Monitors in All India Radio since March, 1959. As the appellants had been performing the same duties as performed by the officers in Grade IV of the CIS, the Government decided on the basis of the report of the Working Group that the pay scale of the Monitors should be revised so that the same might be brought at par with Grade IV of the CIS. Accordingly, the pay scale of Monitors was revised from Rs. 210-425 to Rs. 270-485 by the Government order dated June 29, 1968, The posts of Monitors were also redesignated as Sub-Editors (Monitoring). In other words the posts of Monitors were brought at par with those in Grade IV of the CIS.;