- (1.) These two petitions under Article 226 of the Constitution of India, one by the Principal Raja Balwant Singh College, Agra and the other by the Union of India and others challenges the same order dated 02.12.2011 passed by the Central Administrative Tribunal, Allahabad Bench, Allahabad.
(2.) The Tribunal by the aforesaid order set aside/quashed the order dated 05.10.1996 of the Principal denying the respondents No.1, 2 & 3 the same pay-scale equal to that of Assistant Statistician of Rs.37000-7500 w.e.f. 1st November, 1996 on completion of 13 years of their service and issued directions not only to the Principal but to the Union of India, the department of Agriculture and Co-operative Government of India Directorate of Economic and Statistics (Cost Study Branch) to make payment of the said pay-scale to the respondents No.1, 2 & 3 at par with one A.K. Jain within a period of three months of the submission of the copy of its order.
(3.) The respondents No.1, 2 & 3 were appointed sometime between September, 1978 to October, 1983 on the post of Field Supervisor in the college concerned. On completion of 5 years of service they were given senior scale of Rs.3000/- to Rs.5000/- w.e.f. 1st November, 1988. They became entitle to the pay-scale of Rs.3700-5400/- w.e.f. 1st November, 1996 on completion of 13 years of service but the Principal vide order dated 05.10.1996 changed the pay-scale to Rs.2200-4000/- as was available to the non-teaching staff allegedly on the directions of the Ministry of Agriculture, Government of India.;