- (1.) This is an application under Article 226 of the Constitution of India against order dated July 19, 2007 passed by the Central Administrative Tribunal, Calcutta Bench, in Original Application no.609 of 1999.
(2.) By the order impugned, the tribunal set aside the order refixing the pay of the applicant and held that his pay was rightly fixed at Rs. 675/- on February 29, 1980. The order of recovery dated May 5, 1999 was set aside and the authorities were directed to fix the pay of the applicant within three months from receipt of the copy of the order of the tribunal.
(3.) The applicant was appointed in the post of Junior Research Assistant in National Atlas and Thematic Mapping Organisation of the Government of India in the scale of pay of Rs. 425-700/-.;