Gopal Krishan Vyas, J. - (1.) In this writ petition, petitioners Union of India and others are challenging the judgment dated 12.09.2006 passed by the Central Administrative Tribunal, Jodhpur Bench, Jodhpur in Original Application No. 97/2004 filed by respondent No. 1, whereby, the Tribunal passed the following order ; "In view of the above discussion, this O.A. is allowed Impugned order, Annexure A-l, is quashed and set aside Respondents are directed to extend the benefit of financial up-gradation to the applicant under ACP Scheme in terms of the observations made above, by adjusting the benefits already granted to him within a period of three months from the date of receipt of copy of this order. There shall be no order as to costs."
(2.) Brief facts of the case are that the respondent No. 1, original applicant filed the O.A. stating therein that he was initially appointed on the post of Librarian Gr.-III in the pay-scale of Rs. 335-570 in the Department of Education, Government of Rajasthan with effect from 01.08.1979. He further qualified selection as direct recruit to the post of Librarian Gr-II in the pay-scale of Rs. 450-770 vide order dated 23.02.1983.
(3.) As per facts narrated in the original application, respondent No. 1 joined the Central Administrative Tribunal on the post of Junior Librarian with effect from 29.07.1988 on deputation basis from the Department of Education, Government of Rajasthan and, at that time, he was drawing his pay for the post of Librarian Grade-I I in the revised pay-scale of Rs. 1400-2300 of the State Government. After joining in the Central Administrative Tribunal by the respondent-applicant, the parent department of the respondent-applicant revised the pay-scale of Rs. 1400-2300 to 1400-2600 in respect of all the Librarians Grade-II and pay-scale of Rs. 1400-2300 was abolished. The pay-scale of Junior Librarian in the Central Administrative Tribunal was also Rs. 1400-2600 which was, subsequently, revised to pay-scale of Rs. 5000-8000 as per recommendation of the Fifth Pay Commission.;