MAN SINGH S/O SH DUNSER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) 20 applicants working as skilled employees, under Respondent No. 2 in this OA seek extending benefit of judgments in series of cases by directing respondents to grant revised pay scale of Rs. 950-1500 from the dates of their appointment with all consequential benefits including arrears of difference of pay & allowances. It is contended that they made representations through proper channel in the month of October, 2004, seeking extension of judgments of this Tribunal, which remained undecided. When they approached Respondents orally, they were informed that only applicants in those cases were entitled to benefit of the pay scale and since they were not impleaded therein, they will not be entitled to any benefit of the judgments.

(2.) Respondents contested the claim laid stating that in compliance of orders passed by this Tribunal, they had already issued various orders, viz. PTO No. 03 dated 16.1.2006, PTO No. 28 dated 10.7.2006, PTO No. 22 dated 22.5.2006 and PTO No. 8 dated 20.2.2006, revising their pay in pay scale of Rs. 950-1500/- from the dates of filing of OAs, i.e. the scale available to skilled category and as such there is no merit in the claim laid in present OA.

(3.) IT is not disputed that 27 similarly situated officials filed OA No. 1657/2000 M.S.A. Khan and Ors. v. UOI and Ors. seeking extension of benefit of Tribunal's order dated 05.02.1993 in OA No. 1436/1990, order dated 13.07.1993 in OA No. 347/1989 & OA No. 147/1989 as well as Arbitration Award with all consequential benefits. The said OA was disposed of vide order dated 27.03.2001 directing Respondents to consider their representations and pass speaking orders. Pursuant thereto, respondents issued order dated 27.07.2001, though extending the pay scale of Rs. 950-1500/- with effect from the date of their initial appointment, but on notional basis and actual arrears from the date of filing of the OA. Aforesaid communication dated 27.07.2001 had been challenged in OA No. 3047/2001 M.S.A. Khan and Ors. v. UOI and Ors. After considering rival contentions of parties as well as earlier precedent on the said subject, and also numerous judgments relied upon, said OA was allowed vide order dated 10.05.2002 with following observations: