RAMESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) MA No. 587/2006 for joining together under Rule 4(5) of CAT (Procedure) Rules, 1987, is allowed.

(2.) 92 applicants (skilled workers) in this OA seek quashing of communication dated 19.10.2005 to the extent which deny them arrears of pay. Though they have been made entitled to fixation of pay in pay scale of Rs. 950-1500/- with effect from the dates of their initial appointment, but on notional basis, and actual arrears from date of filing of OA. Applicants No. 11 and 75 are the legal heirs of Shri Bhim Singh and Vishwa Nath respectively, who died in the meantime.

(3.) THE only contention raised by applicants is that they being similarly situated officials like applicants in OA No.1657/2000 and OA 3047/2001 and the directions in these OAs stand implemented, besides applicants in OA No. 1076/2003. Shri Yogesh Sharma, learned Counsel, contended that treating applicants in a different manner amounts to discrimination, which is violative of Article 14 & 16 of the Constitution. It is further contended that applicants being similarly situated are entitled to extension of relief granted to similarly situated officials, as noticed hereinabove.