DEVI DUTT S/O SHRI LALMONI Vs. UNION OF INDIA

JUDGEMENT

(1.) AS the facts are identical, involving common question of law, OAS are disposed of by this common order in order to avoid multiplicity.

(2.) Applicants are Valvemen by trade and have been serving in Military Engineering Service (MES. They have been appointed during the interregnum 1981-1991 and have sought revision of pay scale in the skilled grade with arrears from 16.10.1981.

(3.) EARLIER the case was finally heard and allowed on the ground that applicants are similarly circumstanced by an order dated 6.4.2005. RAs No. 116, 118 and 119 of 2005 filed in these OAs by the respondents brought into notice stay of the decision of the High Court of Rajasthan in Union of India and Anr. v. Gepa Ram Valveman and Ors. in SLP No. 11442/2003, which has not been considered by us. Accordingly, order was recalled and RAs were allowed.