BHAGAT SINGH BHATIA S/O LATE SHRI ISHAR SINGH AND SHRI ANAND PRAKASH SOOD S/O SHRI JAGJIT RAI SOOD Vs. UNION OF INDIA

JUDGEMENT

(1.) THE applicants had originally sought a direction to the respondents to re-fix their pay as Draftsman notionally w.e.f. 22.08.1973 and with actual benefits w.e.f. 16.11.1978, as had been ordered by this Tribunal in the case of Dinkar Rao Kawday and Anr. v. Union of India and Anr. in OA No. 2020/1994, with all consequential benefits. THE order of this Tribunal in this OA was pronounced on 06.02.2002. THEreafter the matter having been taken to the Hon'ble Delhi High court in WP (C) No. 903-904/2004, the case was remanded to the Tribunal for reconsideration in the light of the order of this Tribunal in the case of Smt. Urmil Sharma v. Union of India and Anr. OA No. 2233/2000 dated 05.09.2002, with the following direction:

(2.) The applicants, originally the employees of National Building Organization, Ministry of Works, Housing and Supply, were subsequently transferred to the office of Land & Development Officer (L&DO), Ministry of Urban Development and have since retired after reaching the position of Senior Draftsman.

(3.) AS far as the applicants are concerned, they too were given the benefits in terms of OM of the Ministry of Finance dated 13.3.1984 (supra), vide NBO order dated 14.10.1986, which was, however, subsequently withdrawn on 27.03.1990. The applicants thereupon filed OA No. 15/1994, which was decided in their favour on 24.10.1994 and the respondents were directed to restore the pay scales given to them prior to the issue of impugned order dated 27.3.1990 along with consequential benefits and any recoveries already made were ordered to be refunded.