CHANDER BHAN GILL Vs. UNION OF INDIA

JUDGEMENT

(1.) Chander Bhan Gill (Gill) joined central government service on 25/1/1985. The central Civil Services (Revised Pay) Rules, 1986 (the Rules) came into force on 1/1/1986. On completion of one year's service Gill was granted annual increment in the existing scale (unrevised). His claim for grant of annual increment in the revised pay scale was rejected by the government. Gill challenged the action of the government by way of an application before the central Administrative tribunal, Principal bench, New Delhi (the tribunal). The tribunal by its judgment dated 13/4/1992 dismissed the application. This appeal by Gill is against the judgment of the tribunal.

(2.) We may notice the necessary facts. Gill was selected for appointment as Assistant (Legal) in the Department of Legal Affairs, Ministry of Law and Justice, government of India. He joined the Ministry as such on 25/1/1985 in the pay scale of 425-15-500-EB-15-560-20-700-EB-25-800. One S. S. Dhaiya was also selected and appointed as Assistant (Legal) along with the appellant. He joined service on 4/3/1985 in the same pay scale.

(3.) The existing pay scale for the post of Assistant (Legal) (425-800 was revised to 1640-60-2600-EB-75-2900 under the Rules with effect from 1/1/1986. Gill completed one year's service on 26/1/1986 and became entitled to the grant of an annual increment. The short question for consideration is whether he was entitled to the increment in the revised scale of pay (Rs 60. 00 or in the unrevised scale (Rs 15. 00.