RAVI KHOKHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave Granted. THE CONTROVERSY IN A NUTSHELL

(2.) The Appellants are employees of the Air Force Group Insurance Society [AFGIS] established under the Societies Registration Act, 1860 [SRA] in the year 1976, with sanction of the Hon'ble President of India, having been received in the same year on 6 th October. The dispute germane to this lis is that while the Board of Trustees, had, vide special meeting dtd. 27/12/2016 decided that the pay scales of the workers would be revised in accordance with the Sixth Pay Commission of the Government of India, subsequently, by way of meeting dtd. 13/2/2017 resolved that pay structures would be revised in a way that any linkage/connection to and pay parity with the Central Government, by virtue of the Pay Commissions be done away with, and according thereto, asked all employees by way of notice dtd. 22/5/2017 to sign their acceptance to the revised terms.

(3.) The appellants, aggrieved thereby, filed Writ Petitions before the High Court of Delhi [3] which were dismissed by a