LAWS(SC)-2007-10-85

UNION OF INDIA Vs. HIRANMOY SEN

Decided On October 12, 2007
UNION OF INDIA Appellant
V/S
HIRANMOY SEN Respondents

JUDGEMENT

(1.) Civil Appeal No. 7232 of 2003. 1. This appeal has been filed against the impugned judgment of the Gauhati High Court dated 16-9-2002 in W. P. No. 7598 of 2001.

(2.) Heard learned counsel for the parties and perused the record.

(3.) In brief the claim of the respondents herein who were Senior Auditors in the office of the Accountant General, Assam and Meghalaya, was to be given parity in pay scale with Assistants in the Central Secretariat. This claim was decreed by the Central Administrative Tribunal vide its order dated 19-1-2001 and the order of the Tribunal was upheld by the Gauhati High Court. Hence this appeal.