LISSY JOSE Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners have prayed for the following reliefs :

(2.) THE case of the petitioners is that on the 31st of July, 1990, the Government of India, Ministry of Personnel, Public Grievance and Pensions, had refused (revised ?) the pay scale of Stenographers 'Grade C' and Assistants from pay scale of Rs. 1400-2600 to the scale of Rs. 1640-2900 w.e.f. 1.1.1986. The benefits of those provisions in the order dated 31.7.1990 were not given to the petitioners who are working in the second respondent institute.

(3.) ON the 12th of April, 1996, this Court passed the following order in CWP. 1408/1996 :