DEVENDER MOHAN Vs. UOI

JUDGEMENT

(1.) HEARD learned counsel for the parties. Since we are remitting the matter before the Tribunal for fresh adjudication we speak the least, lest any observation made by us unintentionally treads upon the toe of either party.

(2.) PETITIONER Devender Mohan, was at the relevant time working as Scientific Officer/Engineer Grade-SB under the National Informatics Centre, a department of the Ministry of Communication and Information Technology.

(3.) IT is known to one and all that Information Technology made an entry in India with gusto somewhere in the year 1982. Various posts in the field of Information Technology were created and a large number of them were in the cadre of Data Entry Processors (EDP) and a few in the other disciplines including the post of Scientific Officer held by the petitioner. National Informatics Center (NIC) was formed. These posts were newly created and thus while making recommendations to the Fourth Central Pay Commission they were excluded from the reference made to the Pay Commission with the idea that a separate Committee would be constituted to decide on the pay- scales in which these posts had to be placed.