DTC ENGINEERS ASSOCIATION Vs. D T C

JUDGEMENT

(1.) The petitioner association represents the Assistant Foreman working with respondent No.1/DTC, who were given pay scale of Rs. 1400-2300 at the time of 4th Pay Commission. They claim pay scale of Rs.5000-8000 as replacement pay scale after coming into force of the recommendations of the 5th Pay Commission. It is submitted that the pay scale made admissible to them on the basis of decision taken by the Management are not in accordance with the recommendations of the fifth pay commission as accepted by the Government of India.

(2.) It is their case that at the time of applying 4th Pay Commission they were given the pay scale of Rs.1400-2300 and in respect of the said pay scale as per the recommendation of 5th Pay Commission they should have been given pay scale of Rs.5000-8000. However, they were given pay scale of Rs.4500-7000.

(3.) Aggrieved by the aforesaid action of the respondents, the petitioner association had been making representations with the respondents. They also came to this Court by filing W.P.(C).2719/2000. In that case, before transferring the matter to the Central Administrative Tribunal, Principal Bench, New Delhi, this Court vide order dated 27.10.2005 passed following directions: