SURESH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners were working as Assistants in the office of Directorate General of Income Tax (Investigation). A set of such similarly placed Assistants in the same department filed an OA earlier seeking parity with Assistants of the WP(C) No. 386/2007 Page 1 of 8 Central Secretariat who had been given the revised pay scale of Rs. 1640-2900 while denying the same to the Assistants in the Directorate General of Income Tax (Investigation). The applicants therein sought the directions of the CAT for OM dated 31.7.1990 to apply to them equally.

(2.) The Division Bench of the CAT analyzed this dispute specifically taking into consideration the work profile of the Assistants in the office of the Central Secretariat and the Assistants in the office of the Directorate General of Income Tax (Investigation). The Tribunal found in favour of the applicants vide a common order passed in OA 144-A/1993, 985/1993 and 548/1994 titled as V.R.Panchal and others Vs. Union of India decided on 19.1.1996. This order was sought to be assailed by the Union of India in SLP 2835/1996. The order passed by the Supreme Court in this appeal on 11.7.1996 records as under:-

(3.) The aforesaid thus shows that the order passed in V.R.Panchal & others case (supra) was affirmed on merits by the Supreme Court. The judgment was also implemented qua the petitioners therein.