UOI & ORS. Vs. KAPAL DEV

JUDGEMENT

(1.) RULE DB

(2.) THE petitioner, Union of India & Ors. had impugned the order dated 19th November, 2007 passed by the Central Administrative Tribunal, Principal Bench in OA No. 2516/2006 titled Kapal Dev Vs. Union of India through Secretary, Ministry of Small Scale Industries & Ors. allowing the Original Application of the respondent and directing the petitioner to grant benefit of pay scale of Rs. 5500 -9000 to respondent w.e.f. 1.1.96 with consequential benefits and arrears. The Tribunal had also directed the petitioner to grant ACP to the respondent at revised scale with arrears.

(3.) ACCORDING to the respondent, on the basis of the recommendation of the 5th Central Pay Commission, Ministry of Finance had ordered merging of post of Library and Information Assistant with grade Rs. 5000 -8000 and Senior Library and Information Assistant with grade Rs. 5500 -9000 and recommended resultant merger pay scale of Rs. 5500 -9000 w.e.f. 1.1.96.