UNION OF INDIA Vs. DINESH KUMAR KAUSHIK

JUDGEMENT

(1.) The Union of India through the Ministry of Labour has filed this petition challenging a decision dated 31st July, 2014 of the Central Administrative Tribunal, Principal Bench, New Delhi ("CAT") disposing of the Respondent's O.A. No. 1053/2013 and directing the Petitioners to fix the Respondent's pay in the pay scale of Rs.5500-9000 with all consequential benefits.

(2.) The admitted facts are that the Respondent joined the Office of the Director General, Employment and Training ("DGE&T") as Junior Draughtsman on 18th February, 1983 in the pay scale of Rs.330-560 which was revised to Rs.425-700 pursuant to an order passed by the CAT dated 1st August, 1991 in O.A. No.245/1987 (D. K. Kaushik v. Union of India). At the time that the order of the CAT in O.A. No.245/1987 came to be passed, the pay scales of Draughtsmen Grades - I, II and III in the Central Public Works Department ("CPWD"), which previously stood at Rs.425-700, Rs.330-560 and Rs.260 - 430 respectively, had been revised to Rs.550-750, Rs.425-700 and Rs.330 - 560, respectively by way of an Office Memorandum ("OM") dated 13th March, 1984.

(3.) A certain Mr. G. Rajan joined the DGE&T on 28th October, 1993 as a Junior Draughtsman in the pay scale of Rs.1200-2040, which was subsequently revised to Rs.1400-2300. Thereafter, he was promoted as Senior Draughtsman on 14th October, 1998 in the revised pay scale of Rs.4000 - 6000. Mr. G. Rajan filed an O.A. No. 351/2003 (G. Rajan v. Union of India) at the Chennai Bench of the CAT praying that he be given the pre-revision pay scale of Rs.1600-2660 from the date of his promotion with all consequential benefits. The said O.A. No.351/2003 came to be allowed on 21st October, 2003. The High Court of Madras upheld the said order dated 21st October, 2003 of the CAT, Chennai Bench by its order dated 20th March, 2003 in Writ Petition No.5502/2004 (Union of India v. G. Rajan). Correspondingly, Mr. G. Rajan's revised pay scale was fixed as Rs.5000 - 9000.