AMAR CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) Radiographers working at the Employees State Insurance Corporation (ESIC) have filed these petitions against a common order dated 10th August, 2016 passed by the Central Administrative Tribunal (CAT), Principal Bench, New Delhi rejecting their prayer to be granted the pay scale of Rs.5,000-8,000/- as given to their counterparts in other Ministries/Departments of the Government of India with effect from the due dates in accordance with the recommendations of the Anomalies Committee.

(2.) In the first round of litigation, the Petitioners filed O.A. Nos. 3627/2009 and 926/2010 before the CAT seeking grant of the pay scale of Rs.5,000-8,000/- that was granted to their counterparts in other Ministries/Departments. By an order dated 16th November, 2010, the CAT disposed of the said application with a direction to the Respondents to process their claim for the grant of such pay scale.

(3.) The genesis of the said O.A.s before the CAT was an earlier O.A. No.308/2005 filed before the Madras Bench of the CAT by similarly placed Radiographers in the ESIC. Against the order dated 25th July, 2006 of the CAT, Madras Bench in O.A. No.308/2005 allowing the prayer for grant of the pay scale of Rs.5,000-8,000/-, the Respondents filed W.P. No.27142/2008 in the High Court of Madras, which, by its order on 28th April, 2009, modified the order of the CAT, Madras Bench and directed the Respondents herein to consider the claim of the applicants and pass an order.