UDAI PAL Vs. UNION

JUDGEMENT

(1.) The petitioners herein have impugned the decision dated 08.11.1999 rendered by the Central Administrative Tribunal (hereinafter referred to as 'the Tribunal') in OA No.2052/ 95 thereby dismissing the claims of the petitioners for grant of revision of pay scales with effect from 01-1.1986. In a nutshell, the Tribunal has held that the orders of the respondents dated 29.11.1991 revising the pay scales with effect from 11.9.1989 was justified.

(2.) The petitioners who were Data Entry Operators in the office of the Directorate of Economics and Statistics, Department of Agriculture, claim the revised pay scales for the DEOS with effect from 01.1.1986 on the analogy of similar pay scale granted from 01.1.1986 to DEOS In the Railways, a also to certain other DEOS working in the National Sample Organisation and the Registrar General of India on the basis of various decisions of this Tribunal. The case of the petitioners is that the IVth Pay Commission had in its recommendations allowed the higher pay scale of '1150-1500, '1350-2200, '1400-2300 and '1600-2660 to various levels of DEOS in the Railways. These pay scales were high than the replacement scales of the pre-IVth Pay Commission pay scales.

(3.) In respect of Data Entry Operators, it was found that they were 14 scales at different levels. The IVth CPC which was set up to make recommendation with regard to pay scale and other service matters of Central Government Employees made several recommendations. In Para 11.45 of their report, the Commission recommended that: