UNION OF INDIA Vs. DHARAM SINGH

JUDGEMENT

(1.) THE petitioner, Union of India through the Secretary, Ministry of Communication has challenged the order dated 20th November, 2006 passed by Central Administrative Tribunal, Principal Bench in O.A No.164/2005 titled as ,,Dharam Singh & Ors. v. UOI & Ors allowing the original application of the respondents and directing the petitioner to grant the same benefit as were granted to the applicants in O.A No.2724/1992 decided by order dated 3rd December, 1997 and to give the pay scales according to the recommendation of the 4th Central Pay Commission and to revise the pay scales so granted in accordance with the recommendation of 5th Central Pay Commission and to further give all consequential benefits. THE Tribunal also held that the amendment made to the recruitment rules by notification dated 24th January, 2005 shall have effect from the date of its issue and not retrospectively.

(2.) BRIEF facts to comprehend the controversies are that the respondents were working as Packers in the Foreign Post Office at Kotla Road, New Delhi which is under the Department of Post in the Ministry of Communication. The post of Packers was created in 1954 and the respondents were issued separate appointment letters from time to time.

(3.) PACKERS in other departments of other Ministries were declared as skilled labourers and were given the pay scale of Rs.950-1500/- but for the packers in the Department of Post the pay scale of Rs.750-940/- was recommended.