CENTRAL SOCIAL WELFARE BOARD Vs. PAWAN CHOPRA

JUDGEMENT

(1.) The respondents before the Central Administrative Tribunal, Principal Bench, New Delhi ( hereinafter referred to as, 'the Tribunal' ) are the writ petitioners herein. The respondents herein filed the said original application, which was registered as O.A. No. 2491 of 1998 purporting to be aggrieved by and dissatisfied with the action on the part of the petitioners herein in taking a decision on the question of grant of pay-scale of Rs.2,000.00 Rs.3,500.00 to the Welfare Officers of the Central Social Welfare Board ( in short, 'the Board'), although a decision to that effect had already been taken by the Executive Committee of the Board on 27.12.1991 and also despite the alleged clarification given by the Government of India ( in short, 'the Government' ) that the Board can take a decision on the aforementioned question on their own without any reference to them.

(2.) The factual matrix leading to institution of the writ petition is as follows :- A recommendation was made by the Work Study Unit of the Department of Women and Child Development ( in short, 'the Department' ) that the Welfare Officers be given a pay-scale of Rs.2,000/- Rs.3,500.00, which was equal to the pay-scale of Assistant Project Officers. On 01.01.1986, the Welfare Officers were given the pay-scale of Rs.1,640.00 Rs.2,900.00 as per the recommendations of the Fourth Central Pay Commission.

(3.) On 27.12.1991, the Executive Committee of the Board approved a proposal granting pay-scale of Rs.2,000.00 Rs.3,500.00 to the Welfare Officers and sought for the approval of the Government for the same.