KRISHNA RAJA P Vs. UOI

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 14.02.2006 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No. 382/2006. It is also directed against the order dated 08.05.2006 passed in RA No. 68/2006. The prayer made by the petitioners in the said original application was to direct the respondent No.1 to grant benefit of upgraded pay scale of `. 6500-200- 10500 to the applicants on notional basis with effect from 01.01.1996 with actual payments being made from 19.02.2003.

(2.) THE petitioners are Accountants in the Research and Analysis Wing (RAW) of the Cabinet Secretariat. THEy had sought the benefit under O.M. dated 28.02.2003 on the subject of pay scales for the staff belonging to the organized accounts department. Two submissions were made by the petitioners before the Tribunal. THE first submission being that they are part of the organized cadre in the Research and Analysis Wing of the Cabinet Secretariat and secondly that the pay parity ought to have been maintained with other accounts departments in the Government of India even after the implementation of the recommendations of the 5th Central Pay Commission with effect from 01.01.1996. THE contention of the petitioners was that they were in the scale of `. 5500-175-9000. In the case of other accounts departments this scale has been revised to `. 6500-200-10500. However, no revision has been taken place insofar as the petitioners are concerned.

(3.) UNFORTUNATELY, the Tribunal has not taken note of these facts. It is clear from the above that since there is a clear cut hierarchy of posts and the promotional avenues have been provided from one stage to the other, the accounts cadre in the Research and Analysis Wing of the Cabinet Secretariat cannot be regarded as isolated posts but has to be considered to be an organized cadre.