S C BHAGAT Vs. UOI

JUDGEMENT

(1.) The facts in this case are not in dispute and the issue is in a very narrow canvas. Having regard to the nature of issue which has arisen for consideration, it is not necessary to state the facts in detail and taking note of some relevant facts which are necessary for deciding the issue would suffice.

(2.) The petitioners herein had filed O.A. No.2303/1991 seeking to be continued officiating in the grade of Exhibition Assistant and which O.A. was allowed by the Central Administrative Tribunal (CAT) vide order dated 06.02.1998. Operative part of the said order reads as under:

(3.) It is clear from the above that the respondents were directed to hold review DPC and regularize the services of the petitioners in accordance with the un-amended Rules as existed prior to 1986. At the same time, direction was also given to give the petitioners 'all consequential benefits from the date of regularization'. The respondents held Review DPC and issued order dated 17.02.2000 appointing the petitioners as Exhibition Assistant on regular basis with effect from 10.08.1984 and 16.08.1984 respectively. In further compliance of the order, they were, vide order dated 10.01.2001, w.e.f. 28.11.1986 appointed in the Junior Grade of Indian Information Service Group B in the pay scale of Rs.1400-40-1600-50-2300-EB-60-2600. Further promotions have also been accorded. However they were not given arrears w.e.f. 28.11.1986.