UOI Vs. VINOD KUMAR

JUDGEMENT

(1.) The petitioners are challenging the order dated 15.05.2012 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in OA 3178/2011, which was allowed by the said Tribunal.

(2.) There were 13 petitioners before the Tribunal in the said OA. Two out of the 13 persons were Data Entry Operators Group 'D' and the other 11 persons were Data Entry Operators Group 'B'. The post DEO 'B' is the feeder group for DEO 'D'.

(3.) The post of DEO 'D' was placed in the scale of Rs. 5500-9000 (prerevised). The respondents were claiming that the revised scale ought to be Rs. 6,500-10,500/-. The persons who were functioning as DEO 'B' are also interested because they have been given the financial upgradation under the ACP scheme and, therefore, they are also claiming the scale of Rs. 6,500-10,500/-.