S C PARASHER Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner is aggrieved by an order dated 20th September 2002 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (for short the Tribunal) dismissing his original application being O. A. No.480 of 2001.

(2.) The Petitioner retired as Deputy Director General, All India Radio on 31st March 1979. At that time, the Petitioner was in the pay scale of Rs.2000-2250. The scale of pay of the post of Deputy Director General was subsequently revised to Rs.2250-2500 with effect from 13th January 1984. On the recommendation of the Fifth Central Pay Commission, the pay scale of Rs.2250-2500 was revised to Rs.18,400-22,400 and the pay scale of Rs.2000-2250 was revised to Rs.14,300-18,300 with effect from 1st January 1996.

(3.) On 17th December 1998 the Government of India issued a Memorandum on the subject of implementation of Governments decisions on the recommendations of the Fifth Central Pay Commission relating to retirement benefits. The relevant portion of the Memorandum reads as follows: --