LAWS(DLH)-2013-4-153

UOI Vs. J.C.GONSALVEZ

Decided On April 25, 2013
UOI Appellant
V/S
J.C.Gonsalvez Respondents

JUDGEMENT

(1.) VIDE order impugned in W.P.(C) No.21357-59/2005, pronounced by the Tribunal on November 17, 2004, the writ petitioners have been directed to pay salary to the Assistant Chemist and Chemist working in the Directorate of Vanaspati Vegetable Oils and Fats, Department of Food and Public Distribution in the pay scale Rs.5000-8000 and Rs.6500-10500 respectively with effect from the date when recommendations of the 5 th Central Pay Commission were implemented upon being accepted by the Government i.e. January 01, 1996.

(2.) THE Tribunal has followed the said decision when it pronounced an order on December 10, 2010, which is under challenge in W.P.(C) No.6001/2011.

(3.) CENTRAL Pay Commission had opined as under:-