UNION OF INDIA Vs. DALIP SINGH

JUDGEMENT

(1.) THE writ petition lays a challenge to an order dated July 6, 2000 allowing O.A.No.1410/1997 passed by the Central Administrative Tribunal.

(2.) THE respondents were the applicants before the Tribunal and had challenged the order dated May 23, 1997 as per which the benefit of increment granted to the respondents when pay scales were replaced w.e.f. January 01, 1986 was sought to be withdrawn after the respondents had retired.

(3.) THE Tribunal has noted that the employees were asked to fill an option and were made known that where no option was exercised it would be presumed that the employee had opted to get his pay fixed by drawing increment in the pre-revised scale and thereafter pay fixed in the revised pay scale. The Tribunal noted that all the applicants before it had exercised their options as required and in terms of the option exercised the pay scales were fixed and increments benefit given. The Tribunal noted that on December 06, 1996, the Union of India had issued a letter withdrawing the benefit accorded to as per the memorandum dated March 23, 1995.