ARJUN DEV & ORS Vs. UOI & ORS

JUDGEMENT

(1.) We just do not understand why the petitioners are litigating.

(2.) As per Government of India, Ministry of Defence letter dated May 11, 1998, skilled grade of pay was implemented with effect from October 16, 1981.

(3.) Allowing OA No.2585/2009, vide order dated April 29, 2010, the Tribunal directed that the nine applicants before it who were appointed as cane-weaver between the years 1979 and 1994 would be paid salary applicable in the pay scale of skilled grade. In para 9 of its decision, the Tribunal directed that its decision would be applicable from the date of initial appointment.