GOVT OF NCT OF DELHI Vs. YOUSUF JAMAL

JUDGEMENT

(1.) AYURVEDIC and Unani Tibbia College Delhi, founded by late Hakim Ajmal Khan was governed by the Tibbia College Act, 1952 and for the purpose of management of the College, a Board called ,,Tibbia College Board was constituted as per the Act. The Board framed Rules for appointment of the faculty members and other employees of the college and prescribed the service conditions which were published in the Official Gazette for the first time on September 19, 1961 after they were approved by the then Chief Commissioner of Delhi and subsequently as and when amended by the Lt.Governor of Delhi as per Clause-C of Section 16 of the Tibbia College Act 1952.

(2.) THE Board, with the sanction of the Lt.Governor of Delhi, made applicable pay scales as notified by University Grant Commission for teaching and non-teaching staff of the Central Universities with effect from January 01, 1986 and also adopted the various Merit Promotion Schemes notified by University Grant Commission.

(3.) VARIOUS employees of the College had a grievance pertaining to the implementation of the revised pay scales as recommended by the 5th Central Pay Commission and they approached the Central Administrative Tribunal vide O.A.No.2688/2003 praying :-