NCT OF DELHI Vs. PRAMOD KUMAR

JUDGEMENT

(1.) Vide impugned order dated November 22, 2010, relying upon the decision of a Full Bench of the Central Administrative Tribunal disposing of O.A.No.1330/2007 Mrs.Victoria Massey v. NCT of Delhi & Ors., directions issued is to pay claimants before the Tribunal pay in the minimum scale with effect from September 01, 2008 with dearness allowance.

(2.) The grievance of the writ petitioner is that in the Original Application, the claimants before the Tribunal, impleaded as respondents in the writ petition, were claiming parity with Doctors.

(3.) The argument and the grievance advanced in the writ petition are absurd.