UOI Vs. JAGDISH SINGH

JUDGEMENT

(1.) THE undisputed position is that the 5th Central Pay Commission considered the issue concerning the 'Secretariat Security Force' (SSF) with respect to the similarity with Central Industrial Security Force (CISF). Considering the cadre structure in the two organizations and finding complete parity with the nature of duties performed, vide para 70.106 of its report, the Pay Commission recommended merger of SSF and CISF.

(2.) NEITHER effecting merger nor paying salary in the pay in the pay scales in which Jawans and Officers of CISF were placed, the respondents were compelled to approach the Central Administrative Tribunal vide Original Application No.1797/2010. In the Original Application they simply pleaded that the Pay Commission had found complete parity in the work performed by Jawans and Officers of SSF and CISF and had therefore recommended a merger of the two cadres. Pleading that the Government did not effect merger, it was projected that a specialised body i.e. the Pay Commission having found complete parity in the qualitative and quantitative duties performed, equivalence of pay scales have to follow because both serve under the same master i.e. the Central Government.

(3.) WHAT were those 'legal and administrative problems', none were disclosed.