HEMANT KUMAR Vs. SASHASTRA SEEMA BAL

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India by the petitioner seeking the following reliefs:

(2.) The petitioner was appointed as Lab Assistant in the Pay Scale of Rs.5200.0020200/- with Grade Pay of Rs.2000.00. Vide Notification No. 1/1/2013-E.III (A) dtd. 28/2/2014, the Seventh Central Pay Commission (hereinafter referred to as '7th CPC') which was appointed by the Government of India to examine and review the existing pay structure and to recommend changes in the pay, allowance and other facilities for Civil and Defence employees, recommended the replacement of the existing system of pay bands and grade pay with a new pay matrix by applying a fitment factor of 2.57 to be applied uniformly for all employees. .

(3.) The recommendations of the 7th CPC were accepted by the Ministry of Finance with minor alterations and exceptions on 25/7/2016 vide Notification No. 1-2/2016-IC. Consequently, the salary of the employee hitherto determined by their grade pay, is now determined in terms of the recommendations of the 7th CPC, by their level in the pay matrix.