MEENA ROY Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Petitioners are currently holding the post of Private Secretary. They had joined service under DDA as Stenographers. Prior to amalgamation of the posts of Personal Assistants with Private Secretaries, post of Personal Assistant was a promotional post from the feeder cadre of Senior Stenographers. Post of Senior Stenographer was in the pay scale of Rs.1200-2040 and Rs.1400-2600. The post of a Personal Assistant was in the pay scale of Rs.1640-2900. Post of Private Secretary was in the pay scale of Rs.2000-3500. Personal Assistants were promoted as Private Secretaries. The post of Senior Stenographer is a Class III post and the post of Personal Assistant is a Class II post.

(2.) In the year 1990, Government of India vide OM No.2/1/90/C dated 31.7.1990 revised the pay scales of Stenographers who were earlier in the pre-revised pay scale of Rs.425-700 to Rs.1640-2900. This revision was made retrospectively applicable with effect from 1.1.1986. This was due to the implementation of the recommendation of the 4th Pay Commission.

(3.) Under the DDA, pay scale to the post of Personal Assistant was revised to Rs.1640-2900 with effect from 1.1.1986 from the pre-revised scale of Rs.550-900 and the pay scale of Private Secretaries was revised from Rs.650-1200 to Rs.2000-3500.