MAHANAGAR TELEPHONE NIGAM LIMITED Vs. PRADEEP KUMAR BISWAS

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) THIS is a writ petition under Article 226, requesting this Court to quash the order of the Central Administrative Tribunal (CAT) , dated 18.03.2013, in O.A. No. 227/2009, in which the CAT rejected the arguments of the petitioner for downgrading the pay of the Respondent.

(3.) ON 1.1.1996, after the implementation of the 5th Central Pay Commission recommendations, the Respondent' s pay was fixed in the scale of Rs. 7,500 to 12,000/ -. Subsequently, however, the petitioner "re -fixed" the Respondent's pay in the Rs. 6500 - 10500/ - scale, claiming that it had committed a mistake in upgrading it to Rs. 7500"12000/ -.