HARJEET SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners assail the order dated 24th January, 2013 passed in O.A.No.3201/21011 and O.A.No.3644/2011 by the Central Administrative Tribunal.

(2.) THE facts giving rise to the instant petition are within extremely narrow compass. The petitioners before us are working in the post of accountants performing the supervisory functions over head clerks. Their grievance before the Central Administrative Tribunal was that despite exercising a supervisory role over head clerks they were receiving pay scale of Rs.4500 ­ 7000 whereas head clerks had been upgraded to Rs.5000 ­ 8000.

(3.) IN support of their grievance, Mr. S.N. Gupta, learned counsel appearing for the petitioners submits that the issue pressed by the writ petitioners was not res -integra and in fact the original application was filed before the Central Administrative Tribunal premised on several orders passed on similar claims made before the Tribunal in other jurisdictions as well as an order of the Division Bench of this court.