DASRATH Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No.1297/2015

(2.) THE rules were formulated after the Government of NCT accepted, with modification, the recommendations of the Sixth Central Pay Commission.

(3.) AS is well -known by now, the Sixth Central Pay Commission made a radical change vis -a -vis the recommendations of the earlier pay commissions wherein, in the past, replacement pay scales were recommended to the existing pay scales.