CHAIRMAN STAFF SELECTION COMMISSION Vs. JAGDISH PARKASH

JUDGEMENT

(1.) This petition is directed against the order dated 19.4.2004 passed in OA No. 2372/03 by the Central Administrative Tribunal, Principal Bench, New Delhi (for short 'The Tribunal'). The Tribunal allowed the Original Application filed by the respondents holding them to be entitled to receive the upgraded pay-scales.

(2.) The respondents herein, thirteen in number, who were working as Technical Assistants (Hollerith) in Staff Selection Commission in the pay scale of Rs. 1400-2300 were re-designated as Data Processing Assistant'A (DPA-A) with effect from 11.9.1989 and their pay scales were also revised to Rs.1600-2600 in accordance with the recommendations of the Seshagiri Committee constituted after the 4th Pay Commission report.

(3.) The Recruitment Rules for the post of DPA'A were notified on 10.10.1996. As per these Rules, the requisite qualifications prescribed were (i) Degree of a recognized University with Science, Maths, Economics, Statistics or equivalent, (ii) Diploma/Certificate in Computer Application from a recognized institution or knowledge of Programming, System Operations and System Analysis (to be judged through suitable tests). However, these conditions were relaxed for those employees who were already appointed on a regular basis like the respondents. The relevant clause reads as follows:-