DHARMENDRA YADAV Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) CM No. 26797/2016 Allowed subject to just exceptions. WP(C) No. 6538 of 2016. Learned counsel for the respondents appears on advance copy of the writ petition being served and states that since a legal point arises for consideration in the writ petition, it may be disposed of at the preliminary stage itself.

(2.) Learned counsel for the petitioner states that the grievance of the petitioner is that his basic pay in PB-I ought to be Rs. 6460.00 with grade pay Rs. 2000.00 w.e.f. 01.01.2006 and not Rs. 5960.00 with grade pay Rs. 2000.00. Persons junior to the petitioner are receiving basic pay of Rs. 6460.00 plus grade pay Rs. 2000.00 w.e.f. 01.01.2006.

(3.) It is not in dispute that the pay of the petitioner and for that matter all civil servants as also members of Central Armed Police Forces had to be fixed post 01.01.2006 as per CCS(Revised Pay) Rules, 2008. Rule 7(A) (i) & (ii) whereof read as under:-