UNION OF INDIA (UOI) Vs. BALJIT SINGH RANA

JUDGEMENT

(1.) The facts of the case have been succinctly stated by the Tribunal as under:

(2.) The only issue involved in the present case is interpretation of Review Committee report on Library staff under the purview of Central Government. The relevant recommendations of the Review Committee reads as under:

(3.) It is not in dispute that the respondent acquired the relevant qualification that is Bachelor Degree in Library Sciences on 6.2.1995. It is also not in dispute that he was promoted to the post of Library Assistant on 7.8.1996. The dispute only pertains to the emoluments for the period February 1995 to August 1996. The learned Counsel for the petitioner has, therefore, urged that Review Committee did not provide for any acquisition of a qualification subsequent to the dates of the Review Committee Report and consequently submitted that selection for the post of LIA would have been made only on the basis of relevant Rules. The relevant portion of the rules reads as under: Name of Number of Classification Scale of pay Whether selection post the post posts or non-selection post 1. 2. 3. 4. 5. Library & 26 (1994) General Central 1400-40-1600- non- selection information Service, Group C 50-2300-EB- Assistant Non-Gazetted 60-2600 Non-Ministerial