DHARMBIR SINGH Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Dharmbir Singh in this writ petition seeks parity in pay with the direct recruit under the Central Civil Services (Revised Pay) Rules, 2008(Revised Pay Rules).

(2.) The respondents accept that there is an anomaly in the Revised Pay Rules, for the basic pay of a direct recruit appointed on or after 1st January, 2006 on entry into the cadre was higher than the basic pay of promotee appointed earlier and even a direct recruit appointed on or before 31st December, 2005.

(3.) The petitioner appointed as Constable/Nursing orderly on 14th July, 2005. His scale under the Revised Pay Rules was fixed by applying multiplier of 1.86 rounded off to next multiplier figure of 10. He was paid a lower basic pay than the entry level pay payable to a direct recruit as Constable /Nursing orderly appointed on or after 1st January, 2006.