CENTRAL INDUSTRIAL SECURITY FORCE Vs. SURINDRA BHYAKTA

JUDGEMENT

(1.) The Union of India and the Director General, Central Industrial Security Force (CISF, for short) impugn the order dated 23rd November, 2010 passed by the Principal Bench of the Central Administrative Tribunal (Tribunal, for short) whereby OA No. 1828/2008 filed by Surindra Bhyakta, the respondent before us, has been allowed with the direction that he was eligible for scale of pay of Rs.1350-2250 from 1st January, 1986 and accordingly should be paid arrears of pay.

(2.) The respondent claims that he being a Pharmacist was entitled to pay scale of Rs.1350-2250 in terms of the Central Civil Services (Revised Pay) Rules, 1986, a claim that has been accepted by the Tribunal. The petitioners, however, assert that the respondent would be entitled to the said scale with effect from 5th June, 1996 and not before.

(3.) This is the second round of litigation, for the respondent had earlier filed OA No. 35/1997. We would subsequently refer to the order of the Tribunal passed in the said OA and the consequent order of the petitioner-Central Industrial Security Force and begin by first elucidating the factual matrix relevant to the present dispute.