UNION OF INDIA Vs. Y R MAHAJAN

JUDGEMENT

(1.) PETITIONERS Union of India and the Director General, DGAQA, Ministry of defence, New Delhi, by this writ petition, assail the judgment dated 21. 7. 2007 passed by the Central Administrative Tribunal, Principal Bench, New Delhi, in OA no. 2916/2004 The Central Administrative Tribunal (hereinafter referred to as 'the Tribunal'), by the impugned judgment, allowed the OA filed by the respondent Shri Y. R. Mahajan and directed the petitioners to pay to him the difference in the pay scale of the Director General, i. e. Rs. 22,400-24,500 and those paid to him as Deputy Director General in the pay scale of Rs. 18400-22400 for the period 2. 9. 2002 to 28. 3. 2003, within two months of the date of the judgment.

(2.) UNION of India assails the said judgment questioning the entitlement of the respondent to receive the emoluments at the higher scale of the Director General of DGAQA contending that he was simply holding an additional charge to his own duties as a pro-tem measure and was thus not entitled to any additional emoluments.

(3.) BEFORE considering in detail the grounds urged on behalf of the petitioners, the facts in brief may be noted.