A K RAINA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by the non-adjudication of the pleas taken by him in O.A. No.2682/2012, that has been decided by the Tribunal vide common judgment dated 25.08.2015 in O.A. Nos.382/2006 & 2682/2012.

(2.) Learned counsel for the petitioner clarifies that the petitioner was a co-applicant before the Tribunal in O.A. No.382/2006 and the sole applicant in O.A. No.2682/201 He states that in O.A. No.2682/2012, the prayer made was for quashing and setting aside the order dated 18.03.2011, passed by the respondent, reducing the pay scale of the petitioner and others, working on the post of Accounts Officer in R & AW (Accounts Cadre) and for revision of his pay scale and grade pay in the grade of Accountant in the R & AW (Accounts Cadre), in accordance with the recommendations of the 6th Central Pay Commission and for refund of amounts arbitrarily deducted by the respondent towards recovery of the excess payment and allowances disbursed to him, along with interest etc.

(3.) Learned counsel for the petitioner submits that in the other O.A. No.382/2006, the prayer made was for issuing directions to the respondents to grant the applicants the benefit of up-gradation of pay scale of Rs.6500-200-10500, on a notional basis w.e.f. 01.01.1996, with actual payments being made from 19.02.200 The aforesaid O.A. was dismissed by the Tribunal vide order dated 14.02.2006, on the ground that the applicants had failed to prove the historical parity claimed by them vis-a-vis other organized cadres and the allocation of pay scale is a matter for the expert body to decide before making any recommendations.