M C VATS Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner joined the respondent as stenographer and he was placed in the scale of Rs. l,400-2,300.00 w.e.f. 1 .1.1986 as per the recommendations of the Fourth Pay Commission. The petitioner was granted the revised scale of pay as per the decision dated the 28th of August, 1992. The petitioner prays for the grant of scale of pay of Rs. l,640-2,900.00 w.e.f 1.1.1986 in terms of Notification dated 29.10.1986 on par with pay scales granted to his counterparts in the Central Government/Union Territory of Delhi etc.

(2.) The learned Counsel for the petitioner, Mr. J.P. Singh referred to the communication dated the 29th of October, 1986 issued by the Government of India and the same reads as under:

(3.) According to the learned Counsel, the DDA being a public authority is bound to follow the communication and should have granted the pay scale as per the directions by the Government of India and learned Counsel submitted that the University Grants Commission had acted pursuant to this communication dated the 29th of October, 1986 by issuing office order dated the 3rd of September, 1990 which reads as under: