UNION OF INDIA Vs. CHERLA NARAYANA SASTRY

JUDGEMENT

(1.) The petitioner UOI has impugned the orders dated 15.5.2007 and 3.10.2007 passed by the Central Administrative Tribunal , Principal Bench, New Delhi in O.A.No.1077/06 titled Shri Cheral Narayana Sastry V. UOI & Ors. By the first order the original application filed by the respondent was allowed directing the petitioners to refix the new EDP pay scales Rs.2,000-3200 in respect of the respondent w.e.f. 1.1.1986 and also holding that he would be entitled to arrears and all consequential benefits. By the second order dated 3.10.2007, the review application filed by the petitioners on the basis of the subsequent decision of the Tribunal in O.A.No.1778/2006 "M.R.Satyarthy V. Union of India & Ors." decided on 19.5.2007 has been dismissed.

(2.) We have today pronounced a common judgment in W.P(C) Nos. 5777/07, 5789/07, 5812/07. W.P(C) 5789/07 arose from the decision of the Tribunal in O.A.No.1778/06 filed by Shri M.R. Satyarthy above referred to. Our aforesaid decision would govern the present case as well.

(3.) In view of our aforesaid decision, we set aside the impugned orders passed by the Tribunal dated 15.2.007 and 3.10.2007 and remand the matter back to the Tribunal for reconsideration of the respondent "â„¢s claim in the light of the said decision. Parties are left to bear their respective costs.