UNION OF INDIA Vs. JACOB PAUL

JUDGEMENT

(1.) This Original Petition is preferred by the Union of India and its officials in the Ministry of Defence (Department of Expenditure) as well as the Directors of the Central Bureau of Investigation (CBI) and the National Crime Records Bureau (NCRB) against the order dtd. 17/11/2015 of the Central Administrative Tribunal, Ernakulam Bench in OA No.596 of 2013.

(2.) The brief facts necessary for disposal of the OP(CAT) are as follows:-

(3.) The issue that came up for consideration before the Tribunal was essentially in connection with the implementation of the 4th Central Pay Commission (CPC) recommendations with effect from 1/1/1986. On implementation of the same, all the ranks in the Central Finger Print Bureau in the NCRB were accorded the same pay scales as in the CBI. By Annexure A9 order dtd. 8/2/1996 however, the CBI revised the pay scale of the then Dy.SPs from 2000-3500 to 2200-4000 with effect from 1/1/1986. The applicant who was promoted as Deputy Superintended on 7/12/2016 was not given that scale. The applicant, therefore preferred OA No.473 of 2012, which was disposed by the Tribunal with a direction to consider the applicant's representation. The said representation was thereafter rejected by Annexure A19 order dtd. 15/3/2013. The applicant therefore, once again approached the Tribunal through OA No.569 of 2013, which led to the order impugned in this original petition (CAT).