S.GOPI Vs. UNION OF INDIA

JUDGEMENT

(1.) ADMIT .

(2.) RESPONDENTS appear through the Assistant Central Government Counsel.

(3.) PETITIONERS retired from the service of 2nd respondent while working as Superintendent, BR -II on the respective dates mentioned in the writ petitions. According to the petitioners, the 5th Pay Revision recommended scale of Rs.4500 -8000 w.e.f. 1.1.1996. As the said scale was grossly inadequate, the 6th pay commission revised the scale of pay as Rs.5000 -8000 for Superintendent BR -II and Overseers.