UNION OF INDIA Vs. DEVIKABEN KALPESHKUMAR CHAUHAN

JUDGEMENT

(1.) WE have heard Mr. Shakil A. Qureshi, learned counsel for the petitioners. The respondent herein filed Original Application (OA) before the Tribunal claiming that petitioners herein may pay her the salary and allowances for the post of Manager RLO HSGI, which was held by her w.e.f. 01/12/2004. It could not be disputed by the petitioners herein before the Tribunal that whenever the respondent herein was officiating, she was paid difference of pay admissible for the pay of HSGI. The Tribunal has held in Para 4 & 5 as under:

(2.) WE agree with the view taken by the Tribunal that the respondents ­ petitioners herein are required to pay difference in pay scale of higher post on which the respondent herein was officiating, as was being paid to her in the past.