T U LOGANATHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE writ petition has been filed by the petitioners who are the employees of the second respondent working in the cadre of Head Clerks seeking to set aside the order passed by the first respondent in proceeding Proc.No.P.19012/8/99 PH dated 24.12.2001 and the consequential direction directing the respondents to implementing the revised scale of pay are of Rs.5000-150-8000 as per the recommendations of the fifth central pay commission with effect from 01.01.1996.

(2.) THE petitioners herein are working as Head Clerks in the second respondent's institute. THE Second Respondent's Institute is an autonomus institute controlled and governed by Ministry of Health and Family Welfare Department, New Delhi, Government of India.

(3.) INASMUCH as in the order impugned the benefit having been given with effect from the date of issuance of the order, the writ petitioners have filed the present writ petition alleging that the said benefit will have to be given from 01.01.1996 which is the date of the implementation of the recommendations of the fifth pay commission.