UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) THE State of Pondicherry challenges the order of the Central Administrative Tribunal passed in O.A. No.866 of 2005, whereby the second respondent's request was ordered.

(2.) THE Court heard the learned counsel appearing for the State of Pondicherry.

(3.) AFTER going through the materials available on record, the Court is of the considered opinion that the contention of the learned counsel appearing for the State of Pondicherry cannot be accepted. It is not in controversy that the second respondent joined the service in the year 1987 in the Law Department as Librarian on the pay scale of Rs.1350-2200. Though a report was given by the Review Committee, as per which, he was entitled to the scale of pay of Rs.1400-2600 with effect from 24.7.1990, the same was not made available to him, which necessitated the second respondent to file O.A. No.250 of 1994 before the Tribunal, in which, an order came to be passed in favour of the second respondent. Even then, that was not given effect to.