THE UNION OF INDIA Vs. HARIPADA DINDA

JUDGEMENT

(1.) HEARD Mr. SC Shyam, learned senior counsel for petitioners as well as Mr. HG Buruah, learned counsel appearing for respondents.

(2.) BY this writ petition, the writ petitioners are assailing the Judgment & Order dated 28.06.2012 passed in Transferred Application No. 76 of 2011 wherein the Central Administrative Tribunal, Guwahati Bench (for short 'CAT') held that the applicant (respondent in the Writ Petition) is doing the same type of work with disparity in scale pay. As on 15.10.2003 he was paid salary in the scale pay of Rs. 3050 -4590 which is non -existent when the Recruitment Rules VFAs had been modified under GFR 375 dated 15.10.2003, as such the applicant is entitled to get the pay scale of Rs. 3200 -4900 corresponding to revised pay scale to Rs. 4000 -6000 w.e.f. date of modification of the Recruitment Rules i.e. 15.10.2003.

(3.) WE have perused the records and also heard the submissions of the learned counsel appearing for the parties. It is crystal clear that VFAs of the Assam Rifles are drawing the pay scale of Rs. 3050 -4590 as on 15.10.2003 and the essential educational qualification had been amended that matriculation or equivalent plus 2 years certificate course in Veterinary Science plus at least 1 year experience in the veterinary field and had merged with a common pay scale of Rs. 3200 -4900 w.e.f. 15.10.2003 vide HQ DGAR Order No. A/Pers/VFA/2012/939, dated 25.06.2012.